Madras High Court
S.S.Panneer Selvam vs The State Of Tamil Nadu on 20 June, 2019
Bench: Vijaya K.Tahilramani, M.Duraiswamy
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.06.2019
CORAM :
The Hon'ble Mrs.VIJAYA K.TAHILRAMANI, CHIEF JUSTICE
AND
The Hon'ble Mr.JUSTICE M.DURAISWAMY
W.P. Nos.44255 and 44256 of 2002
S.S.Panneer Selvam,
Chairman,
Villupuram Municipality,
Villupuram,
Villupuram District. .. Petitioner in
both WPs
-vs-
1.The State of Tamil Nadu,
rep. by Secretary to Government,
Municipal Administration,
Fort St. George,
Chennai-600 009.
2.The Commissioner of Municipal Administration,
Ezhilagam Annex,
Chepauk, Chennai-600 005.
3.Regional Director of Municipal Administration,
Vellore-12.
4.The District Collector,
Villupuram,
Villupuram District.
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5.The Commissioner,
Villupuram Municipality,
Villupuram,
Villupuram District.
6.M.C.Sampath
Minister for Local Administration,
Fort St. George,
Chennai-600 009.
7.P.Mohan,
Minister for Food,
Fort St. George,
Chennai-600 009.
8.Mohammed Aslam IAS,
District Collector,
Villupuram,
Villupuram District.
9.A.Noor Mohammed,
Vice Chairman,
Villupuram Municipality,
Villupuram. .. Respondents
W.P.No.44255 of 2002 filed under Article 226 of the Constitution
of India praying for issue of Writ of Certiorari calling for the records
relating to the impugned proceedings of the 1st respondent in Letter
No.45444/ eep 5/2002-1 dated 29.11.2002 and quash the same.
W.P.No.44256 of 2002 filed under Article 226 of the Constitution
of India praying for issue of Writ of Certiorari calling for the records
relating to the impugned proceedings of the 1st respondent in Letter
No.45444/ eep 5/2002-2 dated 29.11.2002 and quash the same.
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For Petitioner : Mr.D.Jayasingh
For Respondents : Mr.S.N.Parthasarathy
Government Advocate
for respondent Nos.1 to 4
Mr.V.Jayaprakash Narayanan
Government Pleader (i/c)
for respondent No.5
Respondent Nos.6 and 7 -
Not Ready in notice
No Appearance
for respondent Nos.8 and 9
COMMON ORDER
(Order of the Court was made by The Hon'ble Chief Justice) Heard Mr.D.Jayasingh, learned counsel for the petitioner;
Mr.S.N.Parthasarathy, learned Government Advocate for respondent Nos.1 to 4 and Mr.V.Jayaprakash Narayanan, learned Government Pleader (i/c) for respondent No.5.
2. The learned counsel for the petitioner states that the writ petitions have become infructuous. He has also made an endorsement to the said effect.
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3. In view of the statement made by the learned counsel for the petitioner, the writ petitions are dismissed as infructuous. No costs.
(V.K.T., CJ.) (M.D., J.)
20.06.2019
Index : Yes/No
bbr
To
1.The Secretary to Government, Municipal Administration, Fort St. George, Chennai-600 009.
2.The Commissioner of Municipal Administration, Ezhilagam Annex, Chepauk, Chennai-600 005.
3.Regional Director of Municipal Administration, Vellore-12.
4.The District Collector, Villupuram, Villupuram District.
http://www.judis.nic.in 5 The Hon'ble Chief Justice and M.Duraiswamy, J.
bbr W.P.Nos.44255 and 44256 of 2002 20.06.2019 http://www.judis.nic.in