Madras High Court
M/S.Prp Granites vs The State Of Tamil Nadu on 5 September, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 05.09.2018 CORAM THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM W.P.Nos.3580 to 3583 and 3827 to 3830 of 2013 and M.P.Nos.1,1,1,1,1,1,1 and 1 of 2013 M/s.PRP Granites, Rep.by its Partner Mr.P.Sureshkumar, Near Veerakaliamman Koil, Keelavalavu, Melur Taluk, Madurai District. ... Petitioner in W.P. Nos.3827, 3828, 3580, 3583 and 3582 of 2013 P. Senthilkumar ... Petitioner in W.P. No.3581 of 2013 M/s.PRP Exports, Rep.by its Partner Mr.P.Sureshkumar, Near Veerakaliamman Koil, Keelavalavu, Melur Taluk, Madurai District. .. Petitioner W.P.Nos.3829 and 3830 of 2013 Versus 1.The State of Tamil Nadu, Rep.by its Secretary, Industries Department, Fort St.George, Chennai-600 009. 2.The District Collector, Madurai District, Madurai. ... Respondents in all W.Ps. PRAYER IN 3580 OF 2013 : Writ Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Certiorari to call for the records pertaining to the 1st respondent's G.O.Ms.No.235, Industries (MMB-1) Department, dated 14.12.2012 in respect of the petitioner's patta lands measuring 1-08-0 Hectares, comprised in S.F. Nos.68/3 (Part), 68/5, 68/8, 69/1, situated at KEELAVALALU Village, Melur Taluk, Madurai District and quash the same. PRAYER IN 3581 OF 2013 : Writ Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Certiorari to call for the records pertaining to the 1st respondent's G.O.Ms.No.233, Industries (MMB-1) Department, dated 14.12.2012 in respect of the petitioner's patta lands measuring 1-20-5 Hectares, comprised in S.F. Nos.261/2 (Part), 261/3 (Part) and 297/5 (Part), situated at KEELAVALAVU Village, Melur Taluk, Madurai District and quash the same. PRAYER IN 3582 OF 2013 : Writ Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Certiorari to call for the records pertaining to the 1st respondent's G.O.Ms.No.265, Industries (MMB-1) Department, dated 14.12.2012 in respect of the petitioner's patta lands measuring 11-86-5 Hectares, comprised in S.F. Nos.56/1, 56/2 etc., situated at SIVALINGAM and S.F. Nos.94/6, 94/7, etc., situated at THIRUMOHUR Village, Madurai North Taluk, Madurai District and quash the same. PRAYER IN 3583 OF 2013 : Writ Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Certiorari to call for the records pertaining to the 1st respondent's G.O.Ms.No.268, Industries (MMB-1) Department, dated 14.12.2012 in respect of the petitioner's patta lands measuring 6-25-5 Hectares, comprised in S.F. Nos.197/2 (Part), 200/1, etc., District and quash the same. PRAYER IN 3827 OF 2013 : Writ Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Certiorari to call for the records pertaining to the 1st respondent's G.O.Ms.No.231, Industries (MMB-1) Department, dated 14.12.2012 in respect of the petitioner's patta lands measuring 2-16-0 Hectares, comprised in S.F. Nos. 298/3A1, 298/3A2 situated at KEELAVALAVU Village, Melur Taluk, Madurai District and quash the same. PRAYER IN 3828 OF 2013 : Writ Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Certiorari to call for the records pertaining to the 1st respondent's G.O.Ms.No.236, Industries (MMB-1) Department, dated 14.12.2012 in respect of the petitioner's patta lands measuring 1-03-5 Hectares, comprised in S.F. Nos.113/1 (Part), 2, 3, 136/1A (Part) 1B, 1C, 137/10, 11, situated at KEELAIYUR village, Melur Taluk, Madurai District and quash the same PRAYER IN 3829 OF 2013 : Writ Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Certiorari to call for the records pertaining to the 1st respondent's G.O.Ms.No.266, Industries (MMB-1) Department, dated 14.12.2012 in respect of the petitioner's patta lands measuring 4-12-5 Hectares, comprised in S.F. Nos.11/1A2, 11/1A3, 14/10A (Part), 17/1 (Part), 42/1C, situated at SIVALINGAM village and S.F. No.250/1 (Part) and 250 /2 at KODIKULAM village, Madurai North Taluk, Madurai District and quash the same. PRAYER IN 3830 OF 2013 : Writ Petition filed under Article 226 of the Constitution of India, praying for the issue of a Writ of Certiorari to call for the records pertaining to the 1st respondent's G.O.Ms.No.267, Industries (MMB-1) Department, dated 14.12.2012 in respect of the petitioner's patta lands measuring 4-71-0 Hectares, comprised in S.F. Nos.209/1, 209 (Part) etc., situated at POOLAMPATTI Village, Madurai North Taluk, Madurai District and and quash the same. For Petitioner :: Ms.P.Kalpa Reddy in all W.Ps For Respondents :: Mr.T.N.Rajagopal Government Pleader and M/s. A.Shrijayanthy Special Government Pleader in all W.Ps. * * * * * COMMON ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw these writ petitions and accordingly, she has made an endorsement to that effect respectively, which is as under:-
"May be permitted to withdraw these WPs"
2. In view of the endorsement made by the learned counsel for the petitioner these writ petitions are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are also closed.
05.09.2018 vsi2 Speaking order Index : Yes/No Internet: Yes/No To
1.The Secretary, The State of Tamil Nadu, Industries Department, Fort St.George, Chennai-600 009.
2.The District Collector, Madurai District, Madurai.
S.M.SUBRAMANIAM, J.
vsi2 W.P.Nos. 3580 to 3583 and 3827 to 3830 of 2013 05.09.2018