Madras High Court
The Dravida Munnetra Kazhagam vs The Government Of Tamil Nadu on 19 December, 2006
Bench: P.Sathasivam, S.Tamilvanan
In the High Court of Judicature at Madras Dated: 19.12.2006 Coram: The Honourable Mr.Justice P.SATHASIVAM and The Honourable Mr.Justice S.TAMILVANAN Writ Petition Nos.17465, 17466, 17749 to 17765, 18128, 18583, 19214 and 19215 of 1994, 12233, 12234, 12237, 12238, 14630, 16722 to 16730, 17411 and 17412 of 1995, 2161 and 11933 of 1996 and connected miscellaneous petitions ======== W.P.No.17465 of 1994: The Dravida Munnetra Kazhagam by its General Secretary Prof.K.Anbazhagan ..Petitioner ..vs.. 1. The Government of Tamil Nadu, rep.by its Secretary to Government, Home Department, Fort.St.George, Madras 9. 2. The Principal Commissioner of Revenue Administration, Chepauk, Madras 5. 3. The District Collector, Madurai District, Madurai. ..Respondents ======== Writ Petition No.17465 of 1994 filed under Article 226 of the Constitution of India, for issuance of a Writ of Certiorari, calling for the records of the Principal Commissioner and Commissioner of Revenue Administration, the second respondent herein of his Notice R.C.No.U3/68203/94 dated 5.9.1994 and to quash the same. - - - - - For Petitioners : --------------- Mr.S.Mohamed yousuf for W.P.Nos. 17465, 17466, 19214 & 19215 of 1994, 12233, 12234, 12237, 12238, 17411 & 17412 of 1995. Mr.J.Chandran for W.P.Nos. 17749 to 17765 of 1994, 18129 & 16722 to 16730 of 1995, 2161 of 1996. Mr.K.S.Radhakrishnan for W.P. No. 18583 of 1994. Mr.D.Hari Paranthaman for W.P. No. 14630 of 1995. Mr.C.Karthikeyan for W.P. No. 11933 of 1996. For Respondents : --------------- Mr.K.Veeraraghavan, Addl. Advocate General assisted by K.Ilango, Spl.Govt.Pleader for Respondent State in all WPs. Mr.V.R.Kamalanathan for TNSTC Mr.M.Palani for R3 in W.P.Nos.12237, 12238 and 16722 of 1995 Mr.G.Muniratnam for R-11 in W.P. No.17749 of 1994 Mr.A.Jinasenan for R8 in W.P. Nos.17749 of 1994 & R3 in 16725 of 1995 Mr.S.Jayaraman for R4 in W.P. No.17749 of 1994 M/s.Gupta Ravi for R3 in W.P. No.16727 of 1995 Mr.R.Parthiban for R3 in W.P. No.16730 of 1995 Mr.Rajinish Pathiyal for R3 in W.P. No.17411 & 17412 of 1995 - - - - - COMMON ORDER
(Common Order of the Court was made by P.SATHASIVAM, J.,) Various political parties, aggrieved by the Proceedings of the Commissioner, Revenue Administration, Chennai-5, calling upon them to appear for enquiry, claiming compensation for the damage or loss caused to the public property owned by the Government or Government Undertakings, filed the above writ petitions. Some petitioners challenge notices issued by the competent authority, namely, Principal Commissioner of Revenue Administration, under provisions of Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992 and Tamil Nadu Public property (Prevention of Damage and Loss) Rules, 1994. Some of them challenge the validity of those provisions.
2. Learned Additional Advocate General-III has placed a Letter of the Public (Law & Order-A) Department in No.3367/L&O-A/2001-18 dated 13.12.2006, which shows that the Government have decided to withdraw the notices issued by the Commissioner of Revenue Administration, Chennai to various political parties and other organizations claiming a compensation of Rs.46.87 lakhs as detailed below:
+++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++ |Sl.| Name of the party/ | Writ Petition | No.of |Amount of | |No.| Organisation/ | Nos. |Writ Petitions|compensation | | | individual | | filed |claimed (Rs.) | |===============================================================================| |1. | Pattali Makkal | 17749, | 28 | 39,36,448 | | | Katchi | 17750 to 17765 & | | | | | | 18129/94, | | | | | | 16722 to 16730/95 | | | | | | & 2161/96 | | | |-------------------------------------------------------------------------------| |2. | Dravida Munnetra | 17465 & 19215/94 | 7 | 52,264 | | | Kazhagam | 12233, 12234, | | | | | | 12237, 12238 | | | | | | and 19214/95 | | | |-------------------------------------------------------------------------------| |3. | Marumalarchi | 18583/94 | 1 | 1,883 | | | Dravida Munnetra | | | | | | Kazhagam | | | | |-------------------------------------------------------------------------------| |4. | Hindu Munnani | 11933/97 | 1 | 4,20,272 | |-------------------------------------------------------------------------------| |5. | Ambedkar People | 18814/94 | 1 | 3,638 | | | Liberation Movement | | | | | | (A.P.L.M) | | | | | | by the convener | | | | | | Thiru R.K.Swaminathan | | | | |-------------------------------------------------------------------------------| |6. | VOICE | 17201/2000 | 1 | -- | | | (Consumer Care Council) | | | | |-------------------------------------------------------------------------------| |7. | Thiru L.Mookiah | 17411 & 17412/95 | 2 | 33,329 | | | (DMK) | | | | |-------------------------------------------------------------------------------| |8. | Tr.V.Karuppan, I.A.S., | 14630/95 | 1 | 2,39,532 | | | (Retired) | | | | |===============================================================================| | | | Total | 42 cases | 46,87,367 | | | | | | | +++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++++
3. As a follow up action, the Government, in the above mentioned letter dated 13.12.2006, requested the Commissioner, Revenue Administration, to take necessary action and to inform the above decision of the Government to all political parties and organizations concerned.
4. In view of the stand taken by the Government, considering the relief prayed for in these writ petitions, learned counsel appearing for the petitioners represents that nothing survives for adjudication by this Court. The above statement is hereby recorded. Accordingly, all the writ petitions are dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.
gl To
1. The Secretary to Govt. of Tamil Nadu, Home Department, Fort.St.George, Madras 9.
2. The Principal Commissioner of Revenue Administration, Chepauk, Madras 5.
3. The District Collector, Madurai District, Madurai.
[PRV/9010]