Madras High Court
M.Narendran vs The State Of Tamil Nadu on 31 January, 2024
Author: D.Bharatha Chakravarthy
Bench: Sanjay V.Gangapurwala, D.Bharatha Chakravarthy
W.P No.12987 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.01.2024
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P No.12987 of 2019
and W.M.P.Nos.13130 & 13131 of 2019
M.Narendran .. Petitioner
-vs-
1.The State of Tamil Nadu
Rep.by the Secretary to Government
Revenue (LR 2(1) Department
Fort St.George, Secretariat
Chennai - 600 009.
2.The State of Tamil Nadu
Rep.by its Secretary to Government
Housing and Urban Development Department
Fort St.George, Secretariat
Chennai - 600 009.
3.Directorate of Land Reforms
Rep.by its Additional Chief Secretary / Commissioner
Land Reforms Department, Ezhilagam
Chepauk, Chennai - 600 005.
4.Directorate of Land Reforms
Rep.by its Director of Land Reforms
Land Reforms Department, Ezhilagam
Chepauk, Chennai - 600 005.
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W.P No.12987 of 2019
5.The Chennai Metropolitan Development
Authority, Gandhi Irwin Road, Egmore
Chennai 600 008.
6.The District Collector
District Collectorate Office
Cheyyar-Kanchipuram Road
Gandhi Nagar, Thaiyar Kullam
Kanchipuram - 631 501. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Certiorarified Mandamus quashing the G.O. (Ms)
No.241 Revenue (LR 2 (1)) Department dated 7.9.2016 as contrary to
the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act 1961
passed by the 1st respondent and to consequently direct the
respondent 3 and 4 to distribute the lands to eligible persons under
the Act.
For the Petitioner : No appearance
For the Respondents : Mr.C.Kathiravan
Special Government Pleader
-for R1 to R4 and R6
*****
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W.P No.12987 of 2019
ORDER
(Made by the Hon'ble Chief Justice) On 10.11.2023 when the matter was called out, none appeared for the petitioner. As none appeared for the petitioner, we adjourned the matter to 31.01.2024.
2. Today also when the matter is called out, none appears for the petitioner. As none appears for the petitioner, the writ petition is dismissed for non-prosecution. There shall be no order as to costs.
Consequently, connected miscellaneous petitions are closed.
(S.V.G., CJ.) (D.B.C., J.)
31.01.2024
Index : Yes/No
Neutral Citation : Yes/No
kst
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https://www.mhc.tn.gov.in/judis W.P No.12987 of 2019 To
1.The Secretary to Government Revenue (LR 2(1) Department Fort St.George, Secretariat Chennai - 600 009.
2.The Secretary to Government Housing and Urban Development Department Fort St.George, Secretariat Chennai - 600 009.
3.The Additional Chief Secretary / Commissioner Directorate of Land Reforms Land Reforms Department, Ezhilagam Chepauk, Chennai - 600 005.
4.Director of Land Reforms Directorate of Land Reforms Land Reforms Department, Ezhilagam Chepauk, Chennai - 600 005.
5.The Chennai Metropolitan Development Authority, Gandhi Irwin Road, Egmore Chennai 600 008.
6.The District Collector District Collectorate Office Cheyyar-Kanchipuram Road Gandhi Nagar, Thaiyar Kullam Kanchipuram - 631 501.
Page 4 of 5https://www.mhc.tn.gov.in/judis W.P No.12987 of 2019 THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.
(kst) W.P No.12987 of 2019 31.01.2024 Page 5 of 5 https://www.mhc.tn.gov.in/judis