Madras High Court
J.Anbazhagan vs The Speaker on 12 August, 2020
Author: Senthilkumar Ramamoorthy
Bench: A.P.Sahi, Senthilkumar Ramamoorthy
W.P.Nos.24158 and 24172 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.Nos.24158 and 24172 of 2017
and
W.M.P.Nos.25498, 25499, 29447, 25526, 25527 and 29461 of 2017
J.Anbazhagan,
Member of Legislative Assebly,
Chepauk-Thiruvallikeni Constituency,
Tamil Nadu Legislative Assembly,
Fort St. George,
Chennai – 6000 009. ... Petitioner in
W.P.24158/2017
K.P.P.Samy
Member of Legislative Assebly,
Thiruvottriyur Constituency,
Tamil Nadu Legislative Assembly,
Fort St. George,
Chennai – 6000 009. ... Petitioner in
W.P.24172/2017
vs.
1.The Speaker,
Tamilnadu Legislative Assembly,
Fort St. George, Chennai 600 009.
__________
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W.P.Nos.24158 and 24172 of 2017
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.
4.V.Jayaraman
Chairman, Privileges Committee,
Tamilnadu Legislative Assembly,
Fort St. George, Chennai 600 009. ... Respondents in
both WPs
Prayer : Writ petitions 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 Petitioners : Mr.R.Shanmughasundaram
Senior Counsel
for M/s.R.Girirajan
in W.P.No.24158 of 2017
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W.P.Nos.24158 and 24172 of 2017
and
for M/s.R.Neelakandan
in W.P.No.24172 of 2017
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
: Mr.A.L.Somayaji
Special Senior Counsel
assisted by
Mr.K.Gowtham Kumar
for Respondent Nos.3 and 4
COMMON ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Mr.R.Shanmughasundaram, learned Senior Counsel pointed out that the petitioners, Mr.J.Anbazhagan, and Mr.K.P.P.Samy, have died and, therefore, these writ petitions have been rendered infructuous.
__________ Page 3 of 6 http://www.judis.nic.in W.P.Nos.24158 and 24172 of 2017 Accordingly, the writ petitions are dismissed as infructuous. No costs. Consequently, W.M.P.Nos.25498, 25499, 29447, 25526, 25527 and 29461 of 2017 are closed.
(A.P.S., CJ.) (S.K.R., J.) 12.08.2020 Index : No sasi 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 6 http://www.judis.nic.in W.P.Nos.24158 and 24172 of 2017 THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.
(sasi) W.P.Nos.24158 and 24172 of 2017 __________ Page 5 of 6 http://www.judis.nic.in W.P.Nos.24158 and 24172 of 2017 12.08.2020 __________ Page 6 of 6 http://www.judis.nic.in