Devi Cotton Mills Private Limited vs The Government Of Tamil Nadu
2022 Latest Caselaw 11789 Mad

                                                                         W.A.Nos.1412 and 1559 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.07.2022

                                                        CORAM

                                        THE HONOURABLE MR.JUSTICE T.RAJA
                                                      and
                                   THE HONOURABLE MR.JUSTICE K.KUMARESH BABU

                                             W.A.Nos.1412 and 1559 of 2019
                                  and C.M.P. Nos.9736, 10692, 10694 and 10695 of 2019

                   Devi Cotton Mills Private Limited,
                   represented by its Managing Director,
                   K.Muthuswamy                  ... Appellant in W.A. No.1412 of 2019

                   Artika Cotton Mills,
                   represented by its Partner         ... Appellant in W.A. No.1559 of 2019

                                                          vs

                   1.The Government of Tamil Nadu,
                     represented by its Secretary,
                     Revenue Department,
                     Fort St. George,
                     Chennai 600 009.

                   2.The District Collector,
                     Erode District, Erode.

                   3.The District Revenue Officer,
                     Erode District, Erode.     ... Respondents in W.A. No.1412 of
                   2019


                   1.Devi Cotton Mills Private Limited,
                     represented by its Managing Director,
                     K.Muthuswamy

                   2.The Government of Tamil Nadu,
                     represented by its Secretary,
                     Revenue Department,
                     Fort St. George,

https://www.mhc.tn.gov.in/judis
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                                            W.A.Nos.1412 and 1559 of 2019

                         Chennai 600 009.




https://www.mhc.tn.gov.in/judis
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                                                                     W.A.Nos.1412 and 1559 of 2019

                                                                            T.RAJA,J.

AND K.KUMARESH BABU,J.

vga

3.The District Collector, Erode District, Erode.

4.The District Revenue Officer, Erode District, Erode. ... Respondents in W.A. No.1559 of

Prayer in both the cases: Writ Appeals filed under clause 15 of the Letters Patent Act against the order dated 29.01.2019 passed in W.P. No.46501 of 2006.

For Appellants in both the cases : Mr.Kandhan Duraisami

For Respondents in : Mr.K.V.Sajeev Kumar, W.A. No.1412 of 2019 Special Government Pleader

For Respondents 2 to 4 in : Mr.K.V.Sajeev Kumar, W.A. No.1559 of 2019 Special Government Pleader

COMMON JUDGMENT

[Judgment of this Court was delivered by T.RAJA, J.] When the matters are taken up for hearing, it is submitted by

the learned counsel for the appellants that the prayer in the writ

appeals has become infructuous.

2.In view of the above submission made, these writ appeals

stand dismissed as infructuous. Consequently, connected M.Ps are

closed. No costs.

                                                              [T.R.,J.]         [K.B.,J.]
                                                                      04.07.2022
                   vga

W.A.Nos.1412 and 1559 of 2019 and C.M.P. Nos.9736, 10692, 10694 and 10695 of 2019

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