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Madras High Court

Angammal Educational Trust vs The General Manager on 9 June, 2022

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                               W.P.No22368 of 2008

                                  8IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 09.06.2022

                                                      CORAM :

                                   THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                               W.P.No.22368 of 2008
                                             and MP Nos.1 and 2 of 2008


            Angammal Educational Trust
            Rep.by its Chairman
            M.Karunanidhi
            Elayampalayam 637 205
            Tiruchengode, Namakkal Dist.                                         ... Petitioner


                                                      -Vs-


            1.The General Manager
              Indian Oil Corporation Ltd.,
              Marketing Division
              Indane Area Office
              500 Anna Salai
              Teynampet, Chennai 600 018.

            2.The Senior Area Manager
              Indian Area Office
              Indian Oil Corporation Ltd.
              8/1079 Avinashi Road
              Coimbatore 641 018.

            3.The Chief Area Manager
              Indian Oil Corporation Ltd.,
              Marketing Division
              Indane Area Office
              500 Anna Salai
              Teynampet, Chennai 600 018.




https://www.mhc.tn.gov.in/judis
                                                                                       W.P.No22368 of 2008

            4.The Secretary
              TAPCMS Gas Service
              Vellur Road
              Tiruchengode 637 211.

            5.The Union of India
              Rep.by its Secretary
              Petroleum & Natural Gas Dept.,
              New Delhi.                                                                  ... Respondents

            (R5 impleaded as per order of the Court in MP.1/09
            in WP.No.22368/2008)



            Prayer : Writ Petition under Article 226 of the Constitution of India praying for the
            issuance of a Writ of Certiorarified Mandamus, to call for the records from hthe 2nd
            respondent in Circular No.CBE:AO:605 dt.13/01/03, quash the same and further direct the
            respondents to supply LPG Cylinder in accordance with the Circular issued by the 3 rd
            respondent in Circular No.20/2003 dt.30/04/03.




                                  For Petitioner    : Mr.B.Rabumanohar


                                  For Respondents   : Mr.V.Ananthanatarajan
                                                      for R2

                                                     No appearance for R1, R3 and R4




                                                         ORDER

The learned counsel for the petitioner submitted that nothing survives in this writ petition and it has become infructuous.

https://www.mhc.tn.gov.in/judis W.P.No22368 of 2008

2. No costs. Consequently, connected miscellaneous petitions are closed.

09.06.2022 KP Internet: Yes Index: Yes/No To

1.The General Manager Indian Oil Corporation Ltd., Marketing Division Indane Area Office 500 Anna Salai Teynampet, Chennai 600 018.

2.The Senior Area Manager Indian Area Office Indian Oil Corporation Ltd. 8/1079 Avinashi Road Coimbatore 641 018.

3.The Chief Area Manager Indian Oil Corporation Ltd., Marketing Division Indane Area Office 500 Anna Salai Teynampet, Chennai 600 018.

4.The Secretary TAPCMS Gas Service Vellur Road Tiruchengode 637 211.

5.The Union of India Rep.by its Secretary Petroleum & Natural Gas Dept., New Delhi.

N.ANAND VENKATESH. J., https://www.mhc.tn.gov.in/judis W.P.No22368 of 2008 KP W.P.No.22368 of 2008 09.06.2022 https://www.mhc.tn.gov.in/judis