Madras High Court
Prem Kanwar vs The State Of Tamil Nadu on 14 March, 2016
Author: B.Rajendran
Bench: B.Rajendran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 14.03.2016
CORAM
THE HONOURABLE MR.JUSTICE B.RAJENDRAN
W.P(MD).No.4720 of 2016
and
W.M.P(MD).No.4275 of 2016
Prem Kanwar ... Petitioner
Vs.
1.The State of Tamil Nadu,
rep.by the District Collector,
Tiruchirapalli,
Trichy-620 001.
2.The Tashildar,
Srirangam Taluk,
Trichy District.
3.The President,
Palur Village Panchayat,
Andanallur Union,
Trichy-620 101 ...Respondents
Writ Petition filed under Article 226 of the Constitution of
India for the issuance of a Writ of Mandamus to direct the respondents not to
put up any construction in Layankarai Pathway Water Channel in S.No.1/1,
Palur Village, Srirangam Taluk, Trichy District.
!For petitioner : Mr.K.Prabhakar
For respondent : Mr.M.Rajarajan
Additional Government Pleader
:ORDER
When the matter is taken up for hearing, the learned Government Advocate, on instructions, submitted that they are not going to put up any constructions in Layankarai Pathway Water Channel in S.No.1/1, Palur Village, Srirangam Taluk, Trichy District.
2. Recording the said statement, this Writ Petition stands closed. No costs. Consequently, the connected miscellaneous petition is also closed.
To
1.The District Collector, The State of Tamil Nadu, Tiruchirapalli, Trichy-620 001.
2.The Tashildar, Srirangam Taluk, Trichy District.
3.The President,
Palur Village Panchayat,
Andanallur Union,
Trichy-620 101 .