Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

Sriram Educational Trust vs The State Of Tamil Nadu on 29 October, 2018

Author: R.Mahadevan

Bench: R.Mahadevan

                                                          1

                                 IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 29.10.2018

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE R.MAHADEVAN

                                             W.P.No.32875 of 2017 and
                                             W.M.P. No.36238 of 2017

                      Sriram Educational Trust,
                      represented by its Secretary                          .. Petitioner

                                                           Vs

                      1.The State of Tamil Nadu,
                      represented by its Secretary,
                      Department of Revenue,
                      Fort St. George, Chennai-600 009.

                      2.The Commissioner of Land Administration,
                      Department of Land Administration,
                      Chepauk, Chennai-600 005.

                      3.The District Collector,
                      Thiruvallur District.                                 .. Respondents
                            Writ Petition filed under Article 226 of the Constitution of India,
                      praying to issue a Writ of Mandamus directing the respondents to
                      consider the representations submitted by the petitioner dated
                      06.07.2013 and 24.08.2017 and extend the lease granted to the
                      petitioner with respect to the lands comprised in S.No.141/2B of
                      Perumalpattu Village, Tiruvallur Taluk &      District measuring to an
                      extent of 12.35 acres for a period of 30 years or in the alternative
                      consider the representation dated 31.08.2004 submitted by the
                      petitioner and assign the lands leased by the Government in exchange




http://www.judis.nic.in
                                                        2

                      for patta lands owned by the petitioner Trust in the same revenue
                      village.


                                  For Petitioner    : Mr.A.Jenasenan
                                  For Respondents : Mr.J.Ramesh
                                                    Additional Government Pleader


                                                     ORDER

The learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition and he has also made an endorsement to that effect.

2. In view of the submission and endorsement made by the learned counsel for the petitioner, the writ petition is dismissed as withdrawn. Consequently, connected W.M.P. is closed. No costs.

29.10.2018 vga http://www.judis.nic.in 3 To

1.The State of Tamil Nadu, represented by its Secretary, Department of Revenue, Fort St. George, Chennai-600 009.

2.The Commissioner of Land Administration, Department of Land Administration, Chepauk, Chennai-600 005.

3.The District Collector, Thiruvallur District.

http://www.judis.nic.in 4 R.MAHADEVAN, J.

vga W.P.No.32875 of 2017 29.10.2018 http://www.judis.nic.in