Madras High Court
P.Kasthuri vs The Inspector Of Panchayats And on 16 November, 2021
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
W.P. No. 30045 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.11.2021
CORAM
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
W.P. No. 30045 of 2013
P.Kasthuri ... Petitioner
-vs-
1. The Inspector of Panchayats and
District Collector, Villuppuram District,
Villuppuram.
2. The Assistant Director of Panchayats,
Collectorate, Villuppuram.
3. The Block Development Officer (VP),
Vikkiravandi Panchayat Union,
Vikkiravandi, Villuppuram Taluk.
4. Indian Bank,
Represented by its Manager,
Radhapuram Branch,
Radhapuram,
Villuppuram Taluk. ... Respondents
PRAYER : Writ Petition filed Under Article 226 of the Constitution of
India praying for issuance of Writ of Certiorari calling for the records of the
respondents relating to the order of the 1st respondent in
R.C.No.A3/58/2013 dated 27.10.2013 and quash the same.
1/2
https://www.mhc.tn.gov.in/judis
W.P. No. 30045 of 2013
R.SURESH KUMAR, J.
Sgl
For Petitioner : Mr.Muthumani Doraisami
For Respondents 1 to 3 : Mrs.E.Ranganayaki
Additional Government Pleader
ORDER
The learned counsel appearing for the petitioner submits that the prayer sought for in this writ petition has become infructuous.
2. Recording the said submission, this Writ Petition is dismissed as infructuous. No costs.
16.11.2021 sp/sgl To
1. The Inspector of Panchayats and District Collector, Villuppuram District, Villuppuram.
2. The Assistant Director of Panchayats, Collectorate, Villuppuram.
3. The Block Development Officer (VP), Vikkiravandi Panchayat Union, Vikkiravandi, Villuppuram Taluk.
4. The Manager, Indian Bank, Radhapuram Branch, Radhapuram,Villuppuram Taluk.
W.P. No. 30045 of 2013 2/2https://www.mhc.tn.gov.in/judis