Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

G.Vaikuntam vs The District Collector on 25 July, 2017

Author: M.Venugopal

Bench: M.Venugopal, P.D.Audikesavalu

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS 
											
Dated:25.07.2017

Coram
								
THE HONOURABLE Mr. JUSTICE M.VENUGOPAL
					AND
	     THE HONOURABLE Mr. JUSTICE P.D.AUDIKESAVALU

W.P.No.20571 of 2013 

G.Vaikuntam							.. Petitioner
						
Vs.

1.The District Collector, Tiruvallore,
   Office of the District Collector,
   Tiruvallore.

2.The District Revenue Office, Tiruvallore
   Office of the District Revenue Office,
   Tiruvallore.

3.The District Forest Officer, Tiruvallore,
   Office of the District Forest Officer,
   Tiruvallore.

4.The Chairman,
   Vanagaram Panchayat Union,
   Vanagaram,
   Chennai-600 095.

5.Porur Gardens Club, Porur Garden
   Phase I Park, Vanagaram, 
   Chennai-600 095
   Also at Plot No.13, 4th Stret,
   Porur Garden, Phase I,
   Vanagaram, Chennai-600 095.
   (R5-impleaded as per order dated 
    02.12.2013 in M.P.No.1 of 2013
    in W.P.No.20571 of 2013)				        ..Respondents

Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Mandamus directing the Respondents to consider and pass orders on the representations dated 01.06.2013 and 14.06.2013.

		For Petitioner 	    	 : Mr.T.Srinivasaraghavan
		
		For Respondents 		 : Mr.M.Elumalai
						   Government Advocate

O R D E R 

[Order of the Court was made by M.VENUGOPAL, J.] The Learned Counsel for the Petitioner has made an endorsement on the writ petition to the effect that the petitioner may be permitted to withdraw the Writ Petition and liberty may be granted to move the National Green Tribunal.

2. Recording the aforesaid fact and the endorsement so made, the Writ Petition is dismissed as withdrawn. It is abundantly made clear that dismissal of the present Writ Petition will not preclude the petitioner to approach the National Green Tribunal/Competent Authority in the manner known to Law and in accordance with Law and seek appropriate remedy if he so desires/ advised. No costs.

			   			   (M.V., J.)      (P.D.A., J.)
							       25.07.2017
Speaking Order

Index		:Yes / No 
Internet	:Yes / No


kal	

To

1.The District Collector, Tiruvallore, Office of the District Collector, Tiruvallore.

2.The District Revenue Office, Tiruvallore Office of the District Revenue Office, Tiruvallore.

3.The District Forest Officer, Tiruvallore, Office of the District Forest Officer, Tiruvallore.

4.The Chairman, Vanagaram Panchayat Union, Vanagaram, Chennai-600 095.

M.VENUGOPAL, J AND P.D.AUDIKESAVALU, J kal W.P.No.20571 of 2013 25.07.2017