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Madras High Court

T.Dinesh vs Joint Chief Controller Of Explosives on 13 November, 2019

Author: V.Bharathidasan

Bench: V.Bharathidasan

                                                                  W.P.SR No.147454 of 2016

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                           Dated: 13..11..2019
                                                 CORAM

                            THE HON'BLE MR.JUSTICE V.BHARATHIDASAN

                                     Writ Petition SR 147454 of 2016
                  T.Dinesh                                                ... Petitioner
                                                  -Versus-
                  1.Joint Chief Controller of Explosives,
                    A and D-Wing, Block 1-8, 2nd Floor,
                    Shastri Bhavan, 26, Haddows Road,
                    Nungambakkam, Chennai 600 006.

                  2.Mr.B.S.Giridhar,
                    Executive Director (Health Safety and Environment),
                    Indian Oil Bhavan, G-9, Aliyavar Jung Marg,
                    Bandra (East) Mumbai 400051.

                  3.The Transport Commissioner and Road Safety Commissioner,
                    Ezhilagam, Chepauk,
                    Chennai, Tamil Nadu.

                  4.The District Collector,
                    Collectorate Campus,
                    Kanchipuram, Tamil Nadu 631501.

                  5.The District Revenue Officer,
                    Collectorate Campus,
                    Kanchipuram, Tamil Nadu 631 501.

                  6.The Chairman,
                    Indian Oil Corporation Limited,
                    Plot 3079/3, Sadiq Nagar,
                     J.B.Tito Marg, New Delhi 110 049.                 ... Respondents




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                                                                    W.P.SR No.147454 of 2016

                              For Petitioner / Party in : No Appearance
                              Person

                       Petition filed under Article 226 of the Constitution of India,
                  praying to issue a writ of mandamus directing the respondents 1 to 5
                  to dispose of the representation of the petitioner dated 25th May,
                  2016.
                                                ORDER

This petition was filed on 29.11.2016. After scrutinizing the pleadings, the registry had raised certain queries and returned the papers for rectification of defects as early as on 02.12.2016, but, the same were not taken back and represented within the stipulated time. Earlier, when this matter was listed on 11.11.2019, there was no representation for the petitioner and hence, this court had directed the matter to be listed today under the caption "For Dismissal". Even today, there is no representation for the petitioner. Thus, it appears that the petitioner is not interested in taking the papers back and to re-present the same by complying with the defects. This unnumbered writ petition is, accordingly, dismissed for default. No costs. Consequently, connected unnumbered miscellaneous petition is closed.




                  Speaking / Non Speaking Order                           13..11..2019
                  kmk                                    Writ Petition SR 147454 of 2016

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