Madras High Court
M.Kumaresan vs The Tamil Nadu State Election ... on 11 June, 2018
Author: M.V. Muralidaran
Bench: M.V. Muralidaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.06.2018
CORAM
THE HONOURABLE MR.JUSTICE M.V. MURALIDARAN
C.R.P.(MD) No.1580 of 2016 and
C.M.P(MD).No.7708 of 2016
M.Kumaresan : Petitioner
Vs.
1.The Tamil Nadu State Election Commissioner,
having its office at
208/2, Jawaharlal Nehru Salai,
Chennai.
2.The District Election Officer cum,
The District Collector,
Dindigul District.
Having its office at Velunachiar Valagam,
Thadikombu Road,
Dindigul.
3.The Returning Officer ? Cum ? The Project Director,
The District Rural Development Agency,
Having its office at
District Collectorate Building,
Thadikombu Road,
Dindigul.
4.V.Senthilkumar
5.S.Rajendran : Respondents
Prayer: This Civil Revision Petition is filed under Article 227 of the
Constitution of India to set aside the Judgment and decree dated 18.07.2016
made in E.L.O.P.No.07/2012 on the file of the Principal District Judge,
Dindigul.
!For Petitioner : Mr. C. Jeganathan
^For R5 : Mr. S. Balamurugan
:ORDER
When the matter was taken up for hearing, the learned counsel appearing for the petitioner submitted that the relief sought for in the Civil Revision Petition has become infructuous and he has also made an endorsement to that effect.
2. Recording the said endorsement made by the learned counsel appearing for the petitioner, this Civil Revision Petition is dismissed as infructuous. No costs. Consequently, the connected Miscellaneous Petition is closed.
To The Principal District Judge, Dindigul.
.