Madras High Court
Chinnavenkataramappa vs The Managing Director on 11 June, 2024
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.No.22338 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.06.2024
CORAM
THE HONOURABLE Mr.JUSTICE N.SATHISH KUMAR
W.P.No.22338 of 2022
AND
W.M.P.No.21374 of 2022
1.Chinnavenkataramappa
2.K.V.Narayanappa
3.V.Rajappa
4.V.Mallesappa
5.V.Ellappa
6.V.Chandra Mohan .. Petitioners
Vs
1.The Managing Director
State Industries Promotion Corporation of Tamil Nadu
(SIPCOT) No.19A Rukmani Lakshmipathy Road
Egmore, Chennai 600 008
2.The District Collector
Krishnagiri District
Krishnagiri
3.The Special District Revenue Officer (LA)
SIPCOT Phase-III (Unit-III)
4/6 19-2, DRR Tower, Kamaraj Nagar
Near Tahsildar Office, Shoolagiri Taluk
Krishnagiri District
4.The Special Tahsildar
SIPCOT Phase-IV (Unit-III)
Hosur Expansion Scheme
Shoolagiri Taluk, Krishnagiri District
https://www.mhc.tn.gov.in/judis
1/4
W.P.No.22338 of 2022
5.The Sub Registrar
Shoolagiri 634 117
Krishnagiri District .. Respondents
Writ petition filed under Article 226 of the Constitution of India praying
for issuance of a Writ of Certiorarified Mandamus calling for the records
relating to the impugned refusal check slip dated 23.06.2022 vide refusal
number RFI/Soolagiri/58/2022 issued by the 5th respondent, quash the same and
consequently direct the 5th respondent to admit, register and release the
document of Partition Deed dated 11.06.2022 executed by the petitioners in
respect of the land comprised in S.No.298/1A and 227 of Nallaganakothapalli
Villge, Soolagiri Taluk, Krishnagiri District , within the time stipulated by this
Court.
For Petitioner : Mr.R.Bharath Kumar
For R1 : Mr.Abishek Moorthy
For R2 to R4 : Mr.P.Sathish
Additional Government Pleader
For R5 : Mr.J.Ravindran
Additional Advocate General
Assisted by Mr.Yogesh Kannadasan
Special Government Pleader
ORDER
Challenging the impugned refusal check slip dated 23.06.2022 issued by the 5th respondent, the present writ petition has been filed.
https://www.mhc.tn.gov.in/judis 2/4 W.P.No.22338 of 2022
2. When the matter is taken up today, the learned counsel appearing for the petitioners submitted that NOC has already been issued and hence, nothing survives for further adjudication in this petition.
3. In view of the submission of the learned counsel appearing for the petitioners, this Writ Petition is dismissed as infructuous. No costs. Connected Miscellaneous Petition is closed.
11.06.2024 gya Index : Yes/No Neutral Citation : Yes/No To
1.The Managing Director State Industries Promotion Corporation of Tamil Nadu (SIPCOT) No.19A Rukmani Lakshmipathy Road Egmore, Chennai 600 008
2.The District Collector Krishnagiri District Krishnagiri
3.The Special District Revenue Officer (LA) SIPCOT Phase-III (Unit-III) 4/6 19-2, DRR Tower, Kamaraj Nagar Near Tahsildar Office, Shoolagiri Taluk Krishnagiri District https://www.mhc.tn.gov.in/judis 3/4 W.P.No.22338 of 2022 N.SATHISH KUMAR, J.
gya
4.The Special Tahsildar SIPCOT Phase-IV (Unit-III) Hosur Expansion Scheme Shoolagiri Taluk, Krishnagiri District
5.The Sub Registrar Shoolagiri 634 117 Krishnagiri District W.P.No.22338 of 2022 11.06.2024 https://www.mhc.tn.gov.in/judis 4/4