REVENUE DIVISIONAL OFFICER SIVAKASI Vs. SEENIAMMAL

JUDGEMENT

(1.) IT is not in dispute that all the three appeals are filed against the order of the learned single Judge dated 14. 03. 2006 made in W. P. No. 15564 of 2003, in and by which, the learned single Judge has quashed the orders of respondents 1 and 2 therein, removing the writ petitioner from the office of the Chairperson of the Srivilliputhur Village Panchayat Union Council.

(2.) WHEN these writ appeals are taken up for hearing, the learned counsel appearing for all the parties fairly state that in view of the fact that after expiry of the tenure, fresh election has been conducted, at present no adjudication is required in these appeals.

(3.) THE above statement is hereby recorded. In view of the same, no further adjudication is required. Accordingly, these writ appeals are closed. No costs.