The State Of Tamil Nadu vs N.Tamil Selvi
2021 Latest Caselaw 16997 Mad

                                                                                      W.A.No.1547/2018




                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 18.08.2021

                                                       CORAM

                                       THE HONOURABLE MR.JUSTICE T.RAJA
                                                    and
                                   THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                           W.A.No.1547/2018 and CMP.Nos.12509 and 12510/2018

                     1. The State of Tamil Nadu
                        rep. by Secretary to Government,
                        Industries Department,
                        Fort St. George, Chennai.

                     2. The District Collector,
                        Madurai District,
                        Madurai.

                     3. Govindan,
                        The Assistant Director of Geology and Mining,
                        Madurai.                                               ... Appellants

                                                          -vs-

                     N.Tamil Selvi                                       ...    Respondent

                     Prayer:        Writ appeal filed under Clause 15 of the Letters Patent

                     against the Common Order of the learned Single Judge made in

                     W.P.No.12238 of 1998 dated 22.11.2006.

                                         For Appellants     : Mr.T.Arun Kumar,

                                                                 Government Advocate

                                         For respondent     : Mr.K.Ramakrishna Reddy



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                                                                                         W.A.No.1547/2018




                                                          JUDGMENT

(Judgment of the Court was pronounced by T.RAJA.J)

This Writ Appeal has been directed against the order of the

learned Single Judge made in W.P.No.12238 of 1998 dated

22.11.2006.

2. When this Writ Appeal was called, learned Counsel on

either side jointly submitted that in view of the observation made by

the Hon'ble Apex Court in its order dated 10.07.2015 in SLP ( C )

No.17451/2015, following the same, the present Writ Appeal may be

disposed of.

3. In this regard, it is pertinent to extract the relevant portion

here under:

''Permission to file special leave petition is granted. Dismissed.

However, we grant three weeks' time to the petitioners to approach the authority concerned, if they so desire, inter alia, taking up all such objections which are available to them, including the grounds raised in these special leave petitions.

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W.A.No.1547/2018

The authority concerned shall decide the lis between the parties without being influenced by the affidavit filed before the High Court or any of the observations made by the High Court.

The authority concerned shall complete the entire proceedings within two months' time from today.''

4. In view of the above, following the order of the Apex

Court dated 10.07.2015 passed in SLP ( C) No.17451/2015, the

present Writ Appeal is disposed of. No costs. Consequently,

connected Miscellaneous Petitions are closed.

                                                                   (T.R.J.,)       (V.S.G.J.,)

                                                                           18.08.2021
                     tsi

https://www.mhc.tn.gov.in/judis/

W.A.No.1547/2018

T.RAJA, J.

and V.SIVAGNANAM, J.

tsi

W.A.No.1547/2018

18.08.2021

https://www.mhc.tn.gov.in/judis/