Madras High Court
M/S.Noor Leathers Exports vs The Government Of Tamil Nadu on 19 June, 2014
Author: K.B.K.Vasuki
Bench: K.B.K.Vasuki
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 19.06.2014 CORAM: THE HONOURABLE MS. JUSTICE K.B.K.VASUKI W.P.No.31959 of 2002 M/s.Noor Leathers Exports rep by its Partner Ashbakkor Rahman No.9, Mottukollai Ambur Town, Vaniyambadi .. Petitioner Vs. 1.The Government of Tamil Nadu rep by its Commissioner and Secretary, Department of Labour and Employment, St.George Fort, Chennai-9. 2.The District Collector Vellore, Vellore District. 3.The Tahsildar, Vaniyambadi Taluk, Vellore District. 4.Akbar Basha .. Respondents Prayer : Writ Petition is filed under Section 226 of the Constitution of India praying for the issuance of Writ of certiorari to call for the records of the first respondent pertaining to the GO(D)No.732 dated 26.08.1999 including the sale notice dated 17.07.2002 and to quash the same. For Petitioner : Mr.M.Ramamoorthy, No appearance. For Respondents : M/s.ME.RaniSelvam, AGP K.B.K.VASUKI, J tsh O R D E R
There is no representation on behalf of the petitioner for more than one hearings, this writ petition is dismissed for non-representation. No costs.
19.06.2014 tsh Index :Yes/No Internet : Yes/No To
1.The Government of Tamil Nadu rep by its Commissioner and Secretary, Department of Labour and Employment, St.George Fort, Chennai-9.
2.The District Collector Vellore, Vellore District.
3.The Tahsildar, Vaniyambadi Taluk, Vellore District.
W.P.No.31959 of 2002