Madras High Court
Desiya Murpokku Tnpl Effluent Water vs The State Of Tamil Nadu on 11 November, 2019
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam, R.Tharani
Writ Appeal (MD).No.1543 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 11.11.2019
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
and
THE HONOURABLE MRS.JUSTICE R.THARANI
Writ Appeal (MD).No.1543 of 2016
and
W.M.P(MD).No.11393 of 2016
Desiya Murpokku TNPL Effluent Water
Lift Irrigation Thozhilalar Sangam
(Regn.No.148/KRR) rep., by its President,
Pon.Elangovan,
59, Karur Main Road,
Velayuthampalayam, (P.O.)
Karur District-639 117. ... Petitioner
Vs.
1.The State of Tamil Nadu,
Rep., by its Secretary to Government,
Labour and Employment Department,
Secretariat, Chennai-600 009.
2.The Commissioner of Labour,
Labour Department,
DMS Compound, Teynampet,
Chennai-600 006.
3.The Chairman and Managing Director of
Tamil Nadu Newsprint and Papers Limited (TNPL)
and the Secretary to Government,
Industries Department,
67, Anna Salai, Guindy, Chennai-600 025.
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http://www.judis.nic.in
Writ Appeal (MD).No.1543 of 2016
4.A.Velingiri
Deputy Managing Director,
Tamil Nadu Newsprint and Papers Limited (TNPL)
67, Anna Salai, Guindy,
Chennai-600 025.
5.The Director (Finance)
Tamil Nadu Newsprint and Papers Limited (TNPL),
Kakithapuram, Karur-639 138.
6.P.Pattabiraman
General Manager (Human Resources),
Tamil Nadu Newsprint and Papers Limited (TNPL),
Kakithapuram, Karur-639 138.
7.The Revenue Divisional Officer and the President,
TNPL Effluent Water Lift Irrigation Sangam,
North Prathatchanam Road, Karur-639 001.
8.The Public Relation Officer, TNPL,
and the Secretary, TNPL Effluent Water
Lift Irrigation Sangam and Moolimangalam (Post)
Karur -639 116. ... Respondents
Prayer: Appeal is filed under Section 15 of Letters Patent Act to set
aside the order dated 21.10.2016 passed by the learned Judge in
W.P(MD).No.20219 of 2016 and allow the writ appeal.
For Petitioner : Mr.A.Thirumurthy
For Respondents : Mr.A.Muthukaruppan
(for R1, R2 & R7)
Additional Government Pleader
Mr.Ve.M.Shivakumar (for R3, R6 & R8)
No appearance (for R4 & R5)
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Writ Appeal (MD).No.1543 of 2016
ORDER
(Order of the Court was made by T.S.SIVAGNANAM,J.) The learned counsel appearing for the writ petitioner has circulated a letter dated 04.11.2019 seeking permission of this Court to withdraw this writ petition. Accordingly, the matter appeared today (11.11.2019) under the caption "for withdrawal" and he has also made an endorsement to that effect.
2. In view of the above, this Writ Petition is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petition is closed.
(T.S.S.J,) & (R.T.J,)
11.11.2019
Index:Yes/No
Internet: Yes/No
rmk
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http://www.judis.nic.in Writ Appeal (MD).No.1543 of 2016 T.S.SIVAGNANAM,J.
and R.THARANI,J.
rmk To
1.The Secretary to Government, Labour and Employment Department, Secretariat, Chennai-600 009.
2.The Commissioner of Labour, Labour Department, DMS Compound, Teynampet, Chennai-600 006.
3.The Revenue Divisional Officer and the President, TNPL Effluent Water Lift Irrigation Sangam, North Prathatchanam Road, Karur-639 001.
Writ Appeal (MD).No.1543 of 2016 11.11.2019 4/4 http://www.judis.nic.in