Bro.Yesudass vs The Revenue Divisional Officer on 2 September, 2021

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Madras High Court

Bro.Yesudass vs The Revenue Divisional Officer on 2 September, 2021

Bench: G.Ilangovan

                                                                             W.P.(MD)No..14607 of 2021


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATE : 02.09.2021

                                                       CORAM:

                                   THE HON'BLE MR JUSTICE G.ILANGOVAN

                                          W.P.(MD)No.14607 of 2021
                                                   and
                                          WMP(MD)No.11533 of 2021

                Bro.Yesudass
                Correspondent,
                Sarakkalvilai, Nagercoil,
                Kanyakumari District.                              ... Petitioner
                                                         Vs.

                1.The Revenue Divisional Officer,
                  Office of the Revenue Divisional Office,
                  Nagercoil.

                2.Bro.R.Antony Prabhu

                3.V.Ranjith Kumar

                4.Remila Balsi                                     ... Respondents
                Prayer : Writ petition filed under Article 226 of the Constitution of India for
                issuance of a Writ of Certiorari, calling for the entire records in connection
                with the impugned order passed by the 1st respondent vide his proceedings
                Ref.No.A3/1659/2021 dated 13.07.2021, quash the same.
                                      For Petitioner      : Mr.Nuranjan S.Kumar
                                      For R1              : Mr.R.M.Anbunithi
                                                           Additional Public Prosecutor

                                      For R2              : Mr.S.Sivakumar


https://www.mhc.tn.gov.in/judis/
                1/4
                                                                                   W.P.(MD)No..14607 of 2021



                                                          ORDER

This writ petition is filed to quash the impugned order passed by the first respondent, vide his proceedings Ref.No.A3/1659/2021, dated 13.07.2021,

2. In view of filing of W.P(MD)No.15663 of 2021, the relief in this petition become infructuous.

3. Accordingly, this Writ Petition is dismissed as infructuous.

Consequently, the connected miscellaneous petition is closed. No costs.




                                                                                              02.09.2021
                Internet : Yes / No
                Index    : Yes / No

Speaking order/Non-Speaking order dss Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/ 2/4 W.P.(MD)No..14607 of 2021 To

1.The Revenue Divisional Officer, Office of the Revenue Divisional Office, Nagercoil.

2.The Inspector of Police, Musiri Police Station, Musiri Taluk,Tiruchirappalli District.

https://www.mhc.tn.gov.in/judis/ 3/4 W.P.(MD)No..14607 of 2021 G.ILANGOVAN , J.

dss W.P.(MD)No.14607 of 2021 02.09.2021 https://www.mhc.tn.gov.in/judis/ 4/4

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