Madras High Court
K.Kavitha vs The Registrar Cum Estate Officer on 21 February, 2019
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.02.2019
CORAM :
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
WP(MD)Nos.945, 972 to 977, 1454 and 2957 of 2019
and
WMP(MD)Nos.769, 770, 803 to 814, 1230, 1231,
2219 & 2220 of 2019
WP(MD)No.945 of 2019 :
K.Kavitha ... Petitioner
Vs.
1.The Registrar cum Estate Officer,
National Institute of Technology,
Thuvakudi, Tiruchirappalli – 15.
2.The Director, National Institute of Technology,
Trichy, Trichy District. ... Respondents
PRAYER : Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Certiorarified Mandamus, to call for the records
pertaining to the impugned notice F.No.NITT/EMD/EO/Shops
Eviction/2018-19/39 dated 01.01.2019 issued by the first respondent and
consequential impugned Tender Notification
No.NITT/EMD/Shops/Category-II/2019/02 dated 04.01.2019 issued by the
second respondent and quash the same on the ground that the same is
arbitrary, illegal and without any legal basis and consequently directing the
respondents to permit the petitioner to continue in possession of the Shop
No.GH 05(03), Thozhar Zerox at (Opal Hostel), NITT Campus, Thuvakudi,
Trichirappalli District.
http://www.judis.nic.in
2
G.R.SWAMINATHAN, J.
Skm
In all cases :
For Petitioner : Mr.G.Mathavan
For Respondents : M/s.S.Maria Roseline
COMMON ORDER
The learned counsel appearing for the respondent institution states that the communications impugned in these writ petitions have since been withdrawn. The writ petitions are therefore closed as infructuous. The outcome of these writ petitions will not have any bearing on the rights of the respondents to take action against the writ petitioners for evicting them. No costs. Consequently, connected miscellaneous petitions are closed.
21.02.2019 Skm WP(MD)Nos.945, 972 to 977, 1454 and 2957 of 2019 http://www.judis.nic.in