Madras High Court
M/S.Prp Exports vs The Stae Of Tamil Nadu on 22 November, 2021
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.Nos.25916, 25917, 25918, 25919 & 25920 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.11.2021
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.Nos.25916, 25917, 25918, 25919 & 25920 of 2013
and
M.P.Nos.1, 1, 1, 1 and 1 of 2013
M/s.PRP Exports,
Rep. by its Partner P.Senthilkumar
Therkkutheru Village,
Melur Taluk, Madurai District. ... Petitioner in all WPs
Vs
1.The Stae of Tamil Nadu,
Rep. by the Secretary,
Industries Department,
Fort St. George, Chennai-600 009.
2.The District Collector,
Madurai District,
Madurai. ... Respondents in all WPs
PRAYER in WP.No.25916 of 2013: Writ Petition filed Under Article 226
of the Constitution of India, to issue a Writ of Certiorari, to call for the
records pertaining to the 1st respondent's letter No.12321/MMB-1/2013-3
dated 03.09.2013 pertaining to the petitioner's lease hold patta lands
measuring 1-05-0 hectares, comprised in S.F.Nos.133/1(Part) and
146/5(Part) situated in Eravarpatti Village, Usilampatti Taluk, Madurai
1/5
https://www.mhc.tn.gov.in/judis
W.P.Nos.25916, 25917, 25918, 25919 & 25920 of 2013
District, quash the same.
PRAYER in WP.No.25917 of 2013: Writ Petition filed Under Article 226
of the Constitution of India, to issue a Writ of Certiorari, to call for the
records pertaining to the 1st respondent's letter No.12321/MMB-1/2013-2
dated 03.09.2013 pertaining to the petitioner's lease hold patta lands
measuring 30-90-5 hectares, comprised in S.F.Nos.239/1A, 239/2B (Part),
239/3 (part), 239/4 (Part), 247/13, 252/16A3, 243/2B, 247/7, 251/2A and
252/9 situated in E.Malampatti Village, Melur Taluk, Madurai District,
quash the same.
PRAYER in WP.No.25918 of 2013: Writ Petition filed Under Article 226
of the Constitution of India, to issue a Writ of Certiorari, to call for the
records pertaining to the 1st respondent's letter No.12321/MMB-1/2013-4
dated 03.09.2013 pertaining to the petitioner's lease hold patta lands
measuring 7-02-5 hectares, comprised in S.F.Nos.2/2(Part), 13/18B1,
13/18B2, 13/18B3, 14/4, 14/5, 14/6B, 14/6D, 14/6E2, 14/6F, 14/6G, 14/6H,
14/7A, 14/7B, 14/8A, 14/8B, 14/9A, 14/9B, 14/10, 14/11, 15/2A1, 15/2A2,
15/2B1, 15/3, 15/4, 15/5, 15/6A, 15/6B, 15/6C, 15/6D, 15/6E, 15/6F,
15/7A, 15/7B, 15/7C, 15/8, 15/9, 15/10, 15/11A, 15/11B, 15/11C, 15/12A1,
15/12A2, 15/12B, 15/15A, 15/15B and 15/15C situated in E.Malampatti
Village, Melur Taluk, Madurai District, quash the same.
PRAYER in WP.No.25919 of 2013: Writ Petition filed Under Article 226
2/5
https://www.mhc.tn.gov.in/judis
W.P.Nos.25916, 25917, 25918, 25919 & 25920 of 2013
of the Constitution of India, to issue a Writ of Certiorari, to call for the
records pertaining to the 1st respondent's letter No.12321/MMB-1/2013-1
dated 03.09.2013 pertaining to the petitioner's lease hold patta lands
measuring 1-62-0 hectares, comprised in S.F.Nos.10/5A1, 10/5A2, 10/5B,
10/8, 10/9A, 10/9B, 10/11, 11/2, 11/4A, 11/4B, 11/5, 11/6, 11/8, 11/9A,
11/9B, 11/10 (Part), 11/2A, 11/12B1(Part), 11/13A, 11/13B, 11/14 and
11/15 (Part), situated in Keelavalavu Village, Melur Taluk, Madurai
District, quash the same.
PRAYER in WP.No.25920 of 2013: Writ Petition filed Under Article 226
of the Constitution of India, to issue a Writ of Certiorari, to call for the
records pertaining to the 1st respondent's letter No.12321/MMB-1/2013-5
dated 03.09.2013 pertaining to the petitioner's lease hold patta lands
measuring 2-13-5 hectares, comprised in S.F.Nos.519/6, 519/7, 519/8,
520/7A and 521/1 situated in Thiruvathavoor Village, Melur Taluk,
Madurai District, quash the same.
(In all WPs)
For Petitioner : Mr.K.Ramakrishna Reddy
For Respondents : Mr.C.Selvaraj
Additional Government Pleader
COMMON ORDER
The learned counsel appearing for the petitioner made a submission that the cause aroused for filing of the writ petitions did not exists as of now, thus, no further adjudication is required. The writ petitions stand 3/5 https://www.mhc.tn.gov.in/judis W.P.Nos.25916, 25917, 25918, 25919 & 25920 of 2013 disposed of as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.
22.11.2021 Internet:Yes Index : Yes Speaking order/Non-speaking order vs To
1.The Stae of Tamil Nadu, Rep. by the Secretary, Industries Department, Fort St. George, Chennai-600 009.
2.The District Collector, Madurai District, Madurai.
4/5https://www.mhc.tn.gov.in/judis W.P.Nos.25916, 25917, 25918, 25919 & 25920 of 2013 S.M.SUBRAMANIAM, J.
vs W.P.Nos.25916, 25917, 25918, 25919 & 25920 of 2013 and M.P.Nos.1, 1, 1, 1 and 1 of 2013 22.11.2021 5/5 https://www.mhc.tn.gov.in/judis