Madras High Court
M/S.Prp Granites vs The State Of Tamil Nadu on 24 June, 2019
Author: Anita Sumanth
Bench: Anita Sumanth
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 24.06.2019
CORAM:
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
W.P.(MD)No.5040 and 5041 of 2013
and
M.P.(MD)No.1 and 1 of 2013
M/s.PRP Granites,
Represented by its Partner, Mr.P.Senthilkumar,
Near Veerakaliamman Koil,
Keelavalavu, Melur Taluk,
Madurai District. ...Petitioner in both petitions
Vs.
1.The State of Tamil Nadu,
Represented by its Secretary,
Industries Department,
Fort St.George, Chennai – 600 009.
2.The District Collector,
Madurai District, Madurai. ...Respondents in both petitions
PRAYER in W.P.(MD)No.5040 of 2013:- Writ Petition - filed under
Article 226 of the Constitution of India, praying for the issuance of a
Writ of Certiorari, to call for the records pertaining to the 1st
Respondent's G.O.Ms.No.44, industries (MMB-1) Department, dated
11.03.2013 in respect of the petitioner's patta lands measruing
2-49-0 Hectares, comprised in S.F.Nos.62/1, 62/2, 63/3A, 63/3B,
63/4, 63/6A, 63/10, 63/12A2, 63/12A3, 63/12B, 63/15A, 63/15B,
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2
64/1A, 64/1B, 64/2A1, 64/2A2, 64/2B, 64/3A, 64/3B, 64/4, 64/5,
64/6, 64/7, 64/9 and 64/10 situated in Keelavalavu Village, Melur
Taluk, Madurai District, quash the same.
PRAYER in W.P.(MD)No.5041 of 2013:- Writ Petition - filed under
Article 226 of the Constitution of India, praying for the issuance of a
Writ of Certiorari, to call for the records pertaining to the 1st
respondent's G.O.Ms.No.43, Industries (MMB-1) Department dated
11.03.2013 in respect of petitioner's patta lands measuring 7-25-5
Hectares, comprised in S.F.Nos.71/5, 71/4, 71/2A, 71/9, 71/11,
71/10A, 72/1, 72/3, 72/5A, 72/4, 73/6A, 73/6B, 73/5, 73/4, 73/1,
73/2, 73/3, 73/8B, 73/8C, 73/9, 73/10, 73/11, 74/5A, 74/5B,
74/2D, 74/2E, 74/2F, 75/1, 75/2, 75/3A, 75/3B, 75/4, 75/5, 75/6A,
75/6B, 75/7, 75/8, 75/9, 75/10A, 75/10B, 75/11A, 75/11B,
75/13A, 75/13B, 76/1, 76/5, 76/4A, 76/3, 76/6A, 95/9, 95/4,
99/12, 99/13, 70/2 and 70/3 situated in KEELAVALAVU Village,
Melur Taluk, Madurai District, quash the same.
For Petitioner : Mr.S.Kadarkarai
For Respondents : Mr.A.Thiyagarajan
Government Advocate
(in both petitions)
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3
COMMON ORDER
Learned counsel appearing for petitioner states that these Writ Petitions have become infructuous as nothing survives therein.
2. Recording the same, these Writ Petitions are dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petitions are closed.
24.06.2019
Index :Yes/No
Internet : Yes/No
sm
To
1.The Secretary,
Industries Department, Fort St.George, Chennai – 600 009.
2.The District Collector, Madurai District, Madurai.
http://www.judis.nic.in 4 DR.ANITA SUMANTH, J.
sm Common order made in W.P.(MD)No.5040 and 5041 of 2013 Dated:
24.06.2019 http://www.judis.nic.in