Madras High Court
Ku.Ka.Selvam vs The Speaker on 12 August, 2020
Author: Senthilkumar Ramamoorthy
Bench: A.P.Sahi, Senthilkumar Ramamoorthy
W.P.No.24161 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.08.2020
CORAM :
THE HON'BLE MR.A.P.SAHI, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P.No.24161 of 2017
and
W.M.P.Nos.25504, 25505 and 29450 of 2017
Ku.Ka.Selvam
Member of Legislative Assembly,
Thousand Lights Constituency,
Tamil Nadu Legislative Assembly,
Fort St. George,
Chennai – 6000 009. ... Petitioner
vs.
1.The Speaker,
Tamilnadu Legislative Assembly,
Fort St. George, Chennai 600 009.
2.The Secretary,
Tamilnadu Legislative Assembly,
Fort St. George, Chennai 600 009.
3.Privileges Committee,
Rep. by its Chairman,
Tamilnadu Legislative Assembly,
Fort St. George, Chennai 600 009.
__________
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W.P.No.24161 of 2017
4.V.Jayaraman
Chairman, Privileges Committee,
Tamilnadu Legislative Assembly,
Fort St. George, Chennai 600 009. ... Respondents
Prayer : Writ petition filed under Article 226 of the Constitution of India
praying Writ of Certiorari calling for the records pertaining to the
impugned reference dt. 19.7.2017 in Serial No.9 of the Tamil Nadu
Assembly Bulletin No.37 dt. 19.7.2017 made by the 1st respondent to
the 3rd respondent against the petitioner regarding Gutka issued and
consequential notice personal appearance No.10100/2017-4 SaPaSe
(Sa-Mu-3) dt. 28.8.2017 issued by the 2 nd respondent by referring to
the decision said to have been made by the 3rd respondent in the
meeting held on 28.8.2017, presided over by the 4th respondent and
quash the same.
For Petitioner : Mr.R.Shanmughasundaram
Senior Counsel
for M/s.S.Manuraj
For Respondents : Mr.Vijay Narayan
Advocate General
assisted by
(1)Mr.S.R.Rajagopal
Addl. Advocate General
(2)Mr.V.Jayaprakash
Narayanan
State Government Pleader
for Respondent No.2
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W.P.No.24161 of 2017
: Mr.A.L.Somayaji
Special Senior Counsel
assisted by
Mr.K.Gowtham Kumar
for Respondent Nos.3 and 4
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Mr.R.Shanmughasundaram, learned Senior Counsel points out that no instructions, in spite of intimation, have been received from petitioner herein Mr.Ku.Ka.Selvam and a Memo dated 10.8.2020 to that effect has been filed.
In view of the aforesaid statement made by the learned Senior Counsel on instructions and the Memo, the said writ petition is dismissed for want of instructions. Consequently, W.M.P.Nos.25504, 25505 and 29450 of 2017 are closed. No costs.
(A.P.S., CJ.) (S.K.R., J.) 12.08.2020 Index : No sasi __________ Page 3 of 5 http://www.judis.nic.in W.P.No.24161 of 2017 To
1.The Speaker, Tamilnadu Legislative Assembly, Fort St. George, Chennai 600 009.
2.The Secretary, Tamilnadu Legislative Assembly, Fort St. George, Chennai 600 009.
3.The Chairman, Privileges Committee, Tamilnadu Legislative Assembly, Fort St. George, Chennai 600 009.
__________ Page 4 of 5 http://www.judis.nic.in W.P.No.24161 of 2017 THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.
(sasi) W.P.No.24161 of 2017 12.08.2020 __________ Page 5 of 5 http://www.judis.nic.in