Madras High Court
D. Rathiselvi vs The District Collector on 5 August, 2015
Bench: Satish K. Agnihotri, K.K. Sasidharan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 05.08.2015 CORAM: THE HON'BLE MR. JUSTICE SATISH K. AGNIHOTRI and THE HON'BLE MR. JUSTICE K.K. SASIDHARAN W.P. No. 23223 of 2015 D. Rathiselvi Petitioner Vs. 1 The District collector Kanchipuram District 2 The Tahsildar Tambaram Taluk Kanchipuram District 3 The Commissioner Tambaram Municipality Tambaram 4 K.C.S. Builders Karnan Street Selaiyur Chennai 600 073 Respondents Writ Petition filed under Article 226 of the Constitution of India seeking a writ of mandamus directing the respondents to remove the encroachments in Survey No.163/2, Ward No.1, Block No.3, Town Survey No.2/9, which was classified as Vaikal based on the proceedings of the second respondent in Na.Ka. 1630/2012/A2 dated 27.06.2012. SATISH K. AGNIHOTRI, J. and K.K. SASIDHARAN, J. cad For petitioner Mr. R. Prabaharan No appearance For RR 1 & 2 Mrs. A. Srijayanthi Special Government Pleader ORDER
(Order of the Court was made by SATISH K. AGNIHOTRI, J.) When the matter was called in the first round, there was no representation on behalf of the petitioner. Hence, the matter was passed over. Again, when the matter was called in the second round, none appeared on behalf of the petitioner nor was any representation made on her behalf. Hence, the writ petition is dismissed for non-prosecution. No costs.
(S.K.A.J.) (K.K.S.J.) 05.08.2015 cad To 1 The District collector Kanchipuram District 2 The Tahsildar Tambaram Taluk Kanchipuram District 3 The Commissioner Tambaram Municipality Tambaram W.P. No.23223 of 2015