N.M. Ganesan vs The District Revenue Officer on 10 December, 2018

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Madras High Court

N.M. Ganesan vs The District Revenue Officer on 10 December, 2018

Bench: S.M.Subramaniam

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                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED 10.12.2018

                                                          CORAM

                               THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM

                                                 W.P.No.25286 of 2005
                                                          and
                                                W.P.M.P.No.27695 of 2005

                          N.M. GANESAN                                         ...Petitioner


                              Vs

                      1.The District Revenue Officer,
                        Thiruvellore, Thiruvellore District.

                      2.E.Jayavelu Naiker

                      3.Essar Oil Limited
                        Chennai House, 5th Floor, 7 Esplanade,
                        Chennai-108. Rep. By its
                        Divisional Manager.                                    ... Respondents

                      PRAYER : Petition filed Under Article 226 of the Constitution of India
                      praying to issue a Writ of Mandamus, forbearing the first respondent from
                      granting No Objection Certificate to the respondents 2 & 3 for installing the
                      proposed retail outlet petrol Bunk in R.S.No.694 at Sriramnagar,
                      Paruthipattu Village, Avadi, Chennai-71, Contrary to the Volume/Distance
                      Norms prescribed by Govt. of India in their proceedings No.RW/NH-
                      33023/19/99-DO-III dated 25.9.2003.




http://www.judis.nic.in
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                                   For Petitioner      : No Appearance

                                   For Respondents : Mr.G.B.Rajesh, Government Advocate
                                                     for R1

                                                        Mr.R.Nithiyanandan for R2

                                                        No appearance for R3

                                                    ORDER

The writ petition was listed for hearing on 04.12.2018. None appeared for the writ petitioner. Thus, the case was directed to be listed on 05.12.2018 under the caption “For Dismissal”.

2. When the matter is taken up for hearing on 07.12.2018, again there is no representation on behalf of the writ petitioner and in order to give one more opportunity to the writ petitioner, it was directed to be listed under the same caption on 10.12.2018.

3. Today, when the matter is taken up for hearing, once again there is no representation on behalf of the writ petitioner. Thus, it is to be construed that the writ petitioner is not interested in pursuing the matter.

http://www.judis.nic.in 3

4. Accordingly, the writ petition stands dismissed for non-

prosecution. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed.




                                                                                   10.12.2018

                      Index      : Yes/No.
                      Internet   : Yes/No.

Speaking order/Non-Speaking Order sk To

1.The District Revenue Officer, Thiruvellore, Thiruvellore District.

2.The Divisional Manager, Essar Oil Limited Chennai House, 5th Floor, 7 Esplanade, Chennai-108.

http://www.judis.nic.in 4 S.M.SUBRAMANIAM, J.

sk WP No.25286 of 2005 10.12.2018 http://www.judis.nic.in

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