Madras High Court
Vallivalam Desikar Polytechnic ... vs The Superintendent Of Police on 22 February, 2019
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.02.2019
CORAM:
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.No.18310 of 2016
Vallivalam Desikar Polytechnic College
Rep. by its Chairman
Mrs.Ezhilarasi ... Petitioner
Vs.
1. The Superintendent of Police,
Nagapattinam.
2. The Inspector of Police,
Nagore Police station,
Nagapattinam. ... Respondents.
Prayer : Writ petition filed under Article 226 of the Constitution of India to direct the
respondents to accord police protection to the petitioner as sought vide the
petitioner's representation dated 26.04.2016.
For Petitioner : Mr.N.A. Nissar Ahmed
For Respondents : Mr.M.Mohamed Riyaz
Additional Public Prosecutor
ORDER
When the matter was taken up for consideration, the learned counsel for the petitioner, on instructions, submitted that the relief sought for herein has become infructuous and hence, nothing survives for adjudication in this Writ Petition.
Accordingly, he has made endorsement to that effect.
http://www.judis.nic.in 2
2.In view of the submission and endorsement made by the learned counsel for the petitioner, this Writ Petition stands closed. No costs.
22.02.2019 Internet : Yes / No Index : Yes / No Speaking / Non Speaking order vsi2/ssr http://www.judis.nic.in 3 G.K.ILANTHIRAIYAN, J.
vsi2 To
1. The Superintendent of Police, Nagapattinam.
2. The Inspector of Police, Nagore Police station, Nagapattinam.
3. The Public Prosecutor, High Court, Madras.
W.P.No.18310 of 201622.02.2019 http://www.judis.nic.in