Madras High Court
Traffic Dr. K.R. Ramaswamy vs State Represented By on 29 January, 2019
Bench: M.M. Sundresh, Krishnan Ramasamy
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 29.01.2019
CORAM:
THE HONOURABLE MR. JUSTICE M.M. SUNDRESH
AND
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P. No. 12507 of 2018
Traffic DR. K.R. Ramaswamy ...Petitioner
Vs.
State Represented by
1. The Chief Secretary,
Government of Tamil Nadu,
Secretariat, St. George Fort,
Chennai – 600 009.
2. The Commissioner,
Greater Chennai Corporation,
Ripon Building, Chennai – 600 003.
3. The Secretary,
Tamil Nadu Municipal Administration
and Water Supply Department,
Secretariat, St. George Fort,
Chennai – 600 009.
4. The Home Secretary,
Government of Tamil Nadu,
Chennai – 9.
5. Commissioner of Police,
http://www.judis.nic.in
2
Greater Chennai, Vepery,
Chennai – 600 004
6. The District Collector,
Chennai District,
Rajaji Salai, Chennai – 600 001
7. The Inspector of Police L & O
D6, Anna Squire Police Station,
Chennai – 600 005 ...Respondents
Prayer: Writ Petition filed under Article of 226 of the Constitution of India
praying for issuance of a writ of mandamus directing the respondents 1 to 5
to consider the representation dated 06.05.2018 sent by the petitioner and
to scrap the laid the foundation to construct the memorial for convicted
accused Jayalalitha.
For Petitioner : No Appearance
For Respondents : Mr.V.Jayaprakash Narayanan,
Government Pleader (In-Charge)
for R1 & R3 – R7
R2 – No appearance
ORDER
(Order of the Court was made by M.M.SUNDRESH, J.) There is no representation on behalf of the petitioner on the last occasion and even today.
http://www.judis.nic.in 3
2. Learned Government Pleader (in-charge) submitted that the issue involved has already been covered by the judgments in Traffic Dr. K.R. Ramaswamy v. State, Rep. By The Chief Secretary and others (dated 02.04.2018 passed in W.P.No.28745 of 2017 etc. batch) and J.Anbazhagan v. The Speaker and others (dated 27.04.2018 passed in W.P. No. 3153 of 2018).
3. It is further submitted that the very same issue is also covered by a Division Bench judgment in M.L. Ravi v. The Chief Secretary and others (dated 23.01.2019 passed in W.P.No. 21701 of 2018), which dismissed the writ petition.
In view the above, this writ petition stands dismissed. Consequently, connected WMP Nos.14651 & 14652 of 2018 stand closed.
(M.M.S.,J.) (K.R.,J.)
29.01.2019
Index : Yes/No
ssm
http://www.judis.nic.in 4 To
1. The Chief Secretary, Government of Tamil Nadu, Secretariat, St. George Fort, Chennai – 600 009.
2. The Commissioner, Greater Chennai Corporation, Ripon Building, Chennai – 600 003.
3. The Secretary, Tamil Nadu Municipal Administration and Water Supply Department, Secretariat, St. George Fort, Chennai – 600 009.
4. The Home Secretary, Government of Tamil Nadu, Chennai – 9.
5. The Commissioner of Police, Greater Chennai, Vepery, Chennai – 600 004
6. The District Collector, Chennai District, Rajaji Salai, Chennai – 600 001
7. The Inspector of Police L & O D6, Anna Squire Police Station, Chennai – 600 005 http://www.judis.nic.in 5 M.M. SUNDRESH J.
AND KRISHNAN RAMASAMY,J.
(ssm) W.P. No. 12507 of 2018 29.01.2019 http://www.judis.nic.in