Rep. By Its Secretary vs The District Collector on 2 August, 2017

[Cites 1, Cited by 0]

Madras High Court

Rep. By Its Secretary vs The District Collector on 2 August, 2017

Bench: D. Krishnakumar

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS 
DATED: 02.08.2017
CORAM:

THE HONOURABLE MR. JUSTICE D. KRISHNAKUMAR

W.P. No. 26406 of 2009
and
M.P NO.01 of 2009
		   	
Nilgiri Aavin Retired Employees Society (R.No:33/2009)
Rep. by its Secretary,
Mr.K.Balasubramanian,
S/o.K.Karuppannan,
No:92-B/79, Vinayagar Koil Street,
Vannarapet, Coonoor,
Nilgiri- 643 101.						..    Petitioner 
				
Vs.
1. The District Collector,
    Nilgiri District.

2.  The TamilNadu Co-operative 
     Milk Producers Federation, (Aavin, Chennai),
     Rep.by its Managing Director,
     Madhavaram Milk Farm Complex,
     Chennai - 600 051.

3. The Nilgiri District Co-operative 
    Milk Producers Federation, (Aavin, Chennai),
    Rep. by its General Manager,
    Aavin Complex, Coonoor Road,
    Ooty, Nilgiri District.

4.The Thasildar, Ooty Taluk,
   Ooty, Nilgiri District.

5.N.Sadiq Ali,

6.Divakar Ratnam @ Divakar Babu        		..   Respondents

PRAYER:  Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus, to direct the first, second and third respondents to prevent the formation of road and using the same by anybody in the Revenue land comprising in the survey No:238/5 and 238/6 in Masinagudi Village, Ooty Taluk, Nilgiri District and restrained third parties from encroaching this land.
                  For Petitioner       : No Appearance
                    
                  For Respondents   : Mrs. V. Selvaraj
				           Addl. Government Pleader for R1 & R4

					  Mr.K.Ramakrishna Reddy for R6

					  No appearance for R2,R3 & R5
			

				        O R D E R

This Writ Petition has been filed seeking to direct the first, second and third respondents to prevent the formation of road and using the same by anybody in the Revenue land comprising in the survey No:238/5 and 238/6 in Masinagudi Village, Ooty Taluk, Nilgiri District and restrained parties from encroaching this land.

2. Since there is no representation for the petitioner repeatedly, on 25.07.2017 this Court directed the Registry to post the matter 'for dismissal' on 02.08.2017. Today also, when the matter was taken up, none appeared on behalf of the petitioner.

3. Therefore, the Writ petition is dismissed for non-prosecution. Consequently, the connected Miscellaneous Petition is closed. No costs.

02.08.2017 rkp/avr To

1. The District Collector, Nilgiri District.

2. Managing Director, The TamilNadu Co-operative Milk Producers Federation, (Aavin, Chennai), Madhavaram Milk Farm Complex, chennai - 600 051.

D. KRISHNAKUMAR J.

rkp/avr

3. General Manager, The Nilgiri District Co-operative Milk Producers Federation, (Aavin, Chennai), Aavin Complex, Coonoor Road, Ooty, Nilgiri District.

4.The Thasildar, Ooty Taluk, Ooty, Nilgiri District.

W.P. No. 26406 of 2009

and M.P NO.01 of 2009 02.08.2017

Unlock Advanced Research with PRISMAI

Madras High Court