Madras High Court
Mrs.D.Shanthi vs The Collector on 12 March, 2021
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.3809 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.03.2021
CORAM:
THE HON'BLE MR.JUSTICE ABDUL QUDDHOSE
W.P.No.3809 of 2015 &
M.P.No.1 of 2015
Mrs.D.Shanthi,
W/o.Deenadayalan .. Petitioner
-vs-
1.The Collector,
Collectorate,
Villupuram District,
Villlupuram.
2.The Deputy Director of Mines,
Geology and Mining Department,
Villupuram District,
Villupuram. .. Respondents
PRAYER: Writ Petition filed under Article 226 of Constitution of
India, seeking Writ of Mandamus directing the 2nd respondent to
forthwith sign necessary forms and dispatch slips for removal of the
black granites from lands owned by petitioner at New Survey
Nos.197/1, 2,195/4,5,6,7,8,9,10,11,12 and 13 of V.Parangini
Village, Vanur Taluk Villupuram District in accordance with the
permission granted by the 1st respondent by order dated 4.2.2014
in Na.Ka.No.A/PU.SU/198/2012.
For Petitioner : Mr.S.Ramesh
For Respondents : Mr.V.Shanmuga Sundar,
Special Govt. Pleader for R1
Mr.Akhil Akbar Ali,
Govt. Advocate for R2
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https://www.mhc.tn.gov.in/judis/
W.P.No.3809 of 2015
ORDER
The learned counsel for the petitioner submitted that the prayer sought for in this petition has become infructuous.
2. Recording the subission of the learned counsel for the petitioner, this writ petition is dismissed as infructuous.
Consequently connected miscellaneous petitions is closed. No costs.
12.03.2021
Index :Yes/No
Internet : Yes/No
kal
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https://www.mhc.tn.gov.in/judis/ W.P.No.3809 of 2015 To
1.The Collector, Collectorate, Villupuram District, Villlupuram.
2.The Deputy Director of Mines, Geology and Mining Department, Villupuram District, Villupuram.
ABDUL QUDDHOSE, J 3/4 https://www.mhc.tn.gov.in/judis/ W.P.No.3809 of 2015 kal W.P.No.3809 of 2015 & M.P.No.1 of 2015 12.03.2021 4/4 https://www.mhc.tn.gov.in/judis/