Madras High Court
P.Muthuvel vs The Bhavani Municipality on 20 July, 2017
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 20.07.2017 CORAM: THE HONBLE MR.JUSTICE S.VAIDYANATHAN W.P.No.16492 of 2004 & WPMP.No.19492 of 2004 P.Muthuvel ... Petitioner vs. The Bhavani Municipality, Rep. by its Commissioner, Bhavani. . .. Respondent Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Mandamus forbearing the respondent herein from in any manner interferring with the petitioner's business of vending frozen fish in Shop No.4 bearing Door No.271A, Anthiyur Road Junction, S.P.Complex, Bhavani. For Petitioner : Mr.Jeenath Begum For Respondent : P.S. Jayakumar O R D E R
Today, when the matter is taken up for hearing, learned counsel for the petitioner submitted that the relief sought in this Writ Petition has become infructuous. He has also made an endorsement in the court bundle to that effect. S.VAIDYANATHAN,J.
dn
2.Recording the said submission of the learned counsel for the petitioner, this Writ Petition is dismissed as having become infructuous. No costs. Consequently, connected miscellaneous petition is closed.
Dn 20.07.2017
To:
The Bhavani Municipality,
Rep. by its Commissioner,
Bhavani.
Order in
W.P.No.16492 of 2004