P.Meyyappan vs The District Collector on 12 February, 2020

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Madras High Court

P.Meyyappan vs The District Collector on 12 February, 2020

Bench: S.S. Sundar

                                                                             W.P.(MD).No.192 of 2016


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 12.02.2020

                                                    CORAM:

                                THE HONOURABLE MR.JUSTICE S.S. SUNDAR

                                          W.P.(MD).No.192 of 2016
                                         W.M.P.(MD).No.155 of 2016

                 P.Meyyappan                                                .. Petitioner

                                                        Vs.

                 1.The District Collector,
                   Kanyakumari District,
                   Nagercoil.

                 2.The Assistant Director of Panchayat,
                   Collectorate Campus,
                   Nagercoil.
                   Kanyakumari District.

                 3.The Executive Officer,
                   Myludy Town Panchayat,
                   Myludy Post,
                   Kanyakumari District.

                 4.The Health Inspector,
                   Govt. Primary Health Center,
                   Alagappapuram & P.O.,
                   Kanyakumari District.

                 5.A.Iyyappan                                               .. Respondents

                 Prayer: Writ Petition filed under Article 226 of the Constitution of India, for

                 the issuance of Writ of Mandamus, forbearing the respondents from evict

                 the petitioner from his dwelling house without following the Hon'ble High

                 Court direction in W.P.No.6812/2015.


http://www.judis.nic.in
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                                                                          W.P.(MD).No.192 of 2016



                          For Petitioner       : Mr.C.Sankar Prakash

                          For Respondents      : Mr.M.Murugan for R1, R2 & R4
                                               Government Advocate
                                                 Mr.M.Rajarajan for R3
                                                 Mr.C.K.M.Apaji for R5

                                                   ORDER

The learned counsel for the petitioner submitted that the prayer sought for in this writ petition has became infructuous and hence, the writ petition may be dismissed as infructuous. He has also made an endorsement to that effect.

2.Recording the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as infructuous. No costs.

Consequently, connected miscellaneous petition is closed.

12.02.2020 Index : Yes / No Internet: yes / No TM To

1.The District Collector, Kanyakumari District, Nagercoil.

2.The Assistant Director of Panchayat, Collectorate Campus, Nagercoil.

Kanyakumari District.

http://www.judis.nic.in 2/4 W.P.(MD).No.192 of 2016

3.The Executive Officer, Myludy Town Panchayat, Myludy Post, Kanyakumari District.

4.The Health Inspector, Govt. Primary Health Center, Alagappapuram & P.O., Kanyakumari District.

http://www.judis.nic.in 3/4 W.P.(MD).No.192 of 2016 S.S. SUNDAR, J., TM W.P.(MD).No.192 of 2016 12.02.2020 http://www.judis.nic.in 4/4

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