Madras High Court
G.Arumugham vs The District Collector on 16 December, 2019
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P. No.4807 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 16.12.2019
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
W.P. No.4807 of 2012
and
MP Nos. 1 and 2 of 2013
and
WMP No.6612 of 2016
G.Arumugham ... Petitioner
Vs
1. The District Collector
(Land Reforms),
Kancheepuram District,
Collectorate,
Kancheepuram.
2. The Tahsildar,
Thirukkazhukundram Taluk,
Taluk Office,
Thirukkazhukundram Po
Kancheepuram Dt.
3. The President,
Mamamai Village Panchayat,
Manamai Po.
Thirukazhukundram Taluk,
Kancheepuram District.
4. The Deputy Superintendent of Police,
Mahabalipuram Division,
Maamallapuram Po.
Kancheepuram District.
1/4
http://www.judis.nic.in
W.P. No.4807 of 2012
5. The Inspector of Police,
Maamallapuram,
Kancheepuram District. .... Respondents
Writ Petition filed under Article 226 of the Constitution of India
to issue a Writ of Certiorarified Mandamus to call for the records of the
2nd respondent and quash his Order of Direction in
Na.Ka.No.1643/2011/A1, dated 24.01.2012 and consequently, forbear
the respondent No.3 from laying the proposed Panchayat Road in the
middle of the Private Patta Ayan Punja land in S.No.62/2 (2.98 Acres)
in Manamai Village, Thirukkazhukundram Taluk, Kancheepuram
District.
For Petitioner : No appearance
For Respondents : Mr.R.S. Selvam,
Government Advocate,
for R1, R2, R4 and R5
Mr.T.P. Saveetha for R3
ORDER
The matter is listed under the caption “for dismissal”, today.
Even on the last occasion i.e. on 03.12.2019, there was no representation on the side of the petitioner. Today, there is no representation on the side of the petitioner. Therefore, it can now be inferred that the petitioner is not interested to prosecute the Writ 2/4 http://www.judis.nic.in W.P. No.4807 of 2012 Petition. Accordingly, the Writ Petition is dismissed for non prosecution. No costs. Consequently, connected miscellaneous petitions are closed.
16.12.2019 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order vsi2 To
1. The District Collector (Land Reforms), Kancheepuram District, Collectorate, Kancheepuram.
2. The Tahsildar, Thirukkazhukundram Taluk, Taluk Office, Thirukkazhukundram Po Kancheepuram Dt.
3. The President, Mamamai Village Panchayat, Manamai Po.
Thirukazhukundram Taluk, Kancheepuram District.
4. The Deputy Superintendent of Police, Mahabalipuram Division, Maamallapuram Po.
Kancheepuram District.
3/4http://www.judis.nic.in W.P. No.4807 of 2012 ABDUL QUDDHOSE, J.
vsi2
5. The Inspector of Police, Maamallapuram, Kancheepuram District.
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