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Madras High Court

S.M.Seetharaman vs The State Of Tamil Nadu Rep. By on 19 February, 2016

Bench: Sanjay Kishan Kaul, M.M.Sundresh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  19.02.2016

CORAM :

The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE M.M.SUNDRESH

W.P. No.6071 of 2016
and W.M.P.No.5405 of 2016

S.M.Seetharaman						.. Petitioner

-vs-

The State of Tamil Nadu rep. By
1.The District Collector,
   Villupuram District,
   Office of the District Collectorate,
   Villupuram.

2.The Block Development Officer (Scheme)
   Gingee Block Development,
   Office of the Block Development,
   Gingee, Villupuram District.

3.The Secretary to the Panchayat,
   Mazhavanthangal Panchayat (Gingee
    Block Development Unit),
   Mazhavanthangal Village,
   Gingee Taluk, Villlupuram District.

4.The Village President,
   Mazhavanthangal Village (Gingee Block
    Development Unit) Gingee Taluk,
   Villupuram District.						.. Respondents




	Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to forbear the respondents from putting up any further construction in the lands comprised in S.No.220/19 of Mazhavanthangal Village, Gingee Taluk, Villupuram District, measuring an extent of 0.08.50 hectare or thereabout for Village Panchayat Service Centre (VPSE) or for any other purpose and direct the respondents further to restore the lands to its original position.

	For Petitioner		:	Mr.V.Rajendran

	For Respondents		:	Mr.V.R.Kamalanathan, Addl.G.P.
						for Mr.V.Shanmugasundar, G.A.

* * * * *

O R D E R

(Order of the Court was made by The Hon'ble Chief Justice) Learned counsel for the petitioner, after some arguments, seeks to withdraw the petition to follow up the matter administratively alone. Endorsement is made.

2.Writ Petition is dismissed as withdrawn. No costs. Consequently, W.M.P.No.5405 of 2016 also stands dismissed.

(S.K.K., CJ.) (M.M.S., J.) 19.02.2016 Index : Yes/No Website : Yes/No sra To

1.The District Collector, Villupuram District, Office of the District Collectorate, Villupuram.

2.The Block Development Officer (Scheme) Gingee Block Development, Office of the Block Development, Gingee, Villupuram District.

3.The Secretary to the Panchayat, Mazhavanthangal Panchayat (Gingee Block Development Unit), Mazhavanthangal Village, Gingee Taluk, Villlupuram District.

4.The Village President, Mazhavanthangal Village (Gingee Block Development Unit) Gingee Taluk, Villupuram District.

The Hon'ble Chief Justice and M.M.Sundresh, J.

(sra) W.P.No.6071 of 2016 19.02.2016