M.Ramadoss vs The Commissioner on 21 January, 2021

[Cites 0, Cited by 0]

Madras High Court

M.Ramadoss vs The Commissioner on 21 January, 2021

Bench: Pushpa Sathyanarayana

                                                      1

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 21.01.2021

                                                    CORAM:

                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                AND
                               THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                         W.A(MD)NO.366 OF 2011
                                                 and
                                          M.P(MD)No.1 of 2013


                      M.Ramadoss                          :Appellant/Petitioner

                                             .vs.

                      1.The Commissioner,
                        Madurai Municipal Corporation,
                        Madurai District.

                      2.M.Radhakrishnan @ Krishnan(died)

                      3.Chellam

                      (R2 impleaded as party respondent vide order
                       of this Court made in M.P(MD)No.3 of 2011 in
                       W.A(MD)No.366 of 2011, dated 8.4.2011)

                      (R3 impleaded as party respondent vide order
                       of this Court made in C.M.P(MD)No.8046 of 2017
                       in W.A(MD)No.366 of 2011, dated 30.1.2018)
                                                           : Respondents/Respondents

                      PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
                      praying this Court to set aside the order passed by this Court in
                      W.P(MD)No.11853 of 2010, dated 27.09.2010.


                                  For Appellant           :Mr.G.Prabhu Rajadurai



http://www.judis.nic.in
                                                       2

                                 For Respondent-1            :Mr.R.Murali

                                 For Respondent-2            :Died

                                 For Respondent-3            :No appearance


                                              JUDGMENT

************* [Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.] This Writ Appeal is directed against the order passed by this Court in W.P(MD)No.11853 of 2010, dated 27.09.2010.

2.Heard the learned counsel appearing on either side and perused the materials placed before this Court.

3.When the matter is taken up for hearing today, the learned counsel appearing for the appellant submitted that the matter has become infrucutuous and hence nothing surives for adjudication in this Writ Appeal.

3.In view of the above said submission, this Writ Appeal is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is dismissed.

[P.S.N.,J.] & [S.K.,J.] 21.01.2021 http://www.judis.nic.in 3 Index:Yes/No Internet:Yes/No vsn Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To The Commissioner, Madurai Municipal Corporation, Madurai District.

http://www.judis.nic.in 4 PUSHPA SATHYANARAYANA J.

AND S.KANNAMMAL, J.

vsn JUDGMENT MADE IN W.A(MD)NO.366 OF 2011 and M.P(MD)No.1 of 2013 21.01.2021 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court