T SAMUEL PAULRAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PRAYER in W. P. No. 9088 of 1999:- The writ petition is filed under Article 226 of the constitution of India praying for the issuance of a Writ of Certiorari to call for the records of the second respondent's resolution dated 28. 4. 1999 relating to A2/2150/99, dated 10. 5. 1999, in respect of the shop No. 11 (out side bus stand shops) Bus stand, Palayankottai , Tirunelveli and quash the same.) Common Order: The writ petitions have been filed by the petitioners challenging G. O. Ms. No. 67 issued by the Municipal Administration and Water supply Department, dated 2. 3. 1999, and the consequential proceedings issued by the respondents based on the said Government order as being illegal and ultravires the constitution of India.

(2.) IT is submitted by the learned counsels appearing for the respondents that the impugned G. O. Ms. No. 67 of the Municipal Administration and Water Supply Department, dated 2. 3. 99, issued by Govt. of Tamil Nadu Rural Development and Local Administration Department had been subsequently, superceded by the issuance ofg. O. Ms. No. 165 of the Municipal Administration and Water Supply Department, dated 29. 6. 2004. IT has also been submitted by the learned counsels appearing for the respondents that G. O. Ms. No. 92, Municipal Administration and Water supply Department, dated 03. 07. 2007 has also been issued subsequently.

(3.) IN view of the above, these writ petitions have become in fructuous. Hence, the writ petitions are dismissed as in fructuous. No costs. .