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Madras High Court

Mrs. Kayathri Ravikumar vs The State Of Tamil Nadu on 13 March, 2020

Author: R.Mahadevan

Bench: R.Mahadevan

                                                                           W.P.No.16175 of 2011

                             IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 13.03.2020

                                                     CORAM:

                                THE HON'BLE Mr. JUSTICE R.MAHADEVAN

                                          Writ Petition No.16175 of 2011
                                               & M.P.No.1 of 2011

                      Mrs. Kayathri Ravikumar                                 ... Petitioner
                                                         ..vs..
                      1. The State of Tamil Nadu, Rep. By its Secretary,
                         Home (Transport) Department, Fort St. George, Chennai 600 009
                      2. The Assistant Commissioner (CT),
                         Adyar – I Assessment Circle, Chennai
                      3. The Regional Transport Officer, Chennai South East, Chennai - 28
                      4. The Motor Vehicle Inspector, Chennai South East,
                         Chennai 600 028                                       ... Respondents
                      Prayer:-     Writ Petition filed under Article 226 of the Constitution of
                      India praying for the issuance of a Writ of Mandamus forbearing the
                      respondents and their subordinates from demanding or collecting Entry
                      Tax on the petitioner used a Rolls Royce Motor Car bearing Chassis
                      No.SCAZSOOA6JCH23887 and Engine No.63792L4101/9                    to be
                      registered and assign new registration mark by the 3rd and 4th
                      respondents.
                            For Petitioner    :      Mr. V.S.Sri Krishnan
                            For R-1, R-3 & R-4:      Mr. D.Sathyaraj, Spl.G.P.
                            For R-2           :      Mr. A.N.R.Prathap,
                                                     Govt. Advocate (Taxes)
                                                       ---



http://www.judis.nic.in
                                                                             W.P.No.16175 of 2011

                                                                           R.MAHADEVAN, J.
                                                                                      srk

                                                    ORDER

The learned counsel for the petitioner at the outset submitted that the subject matter in dispute in this writ petition is no longer res integra and hence nothing survives for adjudication in this writ petition.

2. In view of the said submission, nothing survives for adjudication in this writ petition. Hence this writ petition stands dismissed. No costs. Consequently, the connected MP is closed.

13.03.2020 srk To

1. The Secretary, State of Tamil Nadu, Home (Transport) Department, Fort St. George, Chennai 600 009

2. The Assistant Commissioner (CT), Adyar – I Assessment Circle, Chennai

3. The Regional Transport Officer, Chennai South East, Chennai - 28

4. The Motor Vehicle Inspector, Chennai South East, Chennai 600 028 W.P.No.16175 of 2011 & M.P.No.1 of 2011 http://www.judis.nic.in