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Madras High Court

Namrita Bindra-Gautier vs Auroville Foundation on 19 December, 2022

Author: C.V.Karthikeyan

Bench: C.V.Karthikeyan

                                                              1

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED 19.12.2022

                                                           CORAM

                                  THE HONOURABLE MR. JUSTICE C.V.KARTHIKEYAN

                                                 W.P.No. 18302 of 2022
                                                          And
                                                W.M.P.No. 17662 of 2022



                     Namrita Bindra-Gautier                                      ... Petitioner

                                                              ..Vs..


                     1.           Auroville Foundation
                                  Represented by its Secretary
                                  Auroville Foundation Bhavan
                                  Auroville 605 101
                                  Tamil Nadu.

                     2.           Mr. Chandresh Patel


                     3.           Mr. Torkil Dantzer

                     4.           Mr.Sathyamoorthy Pathchiappan (Kalya)

                     5.           Ms. Jocelyn Brynhild

                     6.           Ms.Geeta Hemant

                     7.           Mr.B.S.Sathyanarayan                     ... Respondents

                     PRAYER: Petition under Article 226 of the Constitution of India,
                     praying for the issue of a Writ of                Prohibition prohibiting the
                     respondents or any of their subordinates, agents or any other person
                     claiming under the said respondents from making any appointments


https://www.mhc.tn.gov.in/judis
                                                               2

                     of executives/management committees, or taking any other action,
                     either directly or indirectly, in contravention of the Auroville
                     Foundation Act, 1988 and the Auroville Foundation Rules, 1997.
                                                         ***
                                       For Petitioner          :: Mr. B.N.Suchindran

                                       For 1st Respondent       :: Mr. ARL. Sundaresan
                                                                   Senior Counsel
                                                            for Mr. Vaibhav R. Venkatesh


                                                            ORDER

The Writ Petition has been filed in the nature of Prohibition seeking a restraint against the first respondent from making any appointments of executives/management committees, or taking any other action, either directly or indirectly, in contravention of the Auroville Foundation Act, 1988 and the Auroville Foundation Rules, 1997.

2. The learned counsel for the petitioner made the following endorsement:-

“I withdraw the present Writ Petition.” https://www.mhc.tn.gov.in/judis 3

3. In view of the above said endorsement, this Writ Petition stands dismissed as withdrawn. Consequently, connected Miscellaneous Petition is closed. No costs.

19.12.2022 vsg Index: Yes/No Internet: Yes/No Speaking / Non Speaking Order https://www.mhc.tn.gov.in/judis 4 C.V.KARTHIKEYAN, J., vsg W.P.No. 18302 of 2022 And W.M.P.No. 17662 of 2022 19.12.2022 https://www.mhc.tn.gov.in/judis