Madras High Court
N.Mahadeven vs The District Collector on 8 November, 2022
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P(MD)No.14763 of 2010
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.11.2022
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.14763 of 2010
N.Mahadeven ... Petitioner
Vs.
The District Collector,
Trichy District,
Trichy. ... Respondent
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus, to
call for the records of the respondent's notice bearing Rc.A.255/2010,
dated 22.11.2010, pertaining to the lease hold limestone quarry
measuring 7-97 Acres comprised in S.F.No.110/1 situated in NEIVELI
Village, Musiri Taluk, Trichy District, quash the same and direct the first
respondent not to interfere with the petitioner's right to quarry and
transport limestone till the expiry of the lease period i.e., 12.05.2018.
For Petitioner : M/s.S.Kadarkarai
For Respondent : M/s.A.Baskaran
Additional Government Pleader
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https://www.mhc.tn.gov.in/judis
W.P(MD)No.14763 of 2010
ORDER
The learned Counsel for the writ petitioner had made an endorsement that the writ petition has become infructuous. Based upon the said endorsement, the writ petition stands dismissed as infructuous.
There shall be no order as to costs.
08.11.2022
Index : Yes / No
Internet : Yes / No
btr
To
The District Collector, Trichy District, Trichy.
2/3https://www.mhc.tn.gov.in/judis W.P(MD)No.14763 of 2010 R.VIJAYAKUMAR, J.
btr Order made in W.P(MD)No.14763 of 2010 08.11.2022 3/3 https://www.mhc.tn.gov.in/judis