S.Elango (DIED), vs The Deputy Registrar

2026:MHC:4473
WP No. 21515 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04-11-2026
CORAM
THE HON'BLE MR.JUSTICE C.KUMARAPPAN
WP No. 21515 of 2022
CNR:{HCMA011240062022}
AND
WMP NO. 20535 OF 2022
1. S.Elango (DIED),
S/o. Sabapathi, 94.C, Kodikkal Street,
Kurukkathi, Koothur Post, Kilvelur Taluk,
Nagapattinam District
2. Sabapathy,
S/o. Govindasamy, No.94-C, Kodikkal Street,
Kurukkathi Post - 611 105, Keelvelur Taluk,
Nagapattinam District.
3. Thillaiyammal,
W/o. Sabapathy, No.94-C, Kodikkal Street,
Kurukkathi Post - 611 105, Keelvelur Taluk,
Nagapattinam District.
4. E.Mohana,
W/o. Late Elango, No.94-C, Kodikkal Street,
Kurukkathi Post - 611 105, Keelvelur Taluk,
Nagapattinam District.
5. E.Vignesh,
S/o. Late Elango, No.94-C, Kodikkal Street,
Kurukkathi Post - 611 105, Keelvelur Taluk,
Nagapattinam District.
6. E.Balakumaran,
S/o. Late Elango, No.94-C, Kodikkal Street,
Kurukkathi Post - 611 105, Keelvelur Taluk,
Nagapattinam District.
(P2 TO P6 ARE SUBSTITUTED AS LRs OF
DECEASED SOLE PETITIONER VIDE
ORDER DATED 03.11.2026 MADE IN
WMP.426/2024 IN WP.21515/2022 BY CKJ)
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2026:MHC:4473
WP No. 21515 of 2022
..Petitioner(s)
Vs
1. The Deputy Registrar
O/o. Joint Registrar of Co-operative society,
Nagapattinam and District
2. The Joint Registrar- cum- Office of the
common cadre service
O/o. Joint Registrar of Co-operative society,
Nagapattinam and District
3. The President
Z- 272, Katharipulam Primary Agricultural Co-
operative Credity Society, Vellangai Primary
Agricultural Katharipulam , Vedharanyam
Taluk, Nagapattinam District
..Respondent(s)
Writ Petition filed under Article 226 of the Constitution of India
praying issuance of Writ of Mandamus to direct the 1st and 2nd Respondents to
implement the order, Na.Ka. 2294/ 2020/ C1 dated 10.12.2021 of the 2nd
respondent or to direct the 2nd respondent to recall the above said order and to
retain the petitioner in the ZA- 115 , Palaiyur Primary Agricultural Co-operative
and Credit society.
For Petitioner(s): Mr. C.PRAKASAM FOR P2 TO P6
For Respondent(s): Ms.A.Suganya, AGP For RR1 And 2
No appearance for R3.
ORDER
When the matter is taken up for hearing, the learned counsel for the
petitioner would submit that the prayer sought for in the present writ petition
has become infructuous. To that effect, he has also made an endorsement in the
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2026:MHC:4473
WP No. 21515 of 2022
case bundle.
2. Recording the above submission and the endorsement made by the
learned counsel for the petitioner, the present writ petition is dismissed as
infructuous . There shall be no order as to costs. Consequently, the connected
miscellaneous petition is closed.
04-11-2026
Index: Yes
Speaking order
Neutral Citation: Yes
JRS
To
1. The Deputy Registrar
O/o. Joint Registrar of Co-operative society,
Nagapattinam and District
2. the joint registrar- cum- Office of the common
cadre service
O/o. Joint Registrar of Co-operative society,
Nagapattinam and District
3. The President
Z- 272, Katharipulam Primary Agricultural Co-
operative Credity Society, Vellangai Primary
Agricultural Katharipulam , Vedharanyam
Taluk, Nagapattinam District.
4. The Public Prosecutor, High Court of Madras.
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2026:MHC:4473
WP No. 21515 of 2022
C.KUMARAPPAN J.
JRS
WP No. 21515 of 2022
AND
WMP NO. 20535 OF 2022
04-11-2026
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