Madras High Court
E.Ravi vs State Of Tamilnadu on 20 December, 2019
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.23144 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.12.2019
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
W.P.No.23144 of 2012
&
MP.No.1 of 2012
E.Ravi ... Petitioner
Vs.
1.State of Tamilnadu
Represented by its Principal
Secretary to Government
Revenue Department, Secretariat
Chennai-9.
2.The Secretary to Government
Department of Planning
Development and Special Initiatives
Secretariat, Chennai-9.
3.The Principal Secretary to Government
Department of Industries, Secretariat
Chennai-9.
4.The Managing Director
State Industries Promotion
Corporation of Tamilnadu Ltd.
[SIPCOT], 19-A Rukhmani Lakshmipathy Road
Egmore, Chennai-8
5.The Chairman and Managing Director
Tamil Nadu Generation and
Distribution Corporation Ltd.
[TANGEDCO], NPKKR Maaligai
144, Annasalai, Chennai-2
6.The District Collector
Thiruvallur District
Thiruvallur.
1
http://www.judis.nic.in
W.P.No.23144 of 2012
7.The Tahsildar
Gummidipoondi Taluk
Thiruvallur District
Thiruvallur.
8.The Village Administrative Officer
Getnamalli Village
Thiruvallur District
Thiruvallur. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ or order of direction or any other Writ in the
nature Writ of Mandamus, directing all the respondent authorities
herein to forebear themselves from dispossessing the petitioner of his
agricultural lands located at Getnamalli-Madura, Iyerkanndigai Villages
and from constructing of high voltage electricity towers/poles and
laying of high voltage overhead electricity cables in the petitioner's
agricultural lands located at Getnamalli-Madura, Iyerkanndigai Villages
in Gummidipoondi Taluk.
For Petitioner : Mr.Vergees Amal Raja
For Respondent : Mr.K.Ravi Kumar
Nos.1 to 3, 6 to 8 Additional Govt. Pleader
ORDER
The learned counsel for the petitioner submits that the matter has now become infructuous. She has also made an endorsement to that effect in the court bundle. Accordingly, the writ petition stands dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.
Index : Yes/No 20.12.2019 Internet : Yes/No Speaking Order/Non speaking Order sms 2 http://www.judis.nic.in W.P.No.23144 of 2012 To
1.State of Tamilnadu Represented by its Principal Secretary to Government Revenue Department, Secretariat Chennai-9.
2.The Secretary to Government Department of Planning Development and Special Initiatives Secretariat, Chennai-9.
3.The Principal Secretary to Government Department of Industries, Secretariat Chennai-9.
4.The Managing Director State Industries Promotion Corporation of Tamilnadu Ltd. [SIPCOT], 19-A Rukhmani Lakshmipathy Road Egmore, Chennai-8.
5.The Chairman and Managing Director Tamil Nadu Generation and Distribution Corporation Ltd. [TANGEDCO], NPKKR Maaligai 144, Annasalai, Chennai-2.
6.The District Collector Thiruvallur District Thiruvallur.
7.The Tahsildar Gummidipoondi Taluk Thiruvallur District Thiruvallur.
8.The Village Administrative Officer Getnamalli Village Thiruvallur District Thiruvallur 3 http://www.judis.nic.in W.P.No.23144 of 2012 ABDUL QUDDHOSE ,J.
sms W.P.No.23144 of 2012 & MP.No.1 of 2012 20.12.2019 4 http://www.judis.nic.in