L PRITHVIRAJ Vs. COMMISSIONER HR AND CE DEPARTMENT

JUDGEMENT

(1.) THE second petitioner's father (since deceased) who filed the present writ petition, has sought for the relief of issuance of a Writ of Certiorari in calling for the records of the first respondent dated 27.10.2005 in R.P.No.276/2005 D2 and to quash the same.

(2.) IT is to be noted that in R.P.No.276/2005 D2 dated 27.10.2005, the first respondent/Commissioner, HR & CE Department, Chennnai - 34, has passed an order in paragraphs 3 to 5 as follows:

(3.) IN view of the fact that G.O.No.456 Tamil Development, Charitable Endowments and INformation (A.Ni.4-2) Department, dated 09.11.2007, supersedes the earlier G.O.No.353, Tamil Development-Culture and Charitable Endowments Department, dated 04.06.1999, nothing survives in this writ petition for adjudication and it is open to the authorities concerned to follow the G.O.No.456 Tamil Development, Charitable Endowments and INformation (A.Ni.4-2) Department, dated 09.11.2007, in true letter and spirit in regard to the fixation of fair rent in respect of the shop/portion occupied by a tenant/legal representative of the tenant and in that view of the matter, this writ petition is disposed of without costs. Consequently, the connected Miscellaneous Petition is closed.