Madras High Court
Ravichandran vs The District Collector on 5 February, 2024
Author: B.Pugalendhi
Bench: B.Pugalendhi
WP(MD)No.17376 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.02.2024
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
WP(MD)No.17376 of 2017
and
WMP(MD)No.13906 of 2017
Ravichandran .. Petitioner
v.
1.The District Collector,
Office of the District Collector,
Trichy District.
2.The Block Development Officer,
Rural Development and Panchayat,
Union Office, Andanallur,
Trichy District.
3.Gowri .. Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India
seeking issuance of a Writ of Mandamus directing the respondents 1 & 2 to
take appropriate action based on the petitioner's representation dated
11.08.2017 till the disposal of O.S.No.794 of 2015 before the I Additional
District Munsif Court, Trichy.
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https://www.mhc.tn.gov.in/judis
WP(MD)No.17376 of 2017
For Petitioner : Mr.B.Dhanasekaran
For Respondents : Mrs.D.Farjana Ghoushia,
Special Government Pleader
for R.1, R.2
Mr.P.Sivachandran
for R.3
*****
ORDER
When the writ petition came up for hearing today, learned Counsel for the petitioner submitted that the relief sought for has become infructuous and nothing survives for further adjudication. He has also made an endorsement to that effect.
2.In view of the above submission and the endorsement so made, this writ petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.
Index : Yes / No 05.02.2024
NCC : Yes / No
Internet : Yes
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1.The District Collector, Office of the District Collector, Trichy District.
2.The Block Development Officer, Rural Development and Panchayat, Union Office, Andanallur, Trichy District.
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