Madras High Court
M/S.Ozone Projects Private Limited vs The Administrative Officer on 24 April, 2023
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.25621 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.04.2023
CORAM
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
W.P.No.25621 of 2021
M/s.Ozone Projects Private Limited,
Represented by its Authorized Signatory Mr.K.Krishnan,
New No.63, G.N.Chetty Road,
T.Nagar, Chennai-600 017.
.. Petitioner
Vs.
1. The Administrative Officer,
The Tamil Nadu Real Estate Regulatory Authority,
Chennai-600 008.
2. Sivakumar Kunapuli
.. Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ, Order or direction in the nature of the Writ of
Certiorari Mandamus calling for the records of the 1st Respondent in
Impugned Order in CCP No.343 of 2019 dated 22.04.2021 and quash the
same as the same is illegal.
1
https://www.mhc.tn.gov.in/judis
W.P.No.25621 of 2021
For Petitioner : Mr.R.Venkat Raman
for M/s.TATVA Legal Chennai
For Respondents : M/s.R.Varalakshmi for R1
: M/s.V.P.Raman for R2
ORDER
This Writ Petition has been filed seeking to quash the impugned order dated 22.04.2021 which was passed by the 1st respondent in CCP No.343 of 2019.
2. When the Matter was listed for hearing on 20.04.2023, there was no representation on behalf of the petitioner and hence the matter was posted on 24.04.2023 under the caption ''For Dismissal''. Today, the case is listed for hearing under the caption “for Dismissal” but today also none represented on behalf of the petitioner.
2https://www.mhc.tn.gov.in/judis W.P.No.25621 of 2021
3. Accordingly, this Writ Petition stands dismissed for non prosecution. There shall be no order as to costs.
24.04.2023 NHS To The Administrative Officer, The Tamil Nadu Real Estate Regulatory Authority, Chennai-600 008.
3https://www.mhc.tn.gov.in/judis W.P.No.25621 of 2021 M.DHANDAPANI, J.
NHS W.P.No.25621 of 2021 24.04.2023 4 https://www.mhc.tn.gov.in/judis