Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Madras High Court

A.Savithriammal vs The Principal Secretary To Government ... on 20 September, 2022

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                W.P.No.30993 of 2014


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED :20.09.2022

                                                     CORAM:

                                  THE HON'BLE MR.JUSTICE N.SATHISH KUMAR

                                              W.P.No.30993 of 2014

                     A.Savithriammal                                          ... Petitioner
                                                        Vs.

                     1.The Principal Secretary to Government of Tamil Nadu,
                     Home (Prison V) Department,
                     Fort St.George,
                     Chennai-600 009.

                     2.The Additional Director General of Police,
                     C.M.D.A Towers,
                     Egmore,
                     Chennai-600 008.

                     3.The Superintendent,
                     Central Prison,
                     Coimbatore                                               ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of Constitution of India
                     praying for issuance of Writ of Certiorarified Mandamus, calling for the
                     records pertaining to impugned order in Ref No.G.O.(D).No.742/ dated
                     21.10.2014 from the 1st respondent and quash the same and consequently
                     direct the respondents to grant leave for 30 days to petitioner's son, the


                     Page No.1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                      W.P.No.30993 of 2014


                     detenue, Kamal @ Poorikamal, S/o. Late Amarsingh, convict No.2806.
                     detained at Central Prison, Coimbatore.


                                        For Petitioner     : Ms.K.Akshaya
                                                             for M/s.S.Manoharan

                                        For Respondents : Mr.L.S.M.Hasan Fizal
                                                          Additional Government Pleader
                                                        ORDER

The Writ Petition is filed under Article 226 of Constitution of India praying for issuance of Writ of Certiorarified Mandamus, calling for the records pertaining to impugned order in Ref No.G.O.(D).No.742/ dated 21.10.2014 from the 1st respondent and quash the same and consequently direct the respondents to grant leave for 30 days to petitioner's son, the detenue, Kamal @ Poorikamal, S/o. Late Amarsingh, convict No.2806. detained at Central Prison, Coimbatore.

2.Though the petition is filed by the petitioner for the above said relief, it is now reported by the learned counsel for the petitioner that the relief sought for in this writ petition has become infructuous.

Page No.2 of 4

https://www.mhc.tn.gov.in/judis W.P.No.30993 of 2014

3.This writ petition stands dismissed as infructuous accordingly.

No costs.

20.09.2022 kas Index: yes / no Internet: yes / no Speaking / Non speaking To

1.The Principal Secretary to Government of Tamil Nadu, Home (Prison V) Department, Fort St.George, Chennai-600 009.

2.The Additional Director General of Police, C.M.D.A Towers, Egmore, Chennai-600 008.

3.The Superintendent, Central Prison, Coimbatore Page No.3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.30993 of 2014 N.SATHISH KUMAR, J.

kas W.P.No.30993 of 2014 20.09.2022 Page No.4 of 4 https://www.mhc.tn.gov.in/judis