Madras High Court
Shri Varadaraja Perumal ... vs Union Of India on 17 August, 2022
Judgment dated 17.08.2022
in W.A.Nos.1806 and 1810 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 17.08.2022
Coram:
THE HONOURABLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
and
THE HONOURABLE MRS.JUSTICE N.MALA
Writ Appeal Nos.1806 and 1810 of 2022
and
C.M.P.Nos.13219 and 13212 of 2022
---
Shri Varadaraja Perumal Devasthanam
Rep. bu its Hereditary Trustee
Ms.Alarmel Valli,
D/o Late C.Muthukumarasamy,
236, Kilpapuk Garden Road, Kilpauk,
Chennai-600 010. .. Appellant in W.A.No.1806 of 2022
Shri Kannukantha Perumal Devasthanam,
Rep. by its Hereditary Trustee
Ms.Alarmel Valli,
D/o Late C.Muthukumarasamy,
236, Kilpapuk Garden Road, Kilpauk,
Chennai-600 010. .. Appellant in W.A.No.1810 of 2022
Vs.
1. Union of India,
Rep. by the Deputy Secretary to Government,
Ministry of Commerce and Industry,
Department of Industrial Policy and Promotion,
(Salt Section), Udhyog Bhavan,
New Delhi.
2. The Deputy Salt Commissioner,
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Judgment dated 17.08.2022
in W.A.Nos.1806 and 1810 of 2022
Office of the Deputy Salt Commissioner,
26, Haddows Road, Shastri Bhavan,
Chennai-600 006.
3. The Salt Factory Officer,
Marakanam Salt Factory,
Maranakanam-601 303. .. Respondents in both the Writ Appeals
Writ Appeal No.1806 of 2022 filed under Clause 15 of the Letters Patent
against the common order dated 22.12.2021 passed by the learned Single
Judge, in Writ Petition No.1245 of 2019.
Writ Appeal No.1810 of 2022 filed under Clause 15 of the Letters Patent
against the common order dated 22.12.2021 passed by the learned Single
Judge, in Writ Petition No.1235 of 2019.
For appellant in both the appeals : Mr.S.L.Sudarsanam
For respondents (caveators)
in both the appeals : Ms.V.Sudha,
Central Government Counsel for R-1
Mr.P.Muthukumar, State Govt. Pleader
for RR-2 & 3
COMMON JUDGMENT
(Common Judgment of the Court was delivered by The Honourable Chief Justice)
Learned Counsel on either side submitted that the issue involved in these
Writ Appeals, is covered by a judgment dated 01.08.2022 rendered by this Court
in a batch of Writ Appeals in W.A.No.752 of 2022 etc. Accordingly, the present
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Judgment dated 17.08.2022
in W.A.Nos.1806 and 1810 of 2022
Writ Appeals are also disposed of in the same terms. There shall be no order as
to costs. Consequently, the Miscellaneous Petitions are closed.
(M.N.B., C J) (N.M.J)
17.08.2022
cs
To
1. Union of India,
Rep. by the Deputy Secretary to Government,
Ministry of Commerce and Industry,
Department of Industrial Policy and Promotion,
(Salt Section), Udhyog Bhavan,
New Delhi.
2. The Deputy Salt Commissioner,
Office of the Deputy Salt Commissioner,
26, Haddows Road, Shastri Bhavan,
Chennai-600 006.
3. The Salt Factory Officer,
Marakanam Salt Factory,
Maranakanam-601 303.
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Judgment dated 17.08.2022
in W.A.Nos.1806 and 1810 of 2022
THE HONOURABLE CHIEF JUSTICE
and
N.MALA, J
cs
Writ Appeal Nos.1806 and 1810 of 2022
17.08.2022
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