Madras High Court
K.Chandrasekar vs The District Collector on 4 April, 2017
Bench: A.Selvam, N.Authinathan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 04.04.2017 CORAM THE HONOURABLE MR.JUSTICE A.SELVAM and THE HONOURABLE MR.JUSTICE N.AUTHINATHAN W.P(MD)No.54 of 2017 and W.M.P(MD)No.33 of 2017 K.Chandrasekar .. Petitioner Vs. 1.The District Collector, Sivagangai District, Sivagangai. 2.The Assistant Director of Mines and Minerals, Department of Mines and Minerals, Sivagangai District. 3.A.Venkat Reddy, Scheme Co-Ordinator, M/s.KNR Constructions Ltd., 5-253, Linga Garden, Netaji Nagar, Manamadurai, Sivagangai District. .. Respondents PRAYER: Writ Petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorarified Mandamus calling for the record of the first respondent in Na.Ka.M2/489/2015 date 15.09.2016 and quash the same to enable feeding of rain water in the adjacent of Pallamittan Periyakanmai in Survey No.34 in Pallamittan Village, South Chanthanur Group, Manamadurai Taluk, Sivagangai District by considering petitioner's representation dated 14.11.2016 within the period stipulated by this Court. !For Petitioner : Mr.A.Haja Mohideen For Respondents 1 and 2 : Mr.M.Govindan, Special Government Pleader. For Respondent No.3 : Mr.M.Gururaj :ORDER
[Order of the Court was made by A.SELVAM, J.] As per endorsement made by the learned counsel appearing for the petitioner, it seems that the impugned proceeding has become expired. Under the said circumstances, this writ petition is dismissed. No costs. Consequently, connected Miscellaneous Petition is dismissed.
To
1.The District Collector, Sivagangai District, Sivagangai.
2.The Assistant Director of Mines and Minerals, Department of Mines and Minerals, Sivagangai District..