Madras High Court
R.Varadhan vs The Government Of Tamil Nadu on 2 August, 2021
W.A.No.332 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.08.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.A.No.332 of 2013 and M.P.No.1 of 2013
R.Varadhan ... Appellant
-vs-
1. The Government of Tamil Nadu
rep. by the Secretary,
Revenue Department,
Fort St. George,
Chennai-600 009.
2. The Collector,
Kancheepuram,
Kancheepuram District.
3. The Tamil Nadu Slum Clearance Board
rep. by its Chairman,
No.5, Kamaraj Salai, Chepauk,
Chennai-600 005.
4. The District Revenue Officer,
Collectorate,
Kancheepuram,
Kancheepuram District.
5. The Tahsildar,
Sholinganallur Taluk,
Kancheepuram District.
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1/6
W.A.No.332 of 2013
6. The President,
Perumbakkam Panchayat Union,
Sholinganalur Taluk,
Kancheepuram District. ... Respondents
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent
against the order dated 27.11.2012 made in W.P.No.22232/2011 by a
learned Single Judge of this Court.
For Appellant : No appearance
For respondents : Mr.V.Manoharan,
1, 2 and 4 to 6 Government Advocate
JUDGMENT
(Judgment of the Court was pronounced by T.RAJA.J)
This Writ Appeal has been filed challenging the correctness of the
order dated 27.11.2012 made in W.P.No.22232/2011 by a learned
Single Judge of this Court.
2.At the outset, it is pertinent to mention that the learned
Single Judge of this Court, while disposing of the batch of writ
petitions in W.P.Nos.1105 to 1109/2012 etc. batch dated
27.11.2012, has given six directions, one of which has been
impugned in this appeal. One of the directions shows that the
writ petitioners who are not in possession of the valid documents to
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W.A.No.332 of 2013
prove their occupation, will be given thirty days time from the date of
that order or from the date of rejection of their claim, to vacate their
houses/huts/lands. Further, the ultimate direction shows that the
Tamil Nadu Slum Clearance Board was given direction to provide
alternative accommodation to the writ petitioners in any of the
tenements, either constructed in the adjacent land at Perumbakkam
Village or in any other residential projects subject to the production of
proof of their occupation. Aggrieved over the same, this present Writ
Appeal has been filed by the writ petitioner in
W.P.No.22232/2011/appellant herein.
3. A perusal of the Notes Paper would reveal that though the
Writ Appeal was listed before us for the past three hearings, namely,
29.07.2021, 30.07.2021 and even to-day i.e. on 02.08.2021, under
the caption, 'for dismissal', there was no representation on behalf of
the appellant on the three consecutive hearings.
4. At this stage, learned Government Advocate appearing for
the respondents 1, 2, 4 to 6 would submit that the appellant in this
Writ Appeal was given alternative accommodation. Therefore, he will
not pursue the matter and recording the same, the present Writ
Appeal may be disposed of.
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W.A.No.332 of 2013
5. Recording the statement of the learned Government
Advocate appearing for the respondents 1, 2, 4 to 6, the present Writ
Appeal is dismissed as infructuous as nothing survives for further
adjudication. No costs. Consequently, connected Miscellaneous
Petition is also closed.
(T.R.J.,) (V.S.G.J.,)
02.08.2021
tsi
To
1. The Secretary,
Government of Tamil Nadu,
Revenue Department,
Fort St. George,
Chennai-600 009.
2. The Collector,
Kancheepuram,
Kancheepuram District.
3. The Chairman,
Tamil Nadu Slum Clearance Board,
No.5, Kamaraj Salai, Chepauk,
Chennai-600 005.
4. The District Revenue Officer,
Collectorate,
Kancheepuram,
Kancheepuram District.
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W.A.No.332 of 2013
5. The Tahsildar,
Sholinganallur Taluk,
Kancheepuram District.
6. The President,
Perumbakkam Panchayat Union,
Sholinganalur Taluk,
Kancheepuram District.
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W.A.No.332 of 2013
T.RAJA, J.
and
V.SIVAGNANAM, J.
tsi
W.A.No.332/2013
02.08.2021
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