M/S. Ramgopal Estate Pvt.Ltd vs The District Collector on 4 August, 2021

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Madras High Court

M/S. Ramgopal Estate Pvt.Ltd vs The District Collector on 4 August, 2021

Bench: R.Mahadevan

                                                                                       W.P.No.17122 of 2013


                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 04.08.2021

                                                         CORAM

                               THE HONOURABLE MR.JUSTICE R.MAHADEVAN

                                                   W.P.No.17122 of 2013
                                                           and
                                                   MP.Nos.1 & 2 of 2013

                      M/s. Ramgopal Estate Pvt.Ltd.,
                      rep.by its Managing Director,
                      K.S.Hemanth Kumar                                                 ... Petitioner
                                                           Vs

                      1. The District Collector,
                         Thiruvallur District.
                      2. The Revenue Divisional Officer,
                         Ponneri - 601 204.
                      3. The Thasildar,
                         Ponneri, Thiruvallur District.
                                                                                    ...Respondents

                             Petition filed under Article 226 of the Constitution of India to issue a
                      Writ of Certiorari to call for the records of the 1st respondent in
                      O.M.No.356/2011/Mines-1 dated 30.05.2013 and quash the same.


                                  For Petitioner             : M/s. Sasikala Ramadoss
                                  For Respondents            : Mr.G.Krishnaraja,
                                                               Government Counsel



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http://www.judis.nic.in
                                                                                       W.P.No.17122 of 2013




                                                            ORDER

Challenging the order dated 30.05.2013 issued by the first respondent, the present writ petition came to be filed by the petitioner.

2. Today, when the matter was taken up for consideration, the learned counsel for the respondents submitted that on the basis of the representation given by the petitioner, the authorities has taken action and imposed penalty on the persons, who involved illegal quarrying and theft of sand in the patta land of the petitioner and hence, nothing survives for adjudication in this writ petition.

3. Conceding the aforesaid submission made on the side of the respondents, the learned counsel for the petitioner sought liberty to the petitioner to approach the competent Civil Court for claiming compensation.

4. Recording the submissions so made by the learned counsel for both sides, this writ petition stands disposed of, granting such liberty to the 2/4 http://www.judis.nic.in W.P.No.17122 of 2013 petitioner. No costs. Consequently, connected Miscellaneous Petitions are closed.


                                                                                   04.08.2021

                      Index        : yes/no
                      Internet     : yes/no
                      av

                      To

                      1. The District Collector,
                         Thiruvallur District.

2. The Revenue Divisional Officer, Ponneri - 601 204.

3. The Thasildar, Ponneri, Thiruvallur District.

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http://www.judis.nic.in W.P.No.17122 of 2013 R.MAHADEVAN, J.

av W.P.No.17122 of 2013 & MP.Nos.1 & 2 of 2013 04.08.2021 4/4 http://www.judis.nic.in

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