Madras High Court
The State Of Tamil Nadu vs V.Srikanth on 2 November, 2017
Author: K.K.Sasidharan
Bench: K.K.Sasidharan, P.Velmurugan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 02.11.2017 CORAM THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN And THE HONOURABLE MR.JUSTICE P.VELMURUGAN W.A.No.2536 of 2013 And M.P.No.1 of 2013 1.The State of Tamil Nadu Through its Secretary to Government, Highways and Minor Ports Department, Fort St.George, Chennai 600 009. 2.The Project Director, Tamil Nadu Road Sector Project, Taramani, Chennai 600 100. ... Appellants Vs. V.Srikanth ... Respondent Prayer: Writ appeal filed under Clause 15 of the Letters Patent praying to set aside the order dated 11.12.2012 in W.P.No.23158 of 2012. For Appellants : Mrs.A.Sri Jayanthi Special Government Pleader (W) For Respondent : Mr.V.Srikanth Respondent in Person J U D G M E N T
(Judgment of the Court was delivered by K.K.SASIDHARAN,J.) The learned Special Government Pleader appearing on behalf of the appellants and the respondent who appeared as party in person submitted that nothing survives for adjudication on account of the payment made pursuant to the order dated 11.12.2012 which is impugned in this appeal.
2.The intra court appeal is dismissed as infructuous taking into account the subsequent events. No costs. Consequently, the connected miscellaneous petition is also closed.
[K.K.S.,J.] [P.V.,J.] 02.11.2017 pri Speaking Order/ Non Speaking Order Index: Yes / No Internet: Yes / No K.K.SASIDHARAN,J. And P.VELMURUGAN,J. pri W.A.No.2536 of 2013 And M.P.No.1 of 2013 02.11.2017