P. Veeraiyan vs // on 24 April, 2017

[Cites 1, Cited by 0]

Madras High Court

P. Veeraiyan vs // on 24 April, 2017

Bench: V.Bharathidasan

        

 

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED :  24.04.2017

Coram

THE HONOURABLE MR. JUSTICE V.BHARATHIDASAN

Crl. Revision Case No.55 of 2014
and
Crl.M.P.Nos.1 of 2011 & 1 of 2014


1. P. Veeraiyan
2. P. Mani
3. Aburvam
4. K. Jeyathambal
5. P. Gowri
6. M. Viswanathan
7. M. Selvam
8. M. Chinnathambi
9. K. Natarajan
10. R. Karuthammal
11. M. Panneer
12. P. Selvaraj
13. K. Natarajan
14. C. Sivapakkiam
15. A. Durairaj
16. P. Kalian 
17. M. Dhanushkodi
18. S. Mahalingam
19. Pattu
20. T. Saroja
21. V. Chinnapillai
22. P. Chinnapillai
23. P. Anjan
24. K. Mamangam
25. C. Annadurai
26. P. Ravi
27. M. Thayyan
28. K. Muthukannu
29. S. Ramu
30. M. Rajendran
31. S. Gandhi
32. V. Venugopal
33. V. Ramu
34. V.A. Kaliaperumal
35. S. Anandhan
36. N. Murugaiyan
37. S. Nagarajan
38. H. Gunasekaran
39. C. Panneerselvam
40. J. Govindaraj
41. J. Pakkirisamy
42. A. Kasinathan
43. A. Dakshinamurthy
44. T. Uthirapathi
45. A. Rethinam
46. A. Kaliaperumal
47. K. Dakshinamurthy
48. K. Shanmugam
49. K. Kathaiyan							...  Petitioners 

						//vs//

1. The Revenue Divisional Officer, 
    (Sub-Divisional Magistrate), 
    Thiruvarur, 
    Thiruvarur District.  

2. The Joint Land Commissioner, 
    (Under the Land Reforms Act), 
    Mayiladuthurai, 
    Nagapattinam District 609 001. 

3. K. Singaravelu Udaiyar

4. K. Kalyanasundara Udaiyar (since deceased) 		...  Respondents

Prayer: 	Criminal Revision Petition filed under Section 397 read with 401 of the Code of Criminal Procedure praying to call for the records from the first respondent relating to the order bearing Na.Ka. No.2799/2011/A2 (under 145 of the Code of Criminal Procedure) dated 05.08.2011 and set aside the same and award costs.   

		For Petitioners 		:	Mr.T.V.Padmanathan

		For Respondents		:	Mr.R.Ravichandran
							Government Advocate (Crl. Side)
							for R1 and R2.   

* * * *


ORDER

The learned counsel appearing for the petitioner submitted that since the connected Writ Appeal was dismissed, nothing survives for adjudication. Therefore, this Criminal Revision may be dismissed as infructuous and he has also made an endorsement to that effect.

2. Recording the submission made by the learned counsel for the petitioner and the endorsement made, this Criminal Revision Case is dismissed as infructuous. No costs. Consequently, connected Miscellaneous petition are closed.

24.04.2017 mrp/ah To

1. The Revenue Divisional Officer, (Sub-Divisional Magistrate), Thiruvarur, Thiruvarur District.

2. The Joint Land Commissioner, (Under the Land Reforms Act), Mayiladuthurai, Nagapattinam District 609 001.

3. The Public Prosecutor, High Court, Chennai.

V.BHARATHIDASAN, J.

mrp Crl. R.C.No.55of 2014 24.04.2017 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court