T.Ellappa vs The District Collector on 4 March, 2020

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Madras High Court

T.Ellappa vs The District Collector on 4 March, 2020

Author: K.Ravichandrabaabu

Bench: K.Ravichandrabaabu

                                                                                     W.P.No.7600 of 2019

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 04.03.2020

                                                          CORAM

                                  THE HONOURABLE MR. JUSTICE K.RAVICHANDRABAABU

                                                   W.P.No.7600 of 2019

                      T.Ellappa                                                          ...Petitioner

                                                            Vs.

                      1.The District Collector,
                       Krishnagiri District,
                       Krishnagiri.

                      2.The Assistant Director,
                        Department of Geology and Mining,
                        Collectorate,
                        Krishnagiri.

                      3.M/s.A.B Rock Product
                        Rep. by its Proprietor,
                        S.No.775, Kaman Thotti Village,
                        Shoolagiri Taluk,
                        Krishnagiri District.

                      4.M/s.Ezhumalai Srinivasa Blue Metals,
                        Rep. by its Proprietor,
                        S.No.1278/1, 5 & 2B Part,
                        Kaman Thotti Village,
                        Shoolagiri Taluk,
                        Krishnagiri District.                                          ...Respondents

                      Prayer:Writ Petition filed under Article 226 of the Constitution of India praying
                      to issue a Writ of mandamus to direct the first and second respondents to
                      forbear 3rd and 4th respondents from doing quarrying operation in S.Nos.754,


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http://www.judis.nic.in
                                                                                      W.P.No.7600 of 2019

                      760, 1151, 1155, 1212 to 1222, 1225 and 1226 at Kaman Thotti Village,
                      Shoolagiri Taluk, Krishnagiri District and to protect the petitioner's green house
                      and rose flowers, vegetables and ragi units at the earliest.


                                   For Petitioner      :      Mr.M.P.Saravanan
                                   For Respondents     :      Mr.R.Govindasamy,
                                                              Special Government Pleader
                                                              No Appearance for R3 and R4

                                                           ORDER

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

In view of the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs.

04.03.2020 vri 2/4 http://www.judis.nic.in W.P.No.7600 of 2019 To

1.The District Collector, Krishnagiri District, Krishnagiri.

2.The Assistant Director, Department of Geology and Mining, Collectorate, Krishnagiri.

3.M/s.A.B Rock Product Rep. by its Proprietor, S.No.775, Kaman Thotti Village, Shoolagiri Taluk, Krishnagiri District.

4.M/s.Ezhumalai Srinivasa Blue Metals, Rep. by its Proprietor, S.No.1278/1, 5 & 2B Part, Kaman Thotti Village, Shoolagiri Taluk, Krishnagiri District.

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http://www.judis.nic.in W.P.No.7600 of 2019 K.RAVICHANDRABAABU,J.

VRI W.P.No.7600 of 2019 04.03.2020 4/4 http://www.judis.nic.in

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