Madras High Court
K.Boopalan vs The Chairman on 2 January, 2017
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.01.2017
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.30452 of 2016
K.Boopalan .. Petitioner
-vs-
1. The Chairman
Tamil Nadu Electricity Board
800, Anna Salai
Chennai 600 002
2. Tamil Nadu Electricity Board
represented by its Managing Director
800, Anna Salai
Chennai 600 002
3. The Assistant Engineer
Office of the Assistant Engineer O & M
Retteri Section
10, 2nd Secretary Colony, Kolathur
Chennai 600 099
4. The Assistant Engineer
Office of the Assistant Engineer O & M
Lakshmipuram Section
New Lakshmipuram
Chennai 600 099 .. Respondents
Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the respondents not to encroach upon the private lands of the petitioner which rightfully belongs to him and direct the respondents to remove the encroachments put up by them in the petitioners land comprised in Door No.1, Sri Moogambigai Street, Chennai-99, Paimash No.736 and R.S.No.6/8 of Kolathur village, T.S.No.21 in Block No.2 of Kolathur village having an extent of 1.70 acres.
For Petitioner :: Mr.V.Guhan
For Respondents :: Mr.P.R.Dhilip Kumar
ORDER
Learned counsel for the petitioner sought to withdraw the writ petition and he has also made an endorsement to that effect. Accordingly, recording his statement and endorsement, the writ petition is dismissed as withdrawn. Consequently, W.M.P.No.26402 of 2016 is also dismissed. No costs.
02.01.2017 ss To
1. The Chairman Tamil Nadu Electricity Board 800, Anna Salai Chennai 600 002
2. The Managing Director Tamil Nadu Electricity Board 800, Anna Salai Chennai 600 002
3. The Assistant Engineer Office of the Assistant Engineer O & M Retteri Section 10, 2nd Secretary Colony, Kolathur Chennai 600 099
4. The Assistant Engineer Office of the Assistant Engineer O & M Lakshmipuram Section New Lakshmipuram Chennai 600 099 T.RAJA, J.
ss W.P.No.30452 of 2016 02.01.2017 http://www.judis.nic.in