Madras High Court
K.Pushparaj vs The Registrar Cum Estate Officer on 21 February, 2019
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
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BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.02.2019
CORAM :
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
WP(MD)Nos.2039, 2041 and 2078 of 2019
and
WMP(MD)Nos.1644, 1645, 1648, 1649, 1674 and 1675 of 2019
K.Pushparaj ... Petitioner in WP(MD)No.2039 of 2019
Chinnadurai ... Petitioner in WP(MD)No.2041 of 2019
Sathiyaseelan ... Petitioner in WP(MD)No.2078 of 2019
Vs.
1.The Registrar cum Estate Officer,
National Institute of Technology,
Thuvakudi, Tiruchirappalli – 15.
2.The Director, National Institute of Technology,
Trichy, Trichy District. ... Respondents
PRAYER in WP(MD)No.2039 of 2019 : Writ Petition is filed under Article
226 of the Constitution of India, to issue a Writ of Certiorarified Mandamus,
to call for the records pertaining to the impugned Notice F.No. NITT / EMD /
EO / Shops Eviction Notice / 2018-19 / 21 dated 01.01.2019 issued by the
1st Respondent and consequential impugned Tender Notification No.
NITT / EMD / Shops / Category-II / 2019 / 02 dated 04.01.2019 issued by
the 2nd Respondent and quash the same on the ground that the same is
arbitrary, illegal and without any legal basis and consequently directing the
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respondents to permit the petitioner to continue in possession of the shop
No.BH-05, Friends Xerox at Opp. Mega Mess-I, NITT Campus,
Trichirappalli.
PRAYER in WP(MD)No.2041 of 2019 : Writ Petition is filed under Article
226 of the Constitution of India, to issue a Writ of Certiorarified Mandamus,
to call for the records pertaining to the impugned Notice F.No. NITT / EMD /
EO / Shops Eviction Notice / 2018-19 / 22 dated 01.01.2019 issued by the
1st Respondent and consequential impugned Tender Notification No.
NITT / EMD / Shops / Category-II / 2019 / 02 dated 04.01.2019 issued by
the 2nd Respondent and quash the same on the ground that the same is
arbitrary, illegal and without any legal basis and consequently directing the
respondents to permit the petitioner to continue in possession of the shop
No.BH-06, Chellam Laundry, at Opp. Mega Mess-I, NITT Campus,
Trichirappalli.
PRAYER in WP(MD)No.2078 of 2019 : Writ Petition is filed under Article
226 of the Constitution of India, to issue a Writ of Certiorarified Mandamus,
to call for the records pertaining to the impugned Notice F.No. NITT / EMD /
EO / Shops Eviction Notice / 2018-19 / 25 dated 01.01.2019 issued by the
1st Respondent and consequential impugned Tender Notification No.
NITT / EMD / Shops / Category-IV / 2019 / 04 dated 04.01.2019 issued by
the 2nd Respondent and quash the same on the ground that the same is
arbitrary, illegal and without any legal basis and consequently directing the
respondents to permit the petitioner to continue in possession of the shop
No.BH-09, Sakthi Cool Drinks, Near Zircon-A Hostel, NITT Campus,
Trichirappalli.
In all cases :
For Petitioner : Mr.G.Mathavan
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For Respondents : Mrs.S.Maria Roseline
ORDER
The learned counsel for the petitioner submits that these writ petitions have become infructuous. Recording the said submission, these writ petitions are dismissed as infructuous. Consequently, connected miscellaneous petitions are also dismissed. No costs.
21.02.2019 Skm G.R.SWAMINATHAN, J.
Skm http://www.judis.nic.in 4 WP(MD)Nos.2039, 2041 and 2078 of 2019 21.02.2019 http://www.judis.nic.in