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Madras High Court

Tamil Nadu Maruthuvar Sarva Thozilalar ... vs The District Collector on 22 June, 2022

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                                              W.P.No.18948 of 2014


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 22.06.2022

                                                    CORAM

                              THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                             W.P.No.18948 of 2014
                                            and W.M.P.No.1 of 2014

                Tamil Nadu Maruthuvar Sarva Thozilalar Sangam,
                Reg. No.124/1990,
                Rep. by its President K.P.Gandhimathi
                Tiruttani Branch, No.99, Cuddapah Trunk Road,
                Tiruttani, Thiruvallur District                                  ... Petitioner

                                                     Vs.

                1.The District Collector,
                  Thiruvallur District,
                  Thiruvallur.

                2.The Revenue Divisional Officer,
                  Tiruttani, Tiruvallur District.

                3.The Executive Officer,
                  Arulmigu Subramanya Swamy Thirukoil,
                  Tiruttani, Tiruvallur District.

                4.The Inspector of Police,
                  Tiruttani Police Station,
                  Tiruttani, Tiruvallur District.                             ... Respondents


                Prayer : Writ Petition is filed under Article 226 of the Constitution of India
                for issuance of a Writ of Certiorarified Mandamus, calling for the records of
                the 2nd respondent in his proceedings in Na.Ka.639/2014/A1 dated
                Nil.07.14 and quash clause 5 of the same.


                1/5


https://www.mhc.tn.gov.in/judis
                                                                              W.P.No.18948 of 2014


                                     For Petitioner    : Mr.S.Gowrishankar

                                     For Respondents : Mr.U.Bharanidharn
                                                       Additional Government Pleader
                                                       for R1, R2 & R4
                                                       Mr.K.Karthikeyarn for R3


                                                      ORDER

This petition has been filed to call for the records of the 2nd respondent in his proceedings in Na.Ka.639/2014/A1 dated Nil.07.14 and quash clause 5 of the same.

2.The learned counsel for the petitioner submitted that the prayer sought for by the petitioner has become infructuous and he has also made an endorsement to that effect.

3.In view of the endorsement made by the learned counsel appearing for the petitioner, this writ petition is dismissed as infructuous. No Costs.

Consequently, connected miscellaneous petition is closed.




                                                                                 22.06.2022

                Internet   : Yes
                Index      : Yes

Speaking Order / Non Speaking Order 2/5 https://www.mhc.tn.gov.in/judis W.P.No.18948 of 2014 ssr 3/5 https://www.mhc.tn.gov.in/judis W.P.No.18948 of 2014 To

1.The District Collector, Thiruvallur District, Thiruvallur.

2.The Revenue Divisional Officer, Tiruttani, Tiruvallur District.

3.The Executive Officer, Arulmigu Subramanya Swamy Thirukoil, Tiruttani, Tiruvallur District.

4.The Inspector of Police, Tiruttani Police Station, Tiruttani, Tiruvallur District.

4/5

https://www.mhc.tn.gov.in/judis W.P.No.18948 of 2014 N. ANAND VENKATESH, J.

ssr W.P.No.18948 of 2014 and W.M.P.No.1 of 2014 22.06.2022 5/5 https://www.mhc.tn.gov.in/judis