Madras High Court
A.Mayakrishnan vs The Government Of Tamil Naud on 25 September, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, Mohammed Shaffiq
Rev.Appln.No.106 of 2025
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THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.09.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
Review Appication No. 106 of 2025
1.A.Mayakrishnan
2.P.V.Malliga
3.M.Sundhirajan
4.M.Balakrishnan
5.I.Ananthi
6.R.Manikandan
7.R.Venkatesh
8.G.Meiyappan
9.C.Rajakumaran
10.A.Deepa
11.R.kannan ...Petitioners
Vs.
1.The Government of Tamil Naud,
Rep. by its Secretary,
Municipal Administratiion and Water Supply Department,
Secretariat, Fort St. George,
Chennai – 600 009.
2.The Director of Municipal Administration,
Raja Annamalai Puram,
Chennai – 600 028.
3.The Rasipuram Municipality,
1/6
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Rev.Appln.No.106 of 2025
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Rep. by its Commissioner,
Rasipuram.
4.The Municipal Chairman,
Rasipuram Municipality,
Rasipuram.
5.Dr.R.Kavitha Sankar,
The Municipal Chairman,
Rasipuram Municipality,
Rasipuram.
6.R.Sekar,
Municipal Commissioner [Full Addl. Charge],
Rasipuram Municipality,
Rasipuram, Namakka District.
7.R.Baskar
8.Dr.D.Karthikeyan, IAS.,
Secretary to Government,
Municipal Administration and
Water Supply Department,
Secretariat, Fort St. George,
Chennai – 600 009.
9.Dr.Uma, I.A.S.,
The District Collector,
Namakkal Distirct,
Namakkal.
10.S.Sivarasu, I.A.S.,
Director of Municipal Administration,
Raja Annamalai Puram, Chennai – 600 028.
11.Tamil Nadu Urban Finance and Infrastructure,
Development Corporation Ltd.,
490, Anna Salai, Nandanam,
Chennai – 35. ...Respondents
2/6
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Rev.Appln.No.106 of 2025
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PRAYER: This Review Application has been filed under Order 47 Rule 1 read
with Section 114 of the Code of Civil Procedure praying to review the order
dated 06.03.2025 passed in W.P.No.2646 of 2025.
For Petitioners : Mr.N.Subramaniyan
For Respondents : Mr.P.Ananda Kumar,
Government Advocate
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JUDGMENT
(Order of the Court was made by S.M.SUBRAMANIAM, J.)
The learned counsel for the petitioners would submit that during the
pendency of the review application, the respondents have passed orders
pursuant to the order passed by this Court to consider the representation.
2. Thus, the cause does not exists and this Review Application stands
closed. No costs.
(S.M.S., J.) (M.S.Q., J.)
25.09.2025
dsa
Internet :Yes/No
Index :Yes/No
Neutral Citation :Yes/No
Speaking/Non-speaking order
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To:
1.The Secretary
Government of Tamil Naud,
Municipal Administratiion and Water Supply Department,
Secretariat, Fort St. George,
Chennai – 600 009.
2.The Director of Municipal Administration,
Raja Annamalai Puram,
Chennai – 600 028.
3.The Rasipuram Municipality,
Rep. by its Commissioner,
Rasipuram.
4.The Municipal Chairman,
Rasipuram Municipality,
Rasipuram.
5.Dr.R.Kavitha Sankar,
The Municipal Chairman,
Rasipuram Municipality,
Rasipuram.
6.R.Sekar,
Municipal Commissioner [Full Addl. Charge],
Rasipuram Municipality,
Rasipuram, Namakka District.
7.R.Baskar
No.50, R.R.Fair Lands,
Kondalampatti, Salem – 10.
8.Dr.D.Karthikeyan, IAS.,
Secretary to Government,
Municipal Administration and
Water Supply Department,
Secretariat, Fort St. George,
Chennai – 600 009.
9.Dr.Uma, I.A.S.,
The District Collector,
Namakkal Distirct,
Namakkal.
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10.S.Sivarasu, I.A.S.,
Director of Municipal Administration,
Raja Annamalai Puram, Chennai – 600 028.
11.Tamil Nadu Urban Finance and Infrastructure,
Development Corporation Ltd.,
490, Anna Salai, Nandanam,
Chennai – 35.
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S.M.SUBRAMANIAM, J.
and
MOHAMMED SHAFFIQ, J.
dsa
Review Appication No. 106 of 2025
25.09.2025
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