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Madras High Court

Chinnyan vs The Government Of Tamil Nadu on 26 July, 2017

Bench: M.Sathyanarayanan, N.Seshasayee

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS 
DATED:26.07.2017
CORAM:
THE HONOURABLE MR. JUSTICE M.SATHYANARAYANAN
AND
THE HONOURABLE MR. JUSTICE N.SESHASAYEE
W.P.No.17579/2008
 & 
MP.Nos.1 to 3/2008

1.Chinnyan
2.Jayaraman
3.Pannerselvam
4.Doss
5.Muthian
6.Muthulakshmi
7.Kannan
8.Parvathiammal
9.Ravi
10.Rukmani
11.Mohan
12.Valmrthy
13.Dilipkumar
14.Neelakandan
15.Logammal
16.Ravayammal
17.Santhanammal						..	Petitioners

Vs

1.The Government of Tamil Nadu
   rep.by its Secretary, 
   Housing and Urban Development
   Secretariat, Chennai-9.

2.The Chennai Metropolitan Development Authority
   rep.by its Member Secretary
   Thalamuthu Natarajan Building
   Egmore, Chennai-8.

3.Ozone Projects Private Ltd.,
   rep.by its Managing Director,
   NO.51/7/2, Ratna Avenue
   Civil Station, Off Richmond Road
   Bangalore-560025.  Also at
   No.63, GN Chetty Road,
   T.Nagar, Chennai-600017.

4.ARR	 Charitable Trust
   rep.by its Managing Trustee
   No.25, 4th Street, Abhiramapuram
   Chennai-18.				                    .. 	Respondents

Prayer:-	Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of certiorari calling for the  records of the impugned order passed by the 1st respondent, viz., Housing and Urban Development [UD 1] Department, Government of Tamil Nadu viz., the 1st respondent herein in reference Letter [Ms] No.136, dated 13.06.2008 and quash the same.

		For Petitioners		: Mr.M.Krishnamoorthy
		For R1			: Mr.A.N.Thambidurai, Spl.GP
		For R2			: Mr.N.Sampath
		For R3			: Mr.R.Swaminathan
ORDER

[Order of the Court was made by M.SATHYANARAYANAN, J.] The learned counsel for the petitioners on instructions, would submit that orders have been issued in favour of the counter party according planning permission and those orders are also the subject matter of challenge / litigation in WP.No.25497/2013 and WA.Nos.844 and 845/2011 and therefore, submitted that nothing survives for adjudication in this writ petition.

2 The Court heard the submissions of Mr.A.N.Thambidurai, learned Special Government Pleader appearing for the 1st respondent ; Mr.N.Sampath, learned Standing Counsel appearing for the 2nd respondent and Mr.R.Swaminathan, learned counsel appearing for the 3rd respondent.

3 In the light of the said development, nothing survives for adjudication in this writ petition. Therefore, the writ petition is closed, giving liberty to the petitioners to work out their remedy in the above cited pending litigations. No costs. Consequently, the connected miscellaneous petitions are also closed.

[M.S.N., J.,]            [N.S.S., J]
 								   26.07.2017
Index 	:	 No
Internet	:	Yes

AP

M.SATHYANARAYANAN, J.,
AND
N.SESHASAYEE, J.,
AP

To


1.The Secretary, 
   Government of Tamil Nadu
   Housing and Urban Development
   Secretariat, Chennai-9.

2.The Member Secretary

Chennai Metropolitan Development Authority Thalamuthu Natarajan Building Egmore, Chennai-8.

3.The Managing Director, Ozone Projects Private Ltd., NO.51/7/2, Ratna Avenue Civil Station, Off Richmond Road Bangalore-560025. Also at No.63, GN Chetty Road, T.Nagar, Chennai-600017.

4.The Managing Trustee, ARR Charitable Trust No.25, 4th Street, Abhiramapuram Chennai-18.

26.07.2017