Madras High Court
A.Arul Pandian vs The Deputy Tahsildar Cum on 14 November, 2016
Bench: Huluvadi G.Ramesh, V.Parthiban
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 14.11.2016
CORAM
THE HON'BLE MR.JUSTICE HULUVADI G.RAMESH
AND
THE HON'BLE MR.JUSTICE V.PARTHIBAN
Writ Petition No.39121 of 2015
A.Arul Pandian .. Petitioner
Vs.
The Deputy Tahsildar cum
Executive Magistrate
Karaikal
Puducherry ..Respondent
Writ Petition filed under Article 226 of the Constitution of India, praying for a writ of Certiorarified Mandamus calling for the records relating to the order of refusal passed in No.7465/TOK/B2/2015 dated 16.11.2015 on the file of the respondent, quash the same and direct the respondent to issue fresh community certificate to the petitioner that he belongs to Hindu-Malai Kuravan (Backward Tribe) community based upon the community certificate already issued to the petitioner dated 29.10.2014.
For Petitioner : Mr.S.Doraisamy
For Respondent : Mr.M.Govindaraj, Govt.Pleader (Puducherry)
HULUVADI G.RAMESH,J,
and
V.PARTHIBAN,J.
nvsri
ORDER
(Order of the Court was made by Huluvadi G.Ramesh,J) Learned counsel for the petitioner submits that the prayer sought for in the Writ Petition has become infructuous. He also submits that the Writ Petition may be dismissed as infructuous.
2. Recording the above submission of the learned counsel for the petitioner, the Writ Petition is dismissed as infructuous. No costs. Index : Yes/No (H.G.R.J.) (V.P.N.J.) 14.11.2016 nvsri To The Deputy Tahsildar cum Executive Magistrate Karaikal Puducherry W.P.No.39121 of 2015.
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