Madras High Court
Saveetha Medical And Education Trust vs The Special Commissioner And on 7 December, 2017
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 07.12.2017 CORAM THE HONOURABLE MR.JUSTICE R.SURESH KUMAR Writ Petition No.34515 of 2002 Saveetha Medical and Education Trust Rep. by President Dr.N.M.Veeraiyan No.162, Poonamallee High Road, Velappanchavadi Chennai-600 077. .... Petitioner versus 1. The Special Commissioner and Commissioner of Land Administration Chepauk, Chennai-600 005. 2. The Settlement Officer Tanjore. 3. The Asst. Settlement Officer Tiruvannamalai. .... Respondents Writ Petition filed under Article 226 of the Constitution of India praying for issuance of Writ of Certiorari, to call for the records on the file of the 1st respondent in his proceedings No.Roc.No.K1/51523/2001 dated 13.03.2002 and quash the same. For Petitioner : No appearance For Respondents : Mr.A.Zakir Hussain Government Advocate for R1 to R3 O R D E R
When this writ petition came up for hearing on 04.12.2017, none appeared on behalf of the petitioner. Hence, it was directed to be listed today i.e. 07.12.2017 under the caption "for dismissal".
2. Even, today when the matter is called, there is no representation for the petitioner. Hence, this writ petition is dismissed for default. No costs.
07.12.2017 Speaking / Non-speaking Index : Yes / No Internet : Yes No mk To
1. The Special Commissioner and Commissioner of Land Administration Chepauk, Chennai-600 005.
2. The Settlement Officer Tanjore.
3. The Asst. Settlement Officer Tiruvannamalai.
R.SURESH KUMAR.J., mk WP. No.34515 of 2002 07.12.2017