Madras High Court
R.Ramadoss vs The Commissioner on 13 September, 2022
Author: R.Mahadevan
Bench: R.Mahadevan, J.Sathya Narayana Prasad
W.P(MD)No.19283 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.09.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
and
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.P(MD)No.19283 of 2017
and
W.M.P(MD)No.15609 of 2017
R.Ramadoss ... Petitioner
vs.
The Commissioner,
Devakottai Municipality,
Devakottai,
Sivagangai District. ... Respondent
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondent to fix
a door so as to enable the petitioner and other residents of Anna Nagar III
street in order to have access to the proposed park in Survey No.49
situated at Anna Nagar, Devakottai by considering the representation of the
petitioner, dated 21.08.2017.
For Petitioner : Mr.J.Anandkumar
For Respondent : Mr.H.Mohammed Imran
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.19283 of 2017
ORDER
(Order of the Court was made by R.MAHADEVAN, J.) The prayer made in this Writ Petition is to issue a Writ of Mandamus, directing the respondent to fix a door so as to enable the petitioner and other residents of Anna Nagar III street in order to have access to the proposed park in Survey No.49 situated at Anna Nagar, Devakottai by considering the representation of the petitioner, dated 21.08.2017.
2. It is reported that the petitioner died.
3. Recording the same, this Writ Petition is closed. No costs.
Consequently, connected Miscellaneous Petition is closed.
[R.M.D.,J.] [J.S.N.P.,J.] Index : Yes / No 13.09.2022 Internet : Yes ps 2/4 https://www.mhc.tn.gov.in/judis W.P(MD)No.19283 of 2017 To The Commissioner, Devakottai Municipality, Devakottai, Sivagangai District.
3/4https://www.mhc.tn.gov.in/judis W.P(MD)No.19283 of 2017 R.MAHADEVAN,J.
and J.SATHYA NARAYANA PRASAD,J.
ps ORDER MADE IN W.P(MD)No.19283 of 2017 DATED : 13.09.2022 4/4 https://www.mhc.tn.gov.in/judis