Madras High Court
M.Chandrakesavan vs The District Collector on 15 November, 2018
Author: D.Krishnakumar
Bench: D.Krishnakumar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.11.2018
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
WP.No.3927 of 2011
MP.No.1 of 2011
M.Chandrakesavan Petitioner
Vs
1. The District Collector, Kancheepuram
2. The Tahsildar, Alandur Taluk, Nanganallur
Chennai-61
3. The Commissioner, Pallavaram Municipality
Chromept, Chennai-44 Respondents
Prayer:- This Writ Petition is filed, under the Article 226 of Constitution of India,
to issue a Writ of Mandamus to direct the Respondents to keep restrained from
removing the statue of Bharatha Rathna Dr.MGR, which was installed and
unveiled in an extent of 180 sq.ft. of patta land in the premises bearing Door
No.9B, Sara Nagar Main Road, Ward No.XIII, Old Pallavaram, Chennai-117.
For Petitioner : Mr.S.Sadasharam
For Respondents : Mr.M.Neelakandan, GA-RR1 and 2
ORDER
The learned counsel for the Petitioner has submitted that this Writ Petition may be dismissed, as infructuous and also made an endorsement to that effect. In view of the same, recording the said submission and the http://www.judis.nic.in 2 D.KRISHNAKUMAR, J.
Srcm endorsement, this Writ Petition Petition is dismissed, as infructuous. No costs.
Consequently, the connected MP is closed.
15.11.2018 Index:Yes/No Web:Yes/No Speaking/Non Speaking Srcm
1. The District Collector, Kancheepuram
2. The Tahsildar, Alandur Taluk, Nanganallur Chennai-61
3. The Commissioner, Pallavaram Municipality Chromept, Chennai-44 WP.No.3927 of 2011 http://www.judis.nic.in