Madras High Court
Orunginaintha Uzhiyarkal Kootamaippu vs Union Of India Represented By The on 21 June, 2023
W.P.No.27099 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 21.06.2023
CORAM:
THE HONOURABLE Mr.JUSTICE V.LAKSHMINARAYANAN
W.P.No.27099 of 2013
and
M.P.No.1 of 2013
Orunginaintha Uzhiyarkal Kootamaippu
(Anglo French Textiles) having office at
No.4, Murugan Koil First Cross Street,
Orleanpet, Puducherry -5 represented by
its President, K.Danusu, S/o.Karunanithi,
Hinud,aged 59 years, residing at
No.36,Poncare Street, Nellithope, Puducherry ...Petitioner.
Vs.
1.Union of India represented by the
Ministry of Home Affairs, New Delhi.
2.The Government of Puducherry rept.
By the Chief Secretary, Chief Secretariat,
Puducherry.
3.The Puducherry Textiles Corporation
represented by its Managing Director,
Puducherry.
4.The Anglo French Textlies rept.by its
Managing Director, Puducherry. ...Respondents.
1/5
https://www.mhc.tn.gov.in/judis
W.P.No.27099 of 2013
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
to issue writ of Mandamus forbearing the respondents from selling the
movable and immovable property of Anglo French Textile Mill.
For Petitioner : Mr.V.Ajaykumar
For Respondents :
For R2 : G.Djearany
For R3 & R4 : Ms.B.Priyatharsini
For R1 : -No Appearance-
ORDER
Ms.B.Priyatharsini, learned Counsel for Respondent Nos.3 and 4 would submit, on instructions that Anglo French Textile Mills absolutely has no intention to sell the property for the present & that all the dues payable to the workman has been settled.
2. Mr.V.Ajaykumar, learned Counsel appearing for the petitioner would dispute that entire amount had been settled. However, Ms.B.Priyatharsini would reiterate that all the dues of the workman had already been settled and nothing remains due. This is also on the basis of the 2/5 https://www.mhc.tn.gov.in/judis W.P.No.27099 of 2013 written instructions that she has produced before the Court.
3. In any event, this writ petition stands dismissed as the cause of action does not survive. The statement of the learned counsel for the respondent is placed on record. Connected miscellaneous petition is closed.
No costs.
21.06.2023
nst
Index : Yes/No
Speaking : Yes/No
Neutral Citation Case : Yes/No
To,
1.Union of India represented by the Ministry of Home Affairs, New Delhi.
2.The Government of Puducherry rept. By the Chief Secretary, Chief Secretariat, Puducherry.
3.The Puducherry Textiles Corporation represented by its Managing Director, Puducherry.
4.The Anglo French Textlies rept.by its Managing Director, Puducherry.
3/5https://www.mhc.tn.gov.in/judis W.P.No.27099 of 2013 V.LAKSHMINARAYANAN,J nst W.P.No.27099 of 2013 and M.P.No.1 of 2013 4/5 https://www.mhc.tn.gov.in/judis W.P.No.27099 of 2013 21.06.2023 5/5 https://www.mhc.tn.gov.in/judis