B.Viswanathan vs The Government Of Tamil Nadu
2022 Latest Caselaw 4182 Mad

                                                  W.A.No.444 of 2022



              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                          DATED:   03.03.2022

                               CORAM :

  THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                   AND
       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                          W.A.No.444 of 2022
                      and C.M.P.No.3250 of 2022
1. B.Viswanathan
2. B.Loganathan

     B.Venugopal (died)

3.   B.Sulotchana
4.   V.Pappitha
5.   V.Narmatha
6.   V.Monetha
     [Cause title accepted vide court
      order dt.23.2.22 made in
      WMP.2775/22 in WA.SR.10524/22)              .. Appellants


                                   vs


1. The Government of Tamil Nadu,
   Rep. by the Secretary to Govt.,
   Housing & Urban Development Department,
   Fort St. George, Chennai 600 009.

2. The Tamilnadu Housing Board,
   Rep. by its Chairman & Managing Director,
   Nandanam, Anna Salai,
   Chennai 600 035.


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Page 1 of 4
                                                       W.A.No.444 of 2022




3. The Executive Engineer & Administrative
    Officer, TNHB, Coimbatore Unit,
   Tatabad, Coimbatore-18.

4. The Special Tahsildar (LA) and
    Land Acquisition Officer,
   Housing Scheme Unit-I, Tatabad,
   Coimbatore.                                        .. Respondents


Prayer: Appeal filed under Clause 15 of the Letters Patent against the
order dated 23.08.2021 passed in W.P.No.27841 of 2014 on the file of
this Court.


        For the Appellants    :     Mr.AR.L.Sundaresan, Sr. Counsel
                                    for Mr.B.Nedunchezhiyan

        For the Respondents   :     Mr.C.Kadhiravan
                                    Spl. G.P. (LA) for R-1

                              :     Dr.R.Gouri for RR 2 and 3

                                  *****

                              JUDGMENT

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

The learned counsel for the appellants prays for withdrawal of

the writ appeal with liberty to pursue the case for re-conveying the

land, which is alleged to have not been utilised other than a small

part.

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W.A.No.444 of 2022

In view of the above, the writ appeal is dismissed as

withdrawn with the liberty as prayed for. No costs.

(M.N.B., CJ.) (D.B.C., J.) 03.03.2022 Index : Yes/No

sra

To:

1. The Secretary to Government of Tamil Nadu, Housing & Urban Development Department, Fort St. George, Chennai 600 009.

2. The Chairman & Managing Director, Tamilnadu Housing Board, Nandanam, Anna Salai, Chennai 600 035.

3. The Executive Engineer & Administrative Officer, TNHB, Coimbatore Unit, Tatabad, Coimbatore-18.

4. The Special Tahsildar (LA) and Land Acquisition Officer, Housing Scheme Unit-I, Tatabad, Coimbatore.

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W.A.No.444 of 2022

M.N.Bhandari, CJ.

and D.Bharatha Chakravarthy, J.

(sra)

W.A.No.444 of 2022

03.03.2022

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