Madras High Court
M/S. Green Peace Constructions Private ... vs The Chennai Metropolitan Development ... on 9 March, 2022
Author: Anita Sumanth
Bench: Anita Sumanth
W.P. No.18695 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.03.2022
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P. No.18695 of 2013
M/s. Green Peace Constructions Private Limited.,
Represented by its Director,
S.R.Jagadeesan,
No.10, Natesan Salai,
Ashok Nagar,
Chennai – 600 083.
.... Petitioner
Vs.
The Chennai Metropolitan Development Authority,
Represented by its Member Secretary,
No.1, Gandhi Irwin Road,
Egmore,
Chennai – 600 008. ...Respondent
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to
Writ of Mandamus, to direct the respondents to consider the representation dated
12.10.2021 and to transfer the landline No.044-25213117 from the Old No.281 (134),
Thambu Chetty Street, Chennai-1, Near by UCO Bank.
1
https://www.mhc.tn.gov.in/judis
W.P. No.18695 of 2013
For Petitioner : Mr.Ramesh Srinivasan
For Respondent : No Appearance
ORDER
Learned counsel for the petitioner states that the writ petition has become rendered infructous. He has also made an endorsement to that effect.
2. Recording the same, this writ petition stands dismissed as infructous. There shall be no order as to costs.
09.03.2022 Index: Yes/No Speaking order/Non-speaking order sl/nst To The Chennai Metropolitan Development Authority, Represented by its Member Secretary, No.1, Gandhi Irwin Road, Egmore, Chennai – 600 008.
2https://www.mhc.tn.gov.in/judis W.P. No.18695 of 2013 Dr.ANITA SUMANTH, J.
sl/nst W.P. No.18695 of 2013 09.03.2022 3 https://www.mhc.tn.gov.in/judis