Madras High Court
M/S.Ultra Readymix Concrete (P) Ltd vs The Director Of Geology And Mining on 25 January, 2021
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.12253 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.01.2021
CORAM
THE HON'BLE Mr.JUSTICE ABDUL QUDDHOSE
W.P.No.12253 of 2013
and M.P.No.1 of 2013
M/s.Ultra Readymix Concrete (P) Ltd.,
Rep by its Managing Director,
S.Sivasamy,
No.36-38, 11th Street,
Tatabad,
Coimbatore - 641 012 ... Petitioner
Vs.
1.The Director of Geology and Mining,
Thiru.Vi.Ka. Industrial Estate,
Guindy, Chennai 600 032.
2. The Director of Town and Country Planning,
807, Anna Salai,
Chennai - 600 002.
3. The District Collector,
Coimbatore District, Coimbatore.
4. The Deputy Director of Town and Country Planning,
(Coimbatore Region),
Corporation Commercial Complex,
Dr.Nanjappa Road,
Coimbatore - 18.
5. The Deputy Director,
Department of Geology and Mining,
Coimbatore.
1/5
https://www.mhc.tn.gov.in/judis/
W.P.No.12253 of 2013
6. The Member Secretary,
Coimbatore Local Planning Authority,
Corporation Commercial Complex,
Sivanantha Colony, Coimbatore - 641 012.
7. The Executive Officer,
Chettipalayam Town Panchayat,
Chettipalayam, Coimbatore - 641 201.
8. The Sub Registrar,
Kinathukkadavu,
Coimbatore District.
9. A.Karuppusamy ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, seeking for the issuance of a writ of mandamus, directing the
respondents 1 to 8 herein not to permit the 9th respondent to form a
layout in S.No.155/2A, S.No.156/2 and S.No.157/1 situated at No.72,
Orattukuppai Village, Coimbatore South Taluk, Coimbatore District and
to sell it to innocent purchasers, as the said layout is situated just next
to and within 300 mts from the petitioner's stone quarries in Survey
Nos.191 Part and Survey Nos.196/1 to 5, Survey Nos.197/1 to 3
situated at NO.72, Orattukuppai Village, Coimbatore South Taluk,
Coimbatore District.
2/5
https://www.mhc.tn.gov.in/judis/
W.P.No.12253 of 2013
For Petitioner : Mr.V.P.Sengottuvel
For Respondents : Mr.Akhil Akbar Ali,
1 to 3 & 5 Government Advocate
For Respondent-4 : Ms.P.Shanthi
For Respondent-6 : Mr.V.Jayaprakash Narayanan
For Respondent-7 : Mr.G.Rajesh
For Respondent-9 : Mr.K.Govi Ganesan
ORDER
The learned counsel for the petitioner submits that the matter has now become infructuous.
2. Recording the submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as infructuous. No costs.
Consequently, connected miscellaneous petition is closed.
25.01.2021 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order srn 3/5 https://www.mhc.tn.gov.in/judis/ W.P.No.12253 of 2013 To
1.The Director of Geology and Mining, Thiru.Vi.Ka. Industrial Estate, Guindy, Chennai 600 032.
2. The Director of Town and Country Planning, 807, Anna Salai, Chennai - 600 002.
3. The District Collector, Coimbatore District, Coimbatore.
4. The Deputy Director of Town and Country Planning, (Coimbatore Region), Corporation Commercial Complex, Dr.Nanjappa Road, Coimbatore - 18.
5. The Deputy Director, Department of Geology and Mining, Coimbatore.
6. The Member Secretary, Coimbatore Local Planning Authority, Corporation Commercial Complex, Sivanantha Colony, Coimbatore - 641 012.
7. The Executive Officer, Chettipalayam Town Panchayat, Chettipalayam, Coimbatore - 641 201.
8. The Sub Registrar, Kinathukkadavu, Coimbatore District.
4/5https://www.mhc.tn.gov.in/judis/ W.P.No.12253 of 2013 ABDUL QUDDHOSE, J.
srn W.P.No.12253 of 2013 and M.P.No.1 of 2013 25.01.2021 5/5 https://www.mhc.tn.gov.in/judis/