Citation : 2021 Latest Caselaw 11349 Mad
Judgement Date : 31 May, 2021
W.A.SR No.49761 of 2021 etc. batch
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.05.2021
CORAM :
THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.A.SR Nos.49761, 49762, 49759, 49758,
49760, 49765, 49764, 49763 of 2021,
and
W.P.Nos.9530, 9531, 9534 and 9537 of 2021
and
C.M.P.Nos.8895, 8896, 8897, 8898,
8899, 8900, 8901, 8902 of 2021
in W.A.SR Nos.49761, 49762, 49759, 49758,
49760, 49765, 49764, 49763 of 2021
The Secretary,
Cooperation, Food and Consumer Protection Department,
Government of Tamil Nadu,
Secretariat, Chennai. .. Appellant in all
Writ Appeals
Vs.
1.M/s.Navathaniya Foods,
rep. by its Partner,
Mr.Jeevananth. .. Respondent no.1 in
WA. SR 49761,
49760, 49763/2021
1.M/s.Poovarasan Food Products
rep. by its Partner, Mr.Manikandan. .. Respondent no.1 in
WA. SR 49759,
49758, 49765,
49764, 49758/2021
__________
Page 1 of 4
W.A.SR No.49761 of 2021 etc. batch
2.Tamil Nadu Civil Supplies Corporation,
rep. by Chairman,
No.12, Thambusamy Road,
Kilpauk, Chennai.
3.The Managing Director,
Tamil Nadu Civil Supplies Corporation,
No.12, Thambusamy Road,
Kilpauk, Chennai. .. Respondents in all
Writ Appeals
Prayer: Appeals filed under Clause 15 of the Letters Patent against the
common order dated 26.05.2021 in W.M.P.(MD) Nos.7270 of 2021 in
W.P.(MD) No.9531 of 2021, 7268 of 2021 in W.P.(MD) No.9530 of
2021, 7266 of 2021 in W.P.(MD) No.9530 of 2021, 7269 of 2021 in
W.P.(MD) No.9531 of 2021, 7284 of 2021 in W.P.(MD) No.9537 of
2021, 7282 of 2021 in W.P.(MD) No.9537 of 2021, 7275 of 2021 in
W.P.(MD) No.9534 of 2021 and 7276 of 2021 in W.P.(MD) No.9534 of
2021 on the file of the Madurai Bench of this Court, along with civil
miscellaneous petitions filed for granting leave to the petitioner/
appellant to file writ appeal.
For Appellant : Mr.R.Shunmughasundaram
Advocate-General
Assisted by Mr.P.Muthukumar
For Respondents : Mr.Vishnu Mohan
for R-1 in all Writ Appeals
*****
COMMON JUDGMENT
(Made by the Hon'ble Chief Justice)
The appeals are directed against an order passed on a batch of
writ petitions.
__________
Page 2 of 4
W.A.SR No.49761 of 2021 etc. batch
2. Affidavits have been filed by writ petitioners withdrawing the
writ petitions in view of the present difficult circumstances and without
prejudice to their rights and contentions.
3. In the light of such fair stand taken by the writ petitioners,
W.P.Nos.9530, 9531, 9534 and 9537 of 2021 are dismissed as
withdrawn and the order passed thereon is set aside.
4. As a consequence, W.A. SR Nos.49761, 49762, 49759,
49758, 49760, 49765, 49764, 49763 of 2021 stand disposed of
without going into the merits of the matter. There will be no order as
to costs. Consequently, C.M.P.Nos.8895, 8896, 8897, 8898, 8899,
8900, 8901, 8902 of 2021 are closed.
(S.B., CJ.) (S.K.R., J.)
31.05.2021
sra
__________
Page 3 of 4
W.A.SR No.49761 of 2021 etc. batch
THE HON'BLE CHIEF JUSTICE
AND
SENTHILKUMAR RAMAMOORTHY, J.
(sra) To:
1.The Secretary, Cooperation, Food and Consumer Protection Department, Government of Tamil Nadu, Secretariat, Chennai.
2.Tamil Nadu Civil Supplies Corporation, rep. by Chairman, No.12, Thambusamy Road, Kilpauk, Chennai
3.The Managing Director, Tamil Nadu Civil Supplies Corporation, No.12, Thambusamy Road, Kilpauk, Chennai
W.A.SR Nos.49761, 49762, 49759, 49758, 49760, 49765, 49764, 49763 of 2021, and W.P.Nos.9530, 9531, 9534 and 9537 of 2021
31.05.2021
__________
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