Madras High Court
S.P.Mullai vs The District Collector on 29 April, 2025
Author: Mohammed Shaffiq
Bench: Mohammed Shaffiq
W.P.No.24610 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.04.2025
CORAM :
THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ
W.P.No.24610 of 2024
S.P.Mullai
W/o.M.N.Kathir,
Yazh Kavin Illam,
Kamarajar Street(West),
Srikalikapuram Village,
R.K.Pet Taluk,
Tiruvallur District-631302
having office at
No.2, Kondi Street, 2nd Floor,
Room No.21, Parrys,
Chennai-600 001.
Petitioner(s)
Vs
1. The District Collector
Thiruvallur,
Thiruvallur District-602 003
2.The District Collector
Ranipet,
Ranipet District-632 401
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W.P.No.24610 of 2024
3.The Assistant Director (Panchayats)
Thiruvallur,
Thiruvallur District
4.The Assistant Director(Panchayats)
Ranipet,
Ranipet District
5.The Block Development Officer
R.K.Pet, R.K.Pet Taluk,
Thiruvallur District-631 303
6.The Tahsildar
Tahsildar Office, Sholinghur,
Ranipet District-631102
7.The Commissioner
Sholinghur Municipality Office,
Sholinghur, Ranipet District-631102
8.The Tahsildar
Tahsildar Office,
R.K.Pet. R.K.Pet Taluk,
Thiruvallur District-631303
9.The Village President
Panchayat Office,
Srkalikapuram Village,
R.K.Pet Taluk,
Thiruvallur District-631302
Respondent(s)
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W.P.No.24610 of 2024
Prayer : Petition under Article 226 of the Constitution of India seeking
issuance of a writ of mandamus directing the respondents 1 to 9 to setup
the electric light or solar light on the electric pole, from Srikalikapuram
village, R.K. Pet Taluk, Thriuvallur District to Somasamuthiram Vinayagar
Temple, Sholinghur Taluk, Ranipet District and consider the petitioner's
representation dated 29.5.2024.
For Petitioner: Mr.M.N.Kathir
For Respondents: Mr.V.Veeramani
Government Advocate
for respondent Nos.1 to 4, 6
and 8
Mr.M.Habeeb Rahman
Government Advocate
for respondent Nos.5 and 7
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Mentioned out of turn.
2. Shri Kathir seeks leave to withdraw the petition.
3. Petition is dismissed as withdrawn. There shall be no order as to __________ Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) W.P.No.24610 of 2024 costs.
(K.R.SHRIRAM, C.J.) (MOHAMMED SHAFFIQ, J.)
29.04.2025
Index : Yes/No
NC : Yes/No
bbr
To
1. The District Collector Thiruvallur, Thiruvallur District-602 003
2.The District Collector Ranipet, Ranipet District-632 401
3.The Assistant Director (Panchayats) Thiruvallur, Thiruvallur District
4.The Assistant Director(Panchayats) Ranipet, Ranipet District
5.The Block Development Officer R.K.Pet, R.K.Pet Taluk, Thiruvallur District-631 303
6.The Tahsildar Tahsildar Office, Sholinghur, Ranipet District-631102 __________ Page 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) W.P.No.24610 of 2024
7.The Commissioner Sholinghur Municipality Office, Sholinghur, Ranipet District-631102
8.The Tahsildar Tahsildar Office, R.K.Pet. R.K.Pet Taluk, Thiruvallur District-631303
9.The Village President Panchayat Office, Srkalikapuram Village, R.K.Pet Taluk, Thiruvallur District-631302 THE HON'BLE CHIEF JUSTICE AND MOHAMMED SHAFFIQ,J.
__________ Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm ) W.P.No.24610 of 2024 bbr W.P.No.24610 of 2024 29.04.2025 __________ Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/05/2025 04:28:53 pm )