COMMISSIONER, GREATER CHENNAI Vs. S.JAYA

JUDGEMENT

(1.) This Intra-Court Appeal is filed against the order dtd. 25/9/2024 passed in W.P.No.10337 of 2024 by this Court.

(2.) Before the writ Court, the first respondent/writ petitioner has challenged the order impugned passed by the Additional Health Officer, Greater Chennai Corporation, Chennai, dtd. 23/1/2024, thereby rejecting the request made by the writ petitioner seeking permission to exhume the body of her husband buried at Ambattur Corporation graveyard to rebury the body at his native place as per the protestant Christian rites.

(3.) The writ Court has quashed the order impugned in its order dtd. 25/9/2024 in W.P.No.10337 of 2024 and the relevant portion of the order is extracted hereunder: