Madras High Court
K.Kamaraj vs The National Highway Authority Of India on 22 February, 2024
Author: J.Nisha Banu
Bench: J.Nisha Banu
WP.No.5639 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 22.02.2024
CORAM
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
W.P.No.5639 of 2021
K.Kamaraj
S/o Srinivasan ... Petitioner
vs.
1. The National Highway Authority of India,
Sri Tower, 3rd Floor,
DP-34, Sipcot Industrial Estate,
Guindy,
Chennai - 600 032.
2. The District Collector,
collectorate Office,
Tiruvarur - 610 004.
Thiruvarur District.
3. Principal Secretary to Government,
Highways and Minor Ports (HQ2) department,
Secretariat,
Chennai - 600 009.
4. The Chief Engineer (Projects),
Chennai Kanyakumari Industrial Corridor Project
Complex, HRS Campus,
76, Sardar Petel Road, Guindy,
Chennai - 600 025.
5. Superintendent Engineer (H),
PIU / Kancheepuram Circle,
Chennai Kanyakumari Industrial Corridor Project,
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WP.No.5639 of 2021
Highways Department,
Government of Tamil Nadu.
6. The General Manager,
Southern Railway,
Chennai.
7. The REgional Manager,
Southern Railway,
Tirchy Region.
8. Divisional Engineer (Highways Department)
Construction and Management,
Tiruvarur - 610 004, Tiruvarur District.
9. District Revenue Officer, (D.R.O.),
Tiruvarur - 610 004,
Thiruvarur District.
10. Revenue Divisional Officer (R.D.O.)
Tiruvarur - 610 004,
Tiruvarur District.
11. The Special Tahsidlar,
(Land Acquisition) Office,
Chennai Kanyakumari Industrial Corridor project,
Thiruvarur Division. ... Respondents
Prayer in W.P : Writ Petition filed under Article 226 of the Constitution
of India, to issue a Writ of Mandamus to direct the respondent Nos.1,2,6
& 7 herein to consider the representation of the petitioner dated
03.02.2021 in the light of Rules 144 to 152 Central Government Act for
the Petroleum rules while issuance of 'No Objection Certificate' to the
persons those who have been approached for the sake of erection of
Petrol Pumps in the following areas, such as, Peralam, Injikudi,
Agaratherumalam, Poonthottam, Koothanur, Kothavasal .
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WP.No.5639 of 2021
For Petitioner : Mr.R.Nareshkumar
For Respondents : Mr.Su.Srinivasan,
Senior Central Govt. Standing Counsel
for R1
Mrs.C.Meera Arumugam,
Additional Government Pleader
for R2 to R5, R8 to R11.
Mr.P.T.Ramkumar,Standing Counsel
for R6 & R7
ORDER
Learned counsel for the petitioner would state that the matter has become infructuous. He has also made an endorsement to that effect in the case bundle.
2. In view of the above submission and endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs.
22.02.2024 Index :yes/No Speaking /Non speaking order vsi To
1. The National Highway Authority of India, Sri Tower, 3rd Floor, DP-34, Sipcot Industrial Estate, Guindy, Chennai - 600 032.
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2. The District Collector, collectorate Office, Tiruvarur - 610 004.
Thiruvarur District.
3. Principal Secretary to Government, Highways and Minor Ports (HQ2) department, Secretariat, Chennai - 600 009.
4. The Chief Engineer (Projects), Chennai Kanyakumari Industrial Corridor Project Complex, HRS Campus, 76, Sardar Petel Road, Guindy, Chennai - 600 025.
5. Superintendent Engineer (H), PIU / Kancheepuram Circle, Chennai Kanyakumari Industrial Corridor Project, Highways Department, Government of Tamil Nadu.
6. The General Manager, Southern Railway, Chennai.
7. The REgional Manager, Southern Railway, Tirchy Region.
8. Divisional Engineer (Highways Department) Construction and Management, Tiruvarur - 610 004, Tiruvarur District.
9. District Revenue Officer, (D.R.O.), Tiruvarur - 610 004, Thiruvarur District.
10. Revenue Divisional Officer (R.D.O.) Tiruvarur - 610 004, https://www.mhc.tn.gov.in/judis 4/6 WP.No.5639 of 2021 Tiruvarur District.
11. The Special Tahsidlar, (Land Acquisition) Office, Chennai Kanyakumari Industrial Corridor project, Thiruvarur Division.
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vsi W.P.No.5639 of 2021 22.02.2024 https://www.mhc.tn.gov.in/judis 6/6