Madras High Court
G.Suresh Kumar vs The Secretary Public Department (Sc) on 6 July, 2018
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.07.2018
CORAM
THE HONOURABLE Mr.JUSTICE K.KALYANASUNDARAM
W.P.No.34731 of 2013
G.Suresh Kumar ..Petitioner
Vs
1. The Secretary Public Department (sc)
Government of Tamilnadu,
Fort St.George
Chennai 9.
2. The District Collector,
Thiruvallur District,
Thiruvallur.
3. The Tahsildar
Poonamallee Taluk,
Poonamallee. ..Respondents
Prayer:- Writ Petition is filed under Article 226 of the Constitution of India, seeking for a Writ of Mandamus, to direct the respondents to transfer the petitioner from Poonamallee Special Camp to Gummidipoondi Camp.
For Petitioner : Mr.G.Murugendran
For Respondents : Mr.V.Shanmugasundar
Special Government Pleader
ORDER
Heard the learned Counsel for the petitioner and the learned Special Government Pleader appearing for the respondents and perused materials available on record.
2. This writ petition has been filed seeking for issuance of a writ of Mandamus to direct the respondents to transfer the petitioner from Poonamallee Special Camp to Gummidipoondi Camp.
3. The learned Special Government Pleader on instructions submitted that the petitioner, has already been released from the camp and he is present residing outside the camp. He has also produced the letters of Tahsildar, Gummidipoondi and the petitioner dated 04.07.2018, which have been placed for perusal of this Court.
4. In the light of the above facts, this writ petition is dismissed as having become infructuous. No costs.
06.07.2018 Index : Yes/No Internet : Yes/No Speaking/ Non Speaking Order msrm K.KALYANASUNDARAM.J. msrm To
1. The Secretary Public Department (sc) Government of Tamilnadu, Fort St.George Chennai 9.
2. The District Collector, Thiruvallur District, Thiruvallur.
3. The Tahsildar Poonamallee Taluk, Poonamallee.
W.P.No.34731 of 201306.07.2018