ADMINISTRATOR Vs. REV. K. ASHIRVADAM

JUDGEMENT

(1.) Considering the fact that pursuant to the interim directions which are impugned in the present Writ Appeal, the Controller has passed an order dtd. 30/10/2025, learned counsel for the parties agree that the matter is rendered infructuous.

(2.) Sri K. Chidambaram, learned Senior Counsel appearing for the petitioner, states that the petitioner would work out his remedies if so advised to challenge the order dtd. 30/10/2025.

(3.) In that view of the matter, nothing survives to be decided in the present Writ Appeal as the order dtd. 15/10/2025 was to remain in force only till such time as the Controller examines the matter and pass the order.