Madras High Court
A.Palanivel vs The State Of Tamil Nadu on 3 September, 2020
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
W.P.No.16990 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 03.09.2020
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
W.P.No.16990 of 2013
A.Palanivel .. Petitioner
-vs-
The State of Tamil Nadu,
Rep. by its Inspector of Police,
Naduveerapattu Police Station,
Panrutty Taluk,
Cuddalore District. .. Respondent
Prayer: Petition filed under Article 226 of Constitution of India to issue
a Writ of Mandamus directing the respondent to grant permission to
conduct cultural program (Dance and Music Program) in the Sri Maga
Mariyamman Kovil situated at Arachikuppam Pathira Kottai Post,
Panrutty Taluk, Cuddalore District scheduled to be held on 26.06.2013
from 7.00 p.m. to 12.00 a.m.
For Petitioner : Mr.P.Paramasiva Doss
For Respondent : Mr.V.Shanmugasundar
Special Government Pleader
ORDER
This writ petition is heard through Video Conference on account of COVID-19 pandemic situation.
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gg/rsi
2. Today, the matter was listed under the caption ‘For Dismissal’.
3. When the matter is taken up for hearing, the learned counsel appearing for the petitioner submitted that the relief sought for in this writ petition has become infructuous.
4. Recording the said submission, the writ petition is dismissed as having become infructuous. No costs.
03.09.2020 gg/rsi To The Inspector of Police, Naduveerapattu Police Station, Panrutty Taluk, Cuddalore District.
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