(Prayer: The Writ petition has been filed under Article 226 of the Constitution of India, to issue a Writ of Mandamus, directing the 2nd respondent to conclude his proceedings initiated vide his show-cause notice dated 12.12.2013 and to pass final order thereon, within the time stipulated time, as prescribed by this Court.)
R. Mahadevan, J.
1. The prayer in the writ petition is to direct the 2nd respondent to conclude his proceedings initiated vide his show-cause notice, dated 12.12.2013 and to pass final order thereon.
2. The learned counsel for the 3rdrespondent has produced an order passed by the 2ndrespondent, dated 19.06.2014, wherein the prayer of the petitioner is met with. Hence, this writ petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.
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R. Kasirajan v. The District Collector And Others
R. Kasirajan v. The District Collector And Others
(Before The Madurai Bench Of Madras High Court)
Writ Petition No. 9661 Of 2014 & M.P.(Md) No. 1 Of 2014 | 31-07-2014
Advocate List
- For the Petitioner R. Anand, Advocate. For the Respondents R1 & R2, C. Selvaraj, Spl.Govt.Pleader, R3, T.S.R. Venkatramana, Advocate.
Bench
- HON'BLE MR. JUSTICE M. JAICHANDREN
- HON'BLE MR. JUSTICE R. MAHADEVAN
Eq Citations
- LQ/MadHC/2014/3599
Head Note
Constitution of India — Art. 226 — Impugned order passed by 2nd respondent, dated 19.06.2014, wherein prayer of petitioner met with — Hence, writ petition dismissed as infructuous
