Madras High Court
Cardamon Growers Forever Private ... vs The Spices Board on 5 October, 2018
Author: V.Parthiban
Bench: V.Parthiban
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 05.10.2018 CORAM THE HONOURABLE MR.JUSTICE V.PARTHIBAN W.P.(MD) No.8196 of 2018 and W.M.P(MD)Nos.7753, 7754, 8849 & 8174 of 2018 Cardamon Growers Forever Private Limited rep.by it's Managing Director, M.Arumugam, No.12/12, Kamayasamy Street, Bodinayakanur, Theni District. ... Petitioner vs.
1.The Spices Board, (Ministry of Commerce & Industry Government of India) rep. by its Secretary, Sugantha Bhavan, N.H.By-Pass, Post Box NO.2277, Palarivattom Post, Cochin-682 025.
2.The Director (Marketing)., Spices Board, Sugantha Bhavan, N.H.By-Pass, Post Box No.2277, Palarivattom Post, Cochin-682 025.
3.The Assistant Director (Marketing), Spices Board, Kurangani Road, Bodinayakanur, Theni District. ... Respondents PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of writ of Certiorari to call for the records relating to the impugned order passed by the first respondent vide his proceedings No.MKT/AUC/0021/2015/115 dated 11.04.2018 and quash the same as illegal in so far as it directs the petitioner not to conduct the auction of cardamom in the office of the third respondent is concerned.
!For Petitioner : Mr.Ajmalkhan Senior counsel for Ajmal Associates ^For Respondents : Mr.V.Veerapandian for M/s.Vast Law Associates :Order It is represented by the learned Senior Counsel appearing for the petitioner that the writ petition has become infructuous.
2.Recording the aforesaid submission, this Writ Petition is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petitions are closed.
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