Madras High Court
Prof K. V. Natarajan Educational Trust vs The Government Of Tamil Nadu on 21 November, 2023
Author: P.Velmurugan
Bench: P.Velmurugan
W.P.No.4522 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.11.2023
CORAM
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
W.P.No.4522 of 2018
and W.M.P.No.5566 of 2018
Prof K. V. Natarajan Educational Trust,
Rep. by its Chairman ... Petitioner
Versus
1. The Government of Tamil Nadu
Dept of Industries (SIPCOT-LA)
Rep. by its Principal Secretary,
Fort St. George, Chennai 9.
2. The District Collector
Collectorage, Villupuram & Dist
3. The Special Deputy Collector
(LA), Sipcot Land Acquisition Scheme,
Office of Revenue Divisional Officer,
Tindivanam, Villupuram (Dist)
4. The District Revenue Officer
Collectorate, Villupuram Dist
5. The Special Tahsildar
(Land Acquisition) II,
SIPCOT, Tindivanam,
Villupuram Dist. ...Respondents
Pg.No.1/4
https://www.mhc.tn.gov.in/judis
W.P.No.4522 of 2018
PRAYER: Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Certiorarified Mandamus, to call for the records from the
respondents pertaining to the impugned (i) G.O.Ms.No.126 Industries
(SIPCOT-LA) dated 25/06/2013 through Tamil Nadu Government Gazatte,
No.177 dated 25/06/2013 (ii)G.O.Ms.No.164 Industries (SIPCOT-LA)
dated 29/08/2013 through the Tamil Nadu Government Gazatte No.245
dated 29/08/2013 spread over 26.13 Acres situated at Pelakuppam Village,
Tindivanam Taluk and Villupuram District which was issued by the 1st
respondent and quash the same and consequently to direct the respondents
to de-list the petitioners land from the acquisition.
(Prayer amended vide order of this Court dated 25/03/2019 made in
WMP.No.6355/19 in WP.No.4522/18)
For Petitioner : Mr.P.Vijendran
For Respondents : Mr.P.Gurunathan
Additional Government Pleader
for R1 to R3
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition. He has also given a letter dated 15.11.2023 to the Registry seeking for withdrawal of this writ petition.
Pg.No.2/4https://www.mhc.tn.gov.in/judis W.P.No.4522 of 2018
2. In view of the above submission made by the learned counsel for the petitioner and the letter dated 15.11.2023 given to the Registry, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed 21.11.2023 Index: Yes/No Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No Jer To
1. The Principal Secretary, Government of Tamil Nadu Dept of Industries (SIPCOT-LA) Fort St. George, Chennai 9.
2. The District Collector Collectorage, Villupuram & Dist.
3. The Special Deputy Collector (LA), Sipcot Land Acquisition Scheme, Office of Revenue Divisional Officer, Tindivanam, Villupuram (Dist).
4. The District Revenue Officer Collectorate, Villupuram Dist.
5. The Special Tahsildar (Land Acquisition) II, SIPCOT, Tindivanam, Villupuram Dist.
Pg.No.3/4https://www.mhc.tn.gov.in/judis W.P.No.4522 of 2018 P.VELMURUGAN, J.
Jer W.P.No.4522 of 2018 21.11.2023 Pg.No.4/4 https://www.mhc.tn.gov.in/judis