Madras High Court
M.Premkumar vs The Chief Executive Officer on 4 August, 2021
W.A.Nos.1005 & 1006 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.08.2021
CORAM
THE HON'BLE MR.JUSTICE M.M.SUNDRESH
and
THE HON'BLE MRS.JUSTICE S.KANNAMMAL
W.A.Nos.1005 and 1006 of 2021
and C.M.P.Nos.6347 and 6352 of 2021
M.Premkumar .. Appellant
in both writ appeals
Vs
1.The Chief Executive Officer,
NLC Tamil Nadu Power Limited,
Harbour Estate,
Tuticorin - 628004,
Tamil Nadu.
2.The Deputy General Manager/Contract & Purchase,
Office of the Chief Executive Officer,
NLC Tamil Nadu Power Ltd.,
Harbour Estate, Tuticorin - 628004,
Tamil Nadu. .. Respondents
in both writ appeals
Appeals filed under Clause 15 of Letters Patent against the
order dated 17.03.2021 made in W.P.Nos.16356 & 16366 of 2020.
For Appellant : Mr.P.J.Rishikesh
(in both cases)
For Respondents : Mr.N.Nithanandam
(in both cases)
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W.A.Nos.1005 & 1006 of 2021
COMMON JUDGMENT
(Delivered by M.M.SUNDRESH, J.)
There are two issues involved in these appeals one is with
respect to the forfeiture which the appellant is not willing to press
pursuant to the order passed by the learned Single Judge, dismissing
the writ petitions. Therefore, the only other issue is with respect to
the blacklisting.
2. The First Bench passed a detailed order on 01.06.2021 to the
effect that the appellant may be permitted to lift the fly ash at
Rs.850/- per metric ton.
3. When the matter is taken up for hearing today, learned
counsel appearing for the respondents submitted that the appellant
may be permitted to do so at the rate of 120 metric ton per day.
Learned counsel appearing for the appellant submitted that the
appellant would adhere to the same.
4. In such view of the matter, nothing survives for adjudication
in these appeals. In view of the aforesaid subsequent development
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W.A.Nos.1005 & 1006 of 2021
and the submission made by the learned counsel for the respondents,
the order of blacklisting stands set aside as the respondents
themselves are willing to permit the appellant to lift the fly ash at the
rate of 120 metric ton per day at Rs.850/- per metric ton subject to
the other conditions that may be imposed by them.
5. The writ appeals stand disposed of accordingly. No costs.
Consequently, connected miscellaneous petitions are closed.
(M.M.S., J.) (S.K., J.)
04.08.2021
Index:Yes/No
mmi/ssm
To
1.The Chief Executive Officer,
NLC Tamil Nadu Power Limited,
Harbour Estate,
Tuticorin - 628004,
Tamil Nadu.
2.The Deputy General Manager/Contract & Purchase,
Office of the Chief Executive Officer,
NLC Tamil Nadu Power Ltd.,
Harbour Estate, Tuticorin - 628004,
Tamil Nadu.
Page 3 of 4
http://www.judis.nic.in
W.A.Nos.1005 & 1006 of 2021
M.M.SUNDRESH,J.
and
S.KANNAMMAL,J.
mmi
W.A.Nos.1005 & 1006 of 2021
04.08.2021
http://www.judis.nic.in
