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[Cites 1, Cited by 0]

Madras High Court

N.Srinivasan vs District Revenue Officer on 7 March, 2019

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                         1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 07.03.2019

                                                     CORAM
                            THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
                                    W.P.(MD)Nos.8601, 8602 & 8703 of 2009
                                       and M.P.(MD)Nos.2,2 & 2 of 2009

                     W.P.(MD)No.8601 of 2009

                     N.Srinivasan                                             ...Petitioner

                                                        -vs-
                     1.District Revenue Officer,
                       Virudhunagar District,
                       Collectrate Complex,
                       Virudhunagar.

                     2.The Regional Manager,
                       Tamilnadu Civil Supply Corporation,
                       Collectrate Complex,
                       Virudhunagar.

                     3.Managing Director,
                       TNCSC,
                       No.12, Thambuswami Road,
                       Kilpakkam, Chennai.

                     4.Additional Director of Police,
                       Civil Procedure,
                       Crime Investigating Department,
                       Nanadanam, Chennai-600035.

                     5.Inspector of Police,
                       Civil Supplies,
                       Crime Investigating Department,
                       Virudhunagar.                                         ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India for issuance of a Writ of Certiorari, to call for the records in the
                     order in Na.Ka.CS2-25334-08, dated 22.07.2009 on the file of the first

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                     respondent and quash the same as illegal, incompetent, ultra virus,
                     unconstitutional.

                     W.P.(MD)No.8602 of 2009

                     M.Shankaran                                              ...Petitioner

                                                        -vs-
                     1.District Revenue Officer,
                       Virudhunagar District,
                       Collectrate Complex,
                       Virudhunagar.

                     2.The Regional Manager,
                       Tamilnadu Civil Supply Corporation,
                       Collectrate Complex,
                       Virudhunagar.

                     3.Managing Director,
                       TNCSC,
                       No.12, Thambuswami Road,
                       Kilpakkam, Chennai.

                     4.Additional Director of Police,
                       Civil Supplies Crime Investigating Department,
                       Nanadanam, Chennai-600035.

                     5.Inspector of Police,
                       Civil Supplies Crime Investigating Department,
                       Virudhunagar.                                         ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India for issuance of a Writ of Certiorari, to call for the records in the
                     order in Na.Ka.TS2-25334-08, dated 22.07.2009 on the file of the first
                     respondent and quash the same as illegal, incompetent, ultra virus,
                     unconstitutional.



                     W.P.(MD)No.8703 of 2009

                     V.Sundarajan                                             ...Petitioner
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                                                          -vs-
                     1.District Revenue Officer,
                       Virudhunagar District,
                       Collectrate Complex,
                       Virudhunagar.

                     2.The Regional Manager,
                       Tamilnadu Civil Supply Corporation,
                       Collectrate Complex,
                       Virudhunagar.

                     3.Managing Director,
                       TNCSC,
                       No.12, Thambuswami Road,
                       Kilpakkam, Chennai.

                     4.Additional Director of Police,
                       Civil Procedure,
                       Crime Investigating Department,
                       Nanadanam, Chennai-600035.

                     5.Inspector of Police, Civil Supplies,
                       Crime Investigating Department,
                       Virudhunagar.                                           ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India for issuance of a Writ of Certiorari, to call for the records in the
                     order in Na.Ka.TS2-25334-08, dated 22.07.2009 passed by the first
                     respondent and quash the same as illegal, incompetent, ultra virus,
                     unconstitutional.



                                         For Petitioner        : Mr.S.Ramesh

                                         (in all W.Ps.)        for M/S.P.Subramaniam

                                         For R1, R4, R5        : Mr.D.Muruganantham

                                         (in all W.Ps.)        Additional Government Pleader


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                                                    ORDER

The instant writ petition is listed under the caption “for dismissal” today. Sufficient opportunity has been given to the learned counsel appearing for the petitioner. Even in the last occasion, on 04.03.2019, the learned counsel appearing for the petitioner sought for adjournment. Hence, this matter is listed today under the caption “For Dismissal”.

2.Today, also when the matter is taken up for hearing, the learned counsel appearing for the petitioners seeks time to file re-joinder to the counter filed by the respondents.

2.Considering the nature of the writ petition, this Court cannot grant any further adjournments. It can now be inferred that the petitioners are not interested in prosecuting the case. Accordingly, the Writ Petition is dismissed for default. No costs. Consequently, the connected Miscellaneous Petitions are closed.




                                                                             07.03.2019
                     Index    : Yes/No
                     Internet: Yes/No
                     gns




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                     To

1.The District Revenue Officer, Virudhunagar District, Collectrate Complex, Virudhunagar.

2.The Additional Director of Police, Civil Procedure, Crime Investigating Department, Nanadanam, Chennai-600035.

3.The Inspector of Police, Civil Supplies, Crime Investigating Department, Virudhunagar.

http://www.judis.nic.in 6 ABDUL QUDDHOSE, J., gns W.P.(MD)Nos.8601, 8602 & 8703 of 2009 07.03.2019 http://www.judis.nic.in