Madras High Court
Arun Kumar vs The Principal Secretary To Government on 20 March, 2023
Bench: M.Sundar, N.Anand Venkatesh
W.P.No.8482 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.03.2023
CORAM
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.No.8482 of 2023
Arun Kumar
S/o.Ramadass .. Petitioner
Vs.
1. The Principal Secretary to Government,
Secretariat, Fort St.George,
Home Department, Chennai.
2. The State Represented by
The Superintendent of Police,
Central Prison, Cuddalore. .. Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of Mandamus directing the respondent to
consider the relevant medical records and grant the petitioner's father
K.Ramadoss S/o.Kaliyaperumal, now confined at Central Prison at
Cuddalore, emergency medical leave for a period of 15 days by considering
the petitioner's representation dated 01.02.2023.
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W.P.No.8482 of 2023
For Petitioner : Mr.Thanjai P.N.Chezhian
For Respondents : Mr.R.Muniyapparaj
Additional Public Prosecutor
assisted by
Mr.N.Narkeeran, Advocate
ORDER
[Order of the Court was made by M.SUNDAR, J.,] After some arguments, Mr.Thanjai P.N.Chezhian, learned counsel on record for the petitioner sought leave of this Court to withdraw the captioned writ petition but made a plea to preserve all the rights and contentions of the petitioner / convict prisoner / anyone concerned for the convict prisoner to assail the order of rejection dated 06.02.2023 bearing reference No.1944/tha.ku.2/2023.
2. Considering the facts and circumstances of the case and the trajectory the matter has taken thus far, request is acceded to.
3. Learned counsel has made an endorsement in the case file and a scanned reproduction of the same is as follows: Page Nos.2/4
https://www.mhc.tn.gov.in/judis W.P.No.8482 of 2023
4. Learned counsel reiterates the aforementioned endorsement in the hearing.
5. Sequitur is, captioned Habeas Corpus Petition is disposed of as closed / withdrawn albeit preserving all the rights and contentions of the petitioner / convict prisoner / anyone concerned for the convict prisoner in the aforesaid manner. There shall be no order as to costs.
(M.S.,J.) (N.A.V.,J.)
20.03.2023
Index : Yes / No
Speaking / Non-speaking
Neutral Citation : Yes / No
mk
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https://www.mhc.tn.gov.in/judis W.P.No.8482 of 2023 M.SUNDAR, J., and N.ANAND VENKATESH, J., mk To
1. The Principal Secretary to Government, Secretariat, Fort St.George, Home Department, Chennai.
2. The State Represented by The Superintendent of Police, Central Prison, Cuddalore.
3. The Public Prosecutor High Court, Madras.
W.P.No.8482 of 2023
20.03.2023 Page Nos.4/4 https://www.mhc.tn.gov.in/judis