Madras High Court
P.Seetharam Murthy vs The District Collector on 2 July, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 02.07.2018 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN W.P.No.15288 of 2010 1.P.Seetharam Murthy 2.Krishnappa ... Petitioners Vs. 1.The District Collector, Krishnagiri, Krishnagiri District. 2.Spel.Tahsildar, (Adi-Dravida Welfare) Krishnagiri, Krishnagiri District. ... Respondents Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the respondents to acquire the land bearing survey No.224/3 Vysore Agraharam village, measuring extent of 2 acres Government Land (Poramboke-Anadeenam) and in additional survey No. 281/1A measuring extent of 2 acres dry land Sur. No.237, 240,241, 242, in steady of land bearing survey No.223/1A1 agricultural land acquired by the respondents for providing house sites under Adi-Dravidar Welfare Scheme under section 4(1) of Tamilnadu Land acquisition act notification issued by the respondents on 15.11.1997. For Petitioners : No Appearance For Respondents : Mr.J.Ramesh, AGP R.MAHADEVAN, J. rk/drl O R D E R
When the case was taken up for hearing on 27.06.2018, there was no representation for the petitioner. Hence, the matter was directed to be posted today i.e, on 02.07.2018, under the caption for dismissal. Even today, there is no representation for the petitioner either in person or through their learned counsel and hence, nothing survives for adjudication in this matter.
2. Therefore, this writ petition is dismissed for non-prosecution. No costs.
02.07.2018 Index: Yes/ No drl To
1.The District Collector, Krishnagiri, Krishnagiri District.
2.Spel.Tahsildar, (Adi-Dravida Welfare) Krishnagiri, Krishnagiri District.
Coimbatore City, Coimbatore 18, Coimbatore District.
W.P.No.15288 of 2010