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Madras High Court

G. Ramadass vs The Secretary To Govt on 19 July, 2017

Author: D. Krishnakumar

Bench: D. Krishnakumar

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS 
DATED: 19.07.2017
CORAM :

THE HONOURABLE MR. JUSTICE D. KRISHNAKUMAR

W.P. No. 19843 of 2010
and
M.P. No. 1 of 2010


G. Ramadass							..Petitioner

Vs.

1. The Secretary to Govt.
    Co-op., Food and Consumer
     Protection  Department, 
    Fort St. George
    Chennai  600 009.

2. The Registrar of  Co-operative
      Societies, N.V.N Maligai, 
     Kilpauk, Chennai -10.

3. A.V. Maheswari		 	                     		..Respondents                                                                                                                                                                                                       
		
PRAYER:	This Writ Petition is filed under Article 226 of the Constitution of India, to issue a Writ of Mandamus, directing the 1st & 2nd respondents to consider the petitioner's representation dated 19.08.2010 and pass orders within the stipulated time fixed by this Court.  

     	     For Petitioner             :  Mr. P.A. Chithramani
	     For Respondents         :  Mr. V. Selvaraj, AGP for R1 & R2


 O R D E R

The petitioner has filed this writ petition seeking to direct the 1st & 2nd respondents to consider his representation dated 19.08.2010 and pass orders within the stipulated time fixed by this Court.

2. Today, when the matter was taken up for final disposal, learned Additional Government Pleader, produced a letter sent by the Joint Registrar of Cooperative Societies (Statutory & Training), Chennai , in No.R.C. 121374/2010/WPA2 dated 12.07.2017, wherein it is stated as follows:-

The report of the Joint Registrar of Cooperative Societies, Vellore has been accepted and further action is dropped. Further, the Joint Registrar of Cooperative Societies. Vellore has reported that there is no match of the signature of Thiru G.Ramadoss in the admission register and that of in the petition. It was submitted that further action against the petitioner has been dropped and so nothing survives in this writ petition.

3. In view of the report and the above submission of the learned counsel for the respondents, nothing survives in this writ petition and hence the same is dismissed as infructuous. Consequently, the connected M.P is closed. No costs.

19.07.2017 Index: Yes/ No avr To

1. The Secretary to Govt.

Co-op., Food and Consumer Protection Department, Fort St. George Chennai  600 009.

2. The Registrar of Co-operative Societies, N.V.N Maligai, Kilpauk, Chennai -10.

D. KRISHNAKUMAR J.

avr W.P. No. 19843 of 2010 and M.P. No. 1 of 2010 19.07.2017