Madras High Court
Citizen vs The State Of Tamil Nadu on 18 July, 2016
Author: R.Mahadevan
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 18.07.2016 Coram: The Honourable Mr.SANJAY KISHAN KAUL, CHIEF JUSTICE and The Honourable Mr.Justice R.MAHADEVAN W.P.Nos.20618, 23936 and 3885 of 2010 Citizen, Consumer and Civic Action Group represented by its Trustee Tara Murali No.9/5, 2nd Street, Padmanabha Nagar, Adyar, Chennai 600 020 ... Petitioner in W.P.Nos.20618 and 3885 of 2010 T.Solomon ... Petitioner in W.P.No.23936 of 2010 Versus 1.The State of Tamil Nadu represented by its Secretary to Government, Law Department, Fort St.George, Chennai 600 009. 2.The Chennai Metropolitan Development Authority represented by its Member Secretary, No.1, Gandhi Irwin Road, Egmore, Chennai 600 008. 3.Panagal Park and Usman Road Traders' Association, rep. by its Secretary Mr.Lakshmi Narasimhan alias T.Sarathy 65, Usman Road, T.Nagar, Chennai 600 017. 4.Ranganathan Street Merchant Association through their President Mr.Chitiraipandian 65, II Floor, Ranganathan Street, T.Nagar, Chennai 600017. 5.T.Nagar Residents Welfare Association represented by its Secretary, No.30, Rangan Street, T.Nagar, Chennai 600 017. (R.3 to R.5 impleaded as per order dated 30.11.2011 by CJ & TSSJ in MP.Nos.1 and 2 of 2011, M.P.Nos.3 to 5 of 2011 and MP.Nos.1 to 20 of 2011 in W.P.No.23936, 20618 and 3885 of 2010) ... Respondents 1 to 5 in W.P.Nos.20618 and Respondents 1 to 4 and 22 in W.P.No.3885 of 2010 5.M.Abdul Akbar 6.Z.Abdul Rashidh 7.E.S.M.Asan Ebrahim 8.S.Basheer 9.A.Idris 10.M.Jamaludeen 11.E.S.M.Kathija Beevi 12.A.Meera Gani 13.E.S.Mohamed Ibrahim 14.M.Mohamed Mohideen 15.M.Mhoamed Yaseen 16.N.S.Nagoor Meeran 17.S.Narayanamuthy 18.S.U.Shaik Mohamed 19.V.M.S.Shahul Hameed 20.V.A.Subramania Pillai 21.Thegaraya Vaniga Niruvana Uzhiyar Sangam rep. by its Secretary M.Madasamy, 118, 1st Floor, Usman Road, T.Nagar, Chennai 600 017. ... Respondents 5 to 21 in W.P.No.3885 of 2010 1. The Commissioner, Corporation of Chennai Rippon Buildings, Park Town Chennai 3. 2.Mahaveer Finance & Builders No.22/1, Prathap Road, Vepery, Chennai 7. 3.The Member Secretary C.M.D.A,, Thalamuthu Maligai, Chennai 600 008. ... Respondents 1 to 3 in W.P.No.23936 of 2010 Petitions filed under Article 226 of the Constitution of India praying for the issue of a writ of Declaration, declaring that the Tamil Nadu Ordinance 1 of 2010 dated 27.07.2007 insofar as it deals with unauthorised development ultra vires Article 14 and 21 of the Constitution of India. For Petitioner ::: Mr.Aryaraj in W.P.Nos.20618 and 3885 of 2010 Mr.G.Appavu in W.P.No.23936 of 2010 For Respondents ::: Mr.S.T.S.Murthi Government Pleader assisted by Mr.V.Shanmugasundar Government Advocate for R.1 in W.P.Nos.20618 and 3885 of 2010 Mr.C.Prakasam for R.5 and R.22. Mr.T.J.Ramesh Balaji for R.3, R.4, R.13 and R.14 Mr.Raja Srinivas for R.2 in W.P.Nos.20618 and 3885 of 2010 Mr.A.S.Kaizer for R.5, R.6 and R.7 to R.20 Mr.Vikram Jain for R.l3 Mr.Mohan for R.4 Mr.L.Chandrakumar for R.21 Mr.K.Soundarraj for R.1 in W.P.No.23936 of 2010 O R D E R
(The Order of the Court was made by The Hon'ble The Chief Justice) We are informed that nothing survives in these matters now and thus the writ petitions are closed as infructuous. Consequently, connected miscellaneous petitions are closed.
(S.K.K., CJ.) (R.M.D., J.) ksr 18.07.2016 To
1.The Secretary to Government, Law Department, Fort St.George, Chennai 600 009.
2.The Member Secretary, Chennai Metropolitan Development Authority No.1, Gandhi Irwin Road, Egmore, Chennai 600 008.
3 The Commissioner, Corporation of Chennai Rippon Buildings, Park Town Chennai 3.
The Hon'ble The Chief Justice and R.Mahadevan, J
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ksr W.P.Nos.20618, 23936 and 3885 of 2010 18.07.2016