Madras High Court
Pastor Babu Karunyagiri vs The District Collector on 9 October, 2020
Author: R.Subramanian
Bench: R.Subramanian
C.R.P(PD)No. 2524 of 2018
and C.M.P.No. 15367 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.10.2020
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.R.P(PD)No. 2524 of 2018
and
C.M.P.No. 15367 of 2018
Pastor Babu Karunyagiri ...Petitioner
Vs.
1.The District Collector,
Salem Collectorate, Salem.
2.The Tahsildar,
Yercaud Taluk having office at
Taluk Office, Government Hospital Road,
Yercaud – 636 001,
Yercaud Tk., Salem Dist.
3.The Block Development Officer,
Yercaud Panchayat Union,
having office at Ondikadai,
Yercaud – 636601,
Yercaud T.k., Salem Dist.
4.The Village Administrative Officer,
Yercaud Village, having office at
Government Hospital Road, (near Taluk Office)
Yercaud – 636601, Yercaud T.k., Salem. ..Respondents
1/4
http://www.judis.nic.in
C.R.P(PD)No. 2524 of 2018
and C.M.P.No. 15367 of 2018
Prayer: Civil Revision Petition filed under Article 227 of the Constitution of
India, against the order of the learned District Munsif, Salem dated
12.01.2018 in I.A.No. 937 of 2017 in O.S.No. 203 of 2012.
For Petitioner : Mr.S.Kalyanaraman
For Respondents : Mr.N.Manikandan, GA R1 to R3
R4 – AOS Not filed
ORDER
Mr.N.Manikandan, learned Government Advocate appearing for the respondents 1 to 3 would submit that the suit itself has been disposed of on 18.12.2018 and hence, the civil revision petition has become infructuous.
2. Recording the said statement, this civil revision petition is dismissed of having become infructuous. Consequently, connected miscellaneous petition is closed. No costs.
09.10.2020 kkn 2/4 http://www.judis.nic.in C.R.P(PD)No. 2524 of 2018 and C.M.P.No. 15367 of 2018 To:
The District Munsif Court, Salem.3/4
http://www.judis.nic.in C.R.P(PD)No. 2524 of 2018 and C.M.P.No. 15367 of 2018 R.SUBRAMANIAN, J.
KKN C.R.P(PD)No. 2524 of 2018 and C.M.P.No. 15367 of 2018 09.10.2020 4/4 http://www.judis.nic.in