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[Cites 1, Cited by 0]

Madras High Court

C.Sivakumar vs The Secretary on 3 February, 2023

Author: N. Sathish Kumar

Bench: N.Sathish Kumar

                                                                               W.P.No.10310 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 03.02.2023

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                              W.P.No.10310 of 2018
                                       and W.M.P.Nos.12242 & 12243 of 2018

                C.Sivakumar                                                        ... Petitioner
                                                     Versus
                1. The Secretary
                Muncipal Administration Department
                Government of Tamil Nadu, Fort St. George
                Chennai

                2. The Commissioner of Municipal
                Administrations, Ezhilagam Annexe, 6th Floor
                Kamarajar Street, Chepauk, Chennai

                3. The Commissioner
                Villupuram Municipality
                Villupuram 605 602

                4. The Inspector of Police
                Town Police Station
                Villupuram 605 602

                5. R.Pasupathy
                6.R.Sivakami                                                    .. Respondents

                Prayer: Writ Petition filed under Article 226 of the Constitution of India
                praying for issuance of a Writ of Certitorarified Mandamus, calling for the
                records of the 3rd respondent in respect of tender notification in Na. Ka. No.
                8887/2017/E1 dated 23.3.2018 and quash the same and thereby cancel the
                tender issued for the work of construction of Micro Compost Centres at 9 places

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https://www.mhc.tn.gov.in/judis
                                                                                   W.P.No.10310 of 2018

                in Villupuram Municipality issued under the above said proceedings in 3rd
                respondent and thereby direct the respondents 1 to 3 to issue fresh tenders for
                the above said work and also forbear respondents 1 to 3 not to allot any work to
                any person for the above said work in the Villupuram Municipality under the
                above said notification.

                                  For Petitioner       : Mr.N.Suresh (No appearance)

                                  For Respondent       : Mr.K.M.D.Muhilan for R1, 2 & 4
                                                         Additional Government Pleader
                                                         Mr.V.Jayaprakash Narayanan for R3

                                                    ORDER

When the case was taken up, none appeared on behalf of the petitioner.

The learned Additional Government Pleader submitted that since the tender period is already over, the relief sought for herein has become infructuous and nothing survives for adjudication in this writ petition.

2. Accordingly, this writ petition stands dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.




                                                                                        03.02.2023

                Index       : Yes/No
                dhk


                                                                           N. SATHISH KUMAR, J.



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https://www.mhc.tn.gov.in/judis W.P.No.10310 of 2018 dhk To

1. The Secretary Muncipal Administration Department Government of Tamil Nadu, Fort St. George Chennai

2. The Commissioner of Municipal Administrations, Ezhilagam Annexe, 6th Floor Kamarajar Street, Chepauk, Chennai

3. The Commissioner Villupuram Municipality Villupuram 605 602

4. The Inspector of Police Town Police Station Villupuram 605 602 W.P.No.10310 of 2018 03.02.2023 3/3 https://www.mhc.tn.gov.in/judis