Madras High Court
Icici Bank Ltd vs The Secretary on 2 April, 2024
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
WP.No.22247 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.04.2024
CORAM
THE HONOURABLE MR. JUSTICE N. SATHISH KUMAR
WP.No.22247 of 2019
and W.M.P.No.21529 of 2019
ICICI bank Ltd
Rep by its Authorised Officer
Corporate Office
No.1, Cenotaph Road
Chennai- 600 018. .. Petitioner
Versus
1. The Secretary
State of Tamil Nadu
Industries Department, Fort St.George
Chennai- 600 009.
2.The District Collector
O/o.The District Collector
Kancheepuram District
3. The Special Tahsildar (land Acquisition)
SIPCOT Wing III
Sriperumbudur Expansion Scheme - Unit- III
Sriperumbudur Taluk, Kancheepuram District.
4.The District Revenue Officer
Land Acquisition, SIPCOT Expansion Scheme
Vadagal “B” Village
Thirumangaiyalvar Street
Sriperumbudur Taluk, Kancheepuram District.
https://www.mhc.tn.gov.in/judis
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WP.No.22247 of 2019
5.The Tahsildar
Sriperumbudur Taluk
Kancheepuram District
6.M/s.Maiam Global Foods Ltd
Rep by its Managing Director
V.Thilagarasu
C.S.No.1 SIDCO Industrial Estate
MMDA Colony, Arumbakkam
Egmore- Nungambakkam Taluk
Chennai- 600 106
Also at
Block No.135, No.15, 16th Main Road
Anna Nagar, Ajantha Flats
Chennai – 600 040 .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the second respondent to pay
the compensation amount to the petitioner towards the acquisition by the
second respondent of land measuring an extent of 147367.121 sq.ft.,
comprised in S.Nos.142/5A1A & 142/5A1B of Vadagal “B” Village,
Sriperumbudur Taluk, Kancheepuram District, under the Tamil Nadu
Acquisition of Land for Industrial Purpose Act, 1997.
For Petitioner : Mr.P.Elayaraj Kumar
for M/s.Ramalingam and Associates
For Respondent : Mr.A.Selvendran for R1 to 5
Special Government Pleader
Mr.K.Gowtham Kumar for R6
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WP.No.22247 of 2019
ORDER
When the case was taken up, the learned counsel for the petitioner submitted that the petitioner is not willing to proceed with this writ petition.
Hence, seeks leave of this Court to withdraw this writ petition.
2. Recording the submissions of the learned counsel for the petitioner, this writ petition stands dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
02.04.2024
dhk
Internet :Yes/No
Neutral Citation : Yes/No
To,
1. The Secretary
State of Tamil Nadu
Industries Department, Fort St.George Chennai- 600 009.
2.The District Collector O/o.The District Collector Kancheepuram District
3. The Special Tahsildar (land Acquisition) SIPCOT Wing III Sriperumbudur Expansion Scheme - Unit- III Sriperumbudur Taluk, Kancheepuram District. https://www.mhc.tn.gov.in/judis 3/4 WP.No.22247 of 2019 N. SATHISH KUMAR, J.
dhk
4.The District Revenue Officer Land Acquisition, SIPCOT Expansion Scheme Vadagal “B” Village Thirumangaiyalvar Street Sriperumbudur Taluk, Kancheepuram District.
5.The Tahsildar Sriperumbudur Taluk Kancheepuram District W.P.No.22247 of 2019 02.04.2024 https://www.mhc.tn.gov.in/judis 4/4