Madras High Court
M/S.Sree Kamatchi Amman Constructions vs The Advocate General on 4 November, 2022
Author: S.S.Sundar
Bench: S.S.Sundar
WP.No.9927 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.11.2022
CORAM
THE HONOURABLE MR. JUSTICE S.S.SUNDAR
WP.No.9927 of 2015
and MP.No.1 of 2015
M/s.Sree Kamatchi Amman Constructions,
Rep. by its Partner Mr.K.Venkatapathy,
No.12, T.N.Nagar, Palanipet,
Arakkonam - 631002. ...petitioner
Vs.
1. The Advocate General,
State of Tamil Nadu, High Court Buildings, Madras 104.
2. The General Manager,
Southern Railway, Headquarters Office,
Park Town, Chennai 600 003.
3. Mr.T.Archunan,
Presently the Chief Project Manager (Depot & Viaduct),
Administrative Building, CMRL Depot,
Poonamallee High Road, Koyambedu, Chennai 107.
4. Mr.B.Santhanamahalingam,
Presently the Deputy Chief Engineer (CS),
Head Quarters Office, Southern Railway,
Park Town, Chennai 3. ...respondents
https://www.mhc.tn.gov.in/judis
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WP.No.9927 of 2015
Prayer:- This Writ Petition is filed under Article 226 of the Constitution
of India, seeking for a Writ of Certiorarified Mandamus to call for the
records of the first respondent's proceedings dated 27.02.2015 in the
Contempt Petition No.02 of 2015 (arising out of the O.P.No.48 of 2011
on the file of this Hon'ble Court) and quash the same and consequently
direct the first respondent to grant his statutory 'consent in writing' for the
petitioner to make the 'criminal-contempt' 'motion' before this High Court
against the respondents 2 to 4 herein.
For Petitioner : No Appearance
For Respondents
for R1 : Mrs.V.Yamuna Devi
Special Government Pleader
for R2 : Mr.P.T.Ramkumar
for RR3 & 4 : No Appearance
ORDER
This Writ Petition is filed for issuance of a Writ of Certiorarified Mandamus to quash the first respondent's proceedings dated 27.02.2015 in the Contempt Petition No.02 of 2015 (arising out of the O.P.No.48 of 2011 on the file of this Hon'ble Court) and consequently direct the first respondent to grant his statutory 'consent in writing' for the https://www.mhc.tn.gov.in/judis 2/5 WP.No.9927 of 2015 petitioner to make the 'criminal-contempt' 'motion' before this High Court against the respondents 2 to 4 herein.
2. The petitioner has filed this Writ Petition challenging the order passed by the learned Advocate General refusing to grant permission to initiate proceedings against the General Manger of the Southern Railway and other respondents.
3. There is no representation for the petitioner.
4. Having regard to the nature of prayer sought for in the Writ Petition and the reasons stated in the impugned order of the learned Advocate General, this Court is unable to find any merits in this Writ Petition. Further, on perusal of materials, it is seen that the original petition filed by the Writ Petitioner challenging the award was dismissed and this Court is unable to find any material that the Writ Petitioner has pursued the matter thereafter.
5. This Court has already granted few adjournments at the request of the learned counsel appearing for the parties and for want of https://www.mhc.tn.gov.in/judis 3/5 WP.No.9927 of 2015 bona fide reasons, this Court is unable to grant further time. Hence, this Writ Petition is dismissed for non-prosecution. No costs. Consequently, connected miscellaneous petition is closed.
04.11.2022
Index : Yes/No
pvs
To
1. The Advocate General,
State of Tamil Nadu, High Court Buildings, Madras 104.
2. The General Manager, Southern Railway, Headquarters Office, Park Town, Chennai 600 003.
https://www.mhc.tn.gov.in/judis 4/5 WP.No.9927 of 2015 S.S.SUNDAR.J., pvs WP.No.9927 of 2015 04.11.2022 https://www.mhc.tn.gov.in/judis 5/5