Madras High Court
Mrs. R.Chandan Bala vs Government Of Tamil Nadu on 12 August, 2020
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
W.P.No.19061 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.08.2020
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
W.P.No.19061 of 2013
(Heard through VC)
Mrs. R.Chandan Bala ... Petitioner
vs
1. Government of Tamil Nadu,
Rep. by its Secretary,
Fort St. George,
Chennai-9.
2. The Secretary,
State of Tamil Nadu Health Department,
Fort St. George,
Chennai-9.
3. The Assistant Director,
Drugs Controller Zone-1 Vepery Range,
DMS Campus, Teynampet,
Chennai-6.
4. V.Murugan ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
to issue a Writ of Mandamus forbearing the 3rd respondent from
renewing the medical shop license and to consider the petitioner's
representation submitted on 08.02.2013 for early consideration and
disposal of the petitioner.
http://www.judis.nic.in
1/4
W.P.No.19061 of 2013
For Petitioner : Mr.Christopher Kishore Vincent
For RR1 to 3 : Mr.R.S.Selvam
Government Advocate
For R4 : Mr.M.Kamalakannan
ORDER
This writ petition is filed seeking a mandamus forbearing the third respondent, who is the Assistant Director, Drugs Controller Zone-1 Vepery Range, from renewing the Medical Shop licence by considering the representation of the petitioner dated 08.02.2013.
2. Mr.Christopher Kishore Vincent, learned counsel on record states that he has already given change of vakalat in this matter.
3. Mr.R.S.Selvam, learned Government Advocate, appearing for the respondents 1 to 3 submitted that the renewal application of the fourth respondent was rejected as early as on 16.09.2015. An appeal filed against the rejection order, was also dismissed on 26.02.2016 by the second respondent herein.
4. Mr.M.Kamala Kannan, learned counsel appearing for the fourth respondent would represent that the fourth respondent V.Murugan died on 11.01.2020.
http://www.judis.nic.in 2/4 W.P.No.19061 of 2013
5. In the light of the above facts, nothing survives for adjudication in this matter and the Writ petition is dismissed as infructuous. No Costs.
12.08.2020 asr/rsi To
1. The Secretary Government of Tamil Nadu, Fort St. George, Chennai-9.
2. The Secretary, State of Tamil Nadu Health Department, Fort St. George, Chennai-9.
3. The Assistant Director, Drugs Controller Zone-1 Vepery Range, DMS Campus, Teynampet, Chennai-6.
http://www.judis.nic.in 3/4 W.P.No.19061 of 2013 PUSHPA SATHYANARAYANA, J.
asr/rsi W.P.No.19061 of 2013 12.08.2020 http://www.judis.nic.in 4/4