M/S.Srinivas Fine Arts (P) Ltd vs The Revenue Divisional Officer on 10 September, 2020

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Madras High Court

M/S.Srinivas Fine Arts (P) Ltd vs The Revenue Divisional Officer on 10 September, 2020

Bench: D.Krishnakumar

                                                                           W.P.(MD)No.18725 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                 DATED: 10.09.2020
                                                         CORAM:

                             THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                             W.P.(MD)No.19725 of 2019

                      M/s.Srinivas Fine Arts (P) Ltd.,
                      Having office at,
                      340/3, Thiruthangal,
                      Sivakasi-626 130,
                      Virudhunagar District,
                      through its
                      Human Resource Manager                           ... Petitioner

                                                           Vs.


                      1.The Revenue Divisional Officer,
                        Virudhunagar District,
                        Virudhunagar.

                      2.The Principal Commissioner and
                        Commissioner of Land Reforms
                        Chepauk,
                        Chennai-600 005.                               ... Respondents

                                Writ Petition filed under Article 226 of the Constitution of
                      India, praying for the issuance of a Writ of Mandamus, directing the 1 st
                      respondent to sent his report on the petitioner's representation and the
                      report of the ITCOT dt February 2019 to the 2nd respondent, within a time
                      to be stipulated by this Court.


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http://www.judis.nic.in
                                                                             W.P.(MD)No.18725 of 2019


                                For Petitioner       : Mr.A.Sivaji
                                For Respondents      : Mr.C.Ramesh
                                                     Special Government Pleader

                                                       ORDER

This Writ Petition is filed to direct the first respondent to sent his report, on the petitioner's representation and the report of the ITCOT dt February 2019, to the second respondent, within the stipulated time.

2.Heard Mr.A.Sivaji, learned counsel appearing for the petitioner and Mr.C.Ramesh, learned Special Government Pleader appearing for the respondents.

3.Today, when the matter is taken up for hearing, the learned Special Government Pleader appearing for the respondents has produced a copy of the letter issued by the District Revenue Officer, Virudhunagar District, before this Court, wherein, it has been stated that the District Revenue Officer, Virudhunagar District, has sent a report to the second respondent on 09.09.2020 in Na.Ka.L.R.1/19955/2020. Therefore, nothing survives for adjudication in this writ petition.

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http://www.judis.nic.in W.P.(MD)No.18725 of 2019

4.In view of the submission made by the learned Special Government Pleader appearing for the respondents, this Writ Petition is dismissed as infructuous. No costs.

10.09.2020 Index :Yes/No Internet : Yes Ns Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

1.The Revenue Divisional Officer, Virudhunagar District, Virudhunagar.

2.The Principal Commissioner and Commissioner of Land Reforms Chepauk, Chennai-600 005.

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http://www.judis.nic.in W.P.(MD)No.18725 of 2019 D.KRISHNAKUMAR, J.

Ns W.P.(MD)No.18725 of 2019 10.09.2020 4/4 http://www.judis.nic.in

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