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Madras High Court

G.Gopalakrishnan … vs The Superintending Engineer on 27 January, 2021

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                             W.P. No.648 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 27.01.2021

                                                       CORAM

                               THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE

                                               W.P. No.648 of 2021
                                                      and
                                               WMP No.713 of 2021

                     G.Gopalakrishnan                                …     Petitioner

                                                        Vs

                     1. The Superintending Engineer,
                     Public Works Department,
                     Irrigation Water Resources,
                     Parambikulam – Aliyar Project,
                     Pollachi – 3,
                     Coimbatore District.

                     2. The Executive Engineer,
                     Public Works Department,
                     Irrigation Water Resources
                     Parambikulam – Aliyar Project,
                     Pollachi - 3,
                     Coimbatore District.

                     3. The Assistant Executive Engineer,
                     Public Works Department,
                     Irrigation Water Resources,
                     Parambikulam – Aliyar Project,
                     Palladam,
                     Tiruppur District.                              ...   Respondents

                     1/3


https://www.mhc.tn.gov.in/judis/
                                                                                   W.P. No.648 of 2021

                            Writ Petition filed under Article 226 of the Constitution of India to
                     issue a Writ of Mandamus, forbearing the respondents from removing the
                     pipelines laid down the petitioner's land situated in S.Nos.56/3, 57/1, 32/1C
                     and 31/1C, Vavipalayam Village, Palladam Taluk, Tiruppur District
                     including the existing pipeline across PAP Canal.


                               For petitioner                ...   Mr.C.Prakasam
                                                                   for
                                                                   Ms.L.Ramya
                               For respondents               ...   Mr. V.Shanmuga Sundar,
                                                                   Special Government Pleader

                                                       ORDER

Mr.C.Prakasam, learned counsel for the petitioner seeks permission of this Court to withdraw the Writ Petition as not pressed.

2. Recording the aforesaid submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as not pressed. No costs.

Consequently, the connected miscellaneous petition is closed.

27.01.2021 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order vsi2 ABDUL QUDDHOSE, J.

2/3

https://www.mhc.tn.gov.in/judis/ W.P. No.648 of 2021 vsi2 To

1. The Superintending Engineer, Public Works Department, Irrigation Water Resources, Parambikulam – Aliyar Project, Pollachi – 3, Coimbatore District.

2. The Executive Engineer, Public Works Department, Irrigation Water Resources Parambikulam – Aliyar Project, Pollachi - 3, Coimbatore District.

3. The Assistant Executive Engineer, Public Works Department, Irrigation Water Resources, Parambikulam – Aliyar Project, Palladam, Tiruppur District.

W.P. No.648 of 2021

27.01.2021 3/3 https://www.mhc.tn.gov.in/judis/