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Madras High Court

Mrs.Megala vs The District Collector on 27 September, 2018

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :27.09.2018
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No. 2502 of 2013

				
Mrs.Megala 						     		 ..Petitioner 

vs


1. The District Collector,
    Nagappattinam District.

2. The Superintendent of Police,
    Nagappattinam District.

3. The Tahsildar,
    Seerkazhi Taluk,
    Nagappatinam District.

4. Inspector of Police,
    Poompuhar,
    Seerkazhi Taluk,
    Nagappattinam District.

5. Thomas
6. Selvamani
7. Rajendran
8. Raja
9. Murthy
10. Masilamani
11. Balu
12. Rajendran
13. Chandrababu
14. Karnan

15. Chinnan @ Chinnathambi
16. Murthy
17. Kannaiyan
18. Maniyan							.. Respondents

Prayer:  Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus to direct the respondents 1 to 4 take necessary action against the respondents 5 to 18 for the declaring excommunication against me and my family and to restore the house bearing No.147, comprised in Survey No.386/4A, Fishermen Colony, Poompuhar, allotted to me under the Sunami Rehabilitation Scheme.

		For Petitioner       	:  Mr.P.Sesubalan Raja

		For Respondents	:  M/s. A.Shrijayanthy
					   Special Government Pleader

O R D E R

The relief sought for in this writ petition is a direction to direct the respondents 1 to 4 take necessary action against the respondents 5 to 18 for the declaring excommunication against petitioner and her family and to restore the house bearing No.147, comprised in Survey No.386/4A, Fishermen Colony, Poompuhar, allotted to me under the Sunami Rehabilitation Scheme.

2. The learned counsel appearing for the petitioner now brought to the notice of this Court that during the pendency of the writ petition, negotiations were conducted at the instances of the officials concerned and the issues between the parties are settled amicably.

3. In view of the information now provided by the learned counsel for the petitioner, this Court is of an opinion that no further adjudication needs to undertaken in respect of the grounds raised in the present writ petition. Accordingly, writ petition stands closed. However, there shall be no order as to costs.

27.09.2018 pns/sk Internet:Yes Index : Yes Speaking/Non speaking order S.M.SUBRAMANIAM, J.

pns To

1. The District Collector, Nagappattinam District.

2. The Superintendent of Police, Nagappattinam District.

3. The Tahsildar, Seerkazhi Taluk, Nagappatinam District.

4. Inspector of Police, Poompuhar, Seerkazhi Taluk, Nagappattinam District.

27.09.2018