G.Elangovan vs The Government Of Tamilnadu on 4 February, 2021

[Cites 2, Cited by 0]

Madras High Court

G.Elangovan vs The Government Of Tamilnadu on 4 February, 2021

Bench: V.Parthiban

                                                                      W.P.(MD)No.15974 of 2019

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 04.02.2021

                                                       CORAM

                                THE HONOURABLE MR.JUSTICE V.PARTHIBAN

                                            W.P.(MD) No.15974 of 2019
                                                      and
                                           W.M.P.(MD) No. 12678 of 2019

                      G.Elangovan                                    .. Petitioner

                                                         Vs

                      1.The Government of Tamilnadu,
                        represented by its Secretary,
                        Revenue (LA-I (1)) Department,
                        Fort St.George,
                        Chennai 600 009.

                      2.The District Collector,
                        O/o. the District Collector,
                        Virudhunagar.

                      3.The Special District Revenue Officer,
                        Land Acquisition (SIPCOT),
                        Venkatachalapuram,
                        Sathur,
                        Virudhunagar District.

                      4.The Special Tahsildar,
                        (Land Acquisition), SIPCOT Unit-I,
                        Sathur, Virudhunagar District.


                      1/5


http://www.judis.nic.in
                                                                         W.P.(MD)No.15974 of 2019



                      5.The Managing Director,
                        State Industries Promotion Corporation of
                        Tamilnadu Limited,
                        Rukmani Lakshmipathi Road,
                        Egmore,
                        Chennai 600 008.                                .. Respondents


                      PRAYER:Writ Petition filed under Article 226 of the Constitution of
                      India, praying to issue a Writ of Certiorarified Mandamus, calling for the
                      records relating to the impugned notice in Form -A dated 13.07.2015
                      issued by the 4th respondent and the consequential impugned
                      communication issued by the 3rd respondent vide Na.Ka.2/Alagu-1/2015
                      dated 11.08.2016 and quash the same and consequently forbearing the
                      respondents from interfering the possession of the petitioner's land in
                      Survey Nos.10/1, 10/2, 10/5A, 10/5B, 10/7, 111/1, 112/2, 112/3, 112/4B,
                      113/1   situated   at    E.Kumaralingapuram    Village,   Sathur    Taluk,
                      Virudhunagar District.

                                For Petitioner      : Mr.D.Shanmugaraja Sethupathi
                                For R1 to R4        : Mr.K.P.Krishna Doss
                                                      Special Government Pleader
                                For R5              : Mr.N.Adithyavijayalayan

                                                      ORDER

The learned counsel appearing for the petitioner has circulated a letter to the Registry on 29.01.2021 seeking permission of this Court to 2/5 http://www.judis.nic.in W.P.(MD)No.15974 of 2019 withdraw this writ petition and hence, the matter is posted today under the caption "for withdrawal".

2.When the matter is taken up for hearing today through Video Conferencing, the learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Writ Petition.

3.Permission is granted. The Writ Petition is dismissed as withdrawn, accordingly. No costs. Consequently, connected miscellaneous petition is closed.

Index : Yes/No 04.02.2021 Internet : Yes/No mm To

1.The Secretary, Revenue (LA-I (1)) Department, Fort St.George, Chennai 600 009.

2.The District Collector, O/o. the District Collector, Virudhunagar.

3/5

http://www.judis.nic.in W.P.(MD)No.15974 of 2019

3.The Special District Revenue Officer, Land Acquisition (SIPCOT), Venkatachalapuram, Sathur, Virudhunagar District.

4.The Special Tahsildar, (Land Acquisition), SIPCOT Unit-I, Sathur, Virudhunagar District.

4/5

http://www.judis.nic.in W.P.(MD)No.15974 of 2019 V.PARTHIBAN, J.

mm W.P.(MD)No.15974 of 2019 04.02.2021 5/5 http://www.judis.nic.in

Unlock Advanced Research with PRISMAI

Madras High Court