Madras High Court
T.Shanmugasundaram vs The Superintending Engineer on 6 September, 2022
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.27916 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.09.2022
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.27916 of 2014
and
M.P.No.1 of 2014
T.Shanmugasundaram ... Petitioner
Vs
The Superintending Engineer,
Public Works Department,
Buildings Constructions and Maintenance Circle,
Coimbatore - 1. ... Respondent
Prayer: Petition filed under Article 226 of the Constitution of India, praying
for issuance of a Writ of Certiorarified Mandamus, to call for the entire records
relating to the impugned order passed by the respondent in Letter No.T.S/JDO-
3/F.1170/T.1.164M/2014-2015 dated 29.09.2014 and quash the same and
consequently direct the respondent to award contract for the work of Formation
of Computarized Testing Track and Control Room for Regional Transport
Office at Kollukattumedu in Erode District to the L-1 tenderer.
For Petitioner : Mr.C.Prakasam
For Respondent : Mrs.V.Yamuna Devi
Special Government Pleader
https://www.mhc.tn.gov.in/judis
1/2
W.P.No.27916 of 2014
C. SARAVANAN, J.
arb
ORDER
Today, when the case is taken up for hearing, the learned counsel for the petitioner submits that this writ petition has become infructuous as the relief sought for in respect of tender notification is of the year 2014 and hence, nothing survives for adjudication in this Writ Petition.
2. Recording the same, this Writ Petition is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is closed.
06.09.2022 Index: Yes/No Speaking/Non-Speaking Order arb To The Superintending Engineer, Public Works Department, Buildings Constructions and Maintenance Circle, Coimbatore - 1.
W.P.No.27916 of 2014
and M.P.No.1 of 2014 https://www.mhc.tn.gov.in/judis 2/2