Shine Outdoor Advertising ... vs Corporation Of Chennai
2022 Latest Caselaw 662 Mad

                                                                     W.A.Nos. 2933, 2936 & 2941 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 11.01.2022

                                                     CORAM

                            THE HONOURABLE MR. JUSTICE R. MAHADEVAN
                                               AND
                          THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ

                                        W.A. Nos. 2933, 2936 & 2941 of 2019
                                                        and
                                      C.M.P.Nos. 18998, 19014 & 19057 of 2019

                  W.A. No. 2933 of 2019

                  Shine Outdoor Advertising Private Limited
                  Represented by its Authorised Signatory
                  S.F. No. 62/2C, Padurmedu
                  Poonamallee
                  Chennai – 607 102                                                   .. Appellant
                                                        Versus

                  1. Corporation of Chennai
                     Represented by its Commissioner
                     Periyar E.V.R. High Road
                     Chennai – 607 102

                  2. The Revenue Officer
                     Corporation of Chennai
                     Ripon Buildings
                     Chennai – 600 003                                                     ..
                  Respondents

                  W.A. No. 2936 of 2019

                  Skyrams Outdoor Advertisings India Pvt Limted
                  Represented by its Authorised Signatory
                  Nos.15 & 17, Lalith Towers
                  G.S.T.Road, Alandur
https://www.mhc.tn.gov.in/judis


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                                                                     W.A.Nos. 2933, 2936 & 2941 of 2019

                  Chennai – 600 016                                                   .. Appellant
                                                         Versus
                  1. Corporation of Chennai
                     Represented by its Commissioner
                     Periyar E.V.R. High Road
                     Chennai – 607 102

                  2. The Revenue Officer
                     Corporation of Chennai
                     Ripon Buildings
                     Chennai – 600 003                                                     ..
                  Respondents

                  W.A. No. 2941 of 2019

                  Fine Arts Communication India Private Limited
                  Represented by its Authorised Signatory
                  No.20, U.V.Saminatha Street
                  Alandur
                  Chennai – 600 016                                                   .. Appellant
                                                        Versus
                  1. Corporation of Chennai
                     Represented by its Commissioner
                     Periyar E.V.R. High Road
                     Chennai – 607 102

                  2. The Revenue Officer
                     Corporation of Chennai
                     Ripon Buildings
                     Chennai – 600 003                                                     ..
                  Respondents


                            Writ Appeals filed against the common order passed by the learned

                  Single Judge in W.P.Nos. 9222, 9225 and 10361 of 2019 dated 31.07.2019.


                            For Appellants   :    Mr. A.Muthumani Doraisamy (in all cases)
https://www.mhc.tn.gov.in/judis


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                                                                          W.A.Nos. 2933, 2936 & 2941 of 2019

                            For Respondents :         Mrs. Karthika Ashok (in all cases)


                                                  COMMON JUDGMENT
                                   [Judgment of the Court was delivered by R.Mahadevan,J.]


                            Today, these matter were listed under the caption “for withdrawal”

                  based on the letter dated 06.01.2022 submitted by the learned counsel

                  appearing for the appellants.



                            2.When these matters were called, the learned counsel for the appellants

                  also sought permission of this Court to withdraw these writ appeals. In view of

                  the submission so made by the learned counsel for the appellants, permission is

                  granted and the writ appeals are dismissed as withdrawn. No costs.

                  Consequently, the connected civil miscellaneous petitions are closed.



                                                                    [R.M.D., J.]       [M.S.Q., J.]
                                                                              11.01.2022
                  Index           : Yes/No
                  dhk

                  To

                  1. Corporation of Chennai
                     Represented by its Commissioner
                     Periyar E.V.R. High Road
                     Chennai – 607 102

                  2. The Revenue Officer
https://www.mhc.tn.gov.in/judis


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                                                   W.A.Nos. 2933, 2936 & 2941 of 2019

                        Corporation of Chennai
                        Ripon Buildings
                        Chennai – 600 003
                                                     R.MAHADEVAN, J.

& MOHAMMED SHAFFIQ, J.

dhk

W.A.Nos. 2933, 2936 & 2941 of 2019

11.01.2022

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