Madras High Court
M.Arasa Kumar vs The President on 7 December, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.12.2018
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.17737 of 2009
M.Arasa Kumar ... Petitioner
Vs.
1.The President,
Soorappattu Panchayat,
Soorappattu, Ambattur Taluk,
Tiruvallur District.
2.The District Collector,
Tiruvallur District,
Tiruvallur.
3.The Block Development Officer,
Village Panchayaths,
Puzhal,
Chennai 600 066. ... Respondents
Petition under Article 226 of the Constitution of India, praying for
issuance of a Writ of Certiorarified Mandamus directing the first
respondent to provide drinking water supply to the premises of the
petitioner in Survey No.190/B situated at Sivaprakasam Nagar,
Shanmugapuram, No.55, Soorappattu Village, Chennai 66.
For Petitioner : No appearance
For Respondents : Mr.V.Manoharan for R1 and
Mr.J.Ramesh, Additional Government
Pleader for R2 and R3
http://www.judis.nic.in
2
R.MAHADEVAN, J.
rna
ORDER
When this writ petition was taken up on 05.12.2018, there was no representation for the petitioner. Hence this writ petition was directed to be posted today under the caption 'for dismissal'. Even today, there is no representation for the petitioner. Hence this writ petition is dismissed for non-prosecution. No costs.
Index : Yes/No 07.12.2018
Internet : Yes/No
rna/km
To
1.The President,
Soorappattu Panchayat, Soorappattu, Ambattur Taluk, Tiruvallur District.
2.The District Collector, Tiruvallur District, Tiruvallur.
3.The Block Development Officer, Village Panchayaths, Puzhal, Chennai 600 066.
W.P.No.17737 of 2009http://www.judis.nic.in