Madras High Court
M.Mohammed Ismail vs The Government Of Tamil Nadu on 7 June, 2016
Author: K.K.Sasidharan
Bench: K.K.Sasidharan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.06.2016
CORAM
THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN
W.P.(MD)No.11418 of 2008
and
M.P.(MD)No.2 of 2008
M.Mohammed Ismail : Petitioner
Vs.
1.The Government of Tamil Nadu,
Rep. by its Secretary,
Public Law and Order Department,
Secretariat, Chennai.
2.The Superintendent of Police,
Tirunelveli District.
3.The Deputy Superintendent of Police,
Alankulam Sub Division,
Tirunelveli. : Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying for the issue of a Writ of Certiorarified Mandamus, to call for the
records pertaining to the impugned order of recovery passed by the second
respondent in his proceedings Ma.Aa.No.1307/08 Na.Ka.No.G4/33600/246/08,
dated 22.07.2008 and quash the same and consequently, direct the respondents
to repay the already recovered amount to the petitioner with proper interest
and cost.
!For Petitioner : Mrs.J.Nisha Banu
^For Respondents : Mr.S.Chandrasekar,
Government Advocate
:ORDER
The learned counsel for the petitioner made an endorsement indicating that she is not pressing the Writ Petition.
2. In view of the said endorsement, no factual adjudication is necessary.
3. The Writ Petition is disposed of with the above observation. No costs. Consequently, the connected miscellaneous petition is closed.
To
1.The Secretary, Government of Tamil Nadu, Public Law and Order Department, Secretariat, Chennai.
2.The Superintendent of Police, Tirunelveli District.
3.The Deputy Superintendent of Police, Alankulam Sub Division, Tirunelveli. .