Madras High Court
Patti Anne Tower vs The Foreigners Regional Registration ... on 20 January, 2020
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.01.2020
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
W.P(MD)NO.154 OF 2020
Patti Anne Tower,
D/o.Colon Tower,
Managing Trustee, AEON Trust,
AEON Centre for Cosmology,
SKAMBHA Estate, Pethuparai,
Perumalmalai, Kodaikanal Taluk,
Dindigul District. :Petitioner
.vs.
The Foreigners Regional Registration Officer,
Foreigners Regional Registration Office,
No.26, Haddows Road,Shastri Bhavan Annexe,
Nungambakkam,
Chennai. : Respondent
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus directing
the respondent to issue the Registration Certificate without
insisting the Petitioner to resign from the Managing Trusteeship of
AEON Trust, SKAMBHA Estate, Pethuparai, Perumalmalai,
Kodaikanal Taluk, Dindigul District on considering her application
dated 12.12.2018.
For Petitioner :Mr.I.Sam Jegan
For Respondent :No appearance
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ORDER
*************
The learned counsel for the Petitioner submitted that the
relief sought for in the Writ Petition has been satisfied by the
authorities concerned during the pendency of the Writ Petition and
hence the Writ Petition has become infructuous. The learned
counsel has also made an endorsement to that effect.
2.In view of the same, the Writ Petition is dismissed as
infructuous. No costs.
20.01.2020
Index:Yes/No
Internet:Yes/No
vsn
To
The Foreigners Regional Registration Officer,
Foreigners Regional Registration Office,
No.26, Haddows Road,
Shastri Bhavan Annexe,
Nungambakkam,
Chennai.
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PUSHPA SATHYANARAYANA, J.
vsn 0RDER MADE IN W.P(MD)NO.154 OF 2020 20.01.2020 3/3 http://www.judis.nic.in