C.Chockkalingam vs The Chief Secretary
2022 Latest Caselaw 6616 Mad

                                                                                        W.P.No.7390 of 2022

                                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          Dated: 30.03.2022

                                                                Coram:

                              THE HONOURABLE MR.MUNISHWAR NATH BHANDARI, Chief Justice
                                                       and
                                THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                         W.P.No.7390 of 2022


                     C.Chockkalingam                                                             .. Petitioner
                                                                  Vs.
                     1. The Chief Secretary,
                        Government of Tamil Nadu,
                        Secretariat,
                        Fort St.George, Chennai-9.

                     2. The Director,
                        Department of Tribal Welfare,
                        PWD Estate,
                        Chepauk, Triplicane,
                        Chennai-600 005.

                     3. The Principal Secretary/
                          Commissioner of Revenue Administration,
                         Commissionerate of Revenue Administration,
                         Ezhilagam, Chepauk, Chennai-5.                                      .. Respondents


                                  Writ Petition filed under Article 226 of the Constitution of India, praying
                     for issuance of a Writ of Mandamus to direct the respondents to frame guideline
                     for issuance of ST Community Certificate to Kurumans Community people on the
                     basis of the judgment of this Court, dated 22.04.2016 in W.P.No.17231 of 2015
                     and by considering the suggestions given by the petitioner in his representation,
                     dated 02.02.2022.

                     Page No.1/4


https://www.mhc.tn.gov.in/judis
                                                                                       W.P.No.7390 of 2022



                                  For petitioner   : M/s.K.Nithyashree
                                  For respondents: Mrs.R.Anitha, Spl.G.P.




                                                               ORDER

(The Order of the Court was made by The Honourable Chief Justice)

Learned counsel for the petitioner prays for and is granted permission to

withdraw the Writ Petition, with liberty to file Contempt Petition as against the

order of this Court in Writ Petition No.17231 of 2015, dated 22.04.2016, or to file

fresh Writ Petition, with proper particulars and details. Accordingly, the Writ

Petition is dismissed as withdrawn, with the said liberty. No costs.

                                                                               (M.N.B., C J)     (D.B.C.J)
                                                                                        30.03.2022

                     cs




                     Page No.2/4

https://www.mhc.tn.gov.in/judis W.P.No.7390 of 2022

To

1. The Chief Secretary, Government of Tamil Nadu, Secretariat, Fort St.George, Chennai-9.

2. The Director, Department of Tribal Welfare, PWD Estate, Chepauk, Triplicane, Chennai-600 005.

3. The Principal Secretary/ Commissioner of Revenue Administration, Commissionerate of Revenue Administration, Ezhilagam, Chepauk, Chennai-5.

Page No.3/4

https://www.mhc.tn.gov.in/judis W.P.No.7390 of 2022

THE HONOURABLE CHIEF JUSTICE

and D.BHARATHA CHAKRAVARTHY, J

cs

W.P.No.7390 of 2022

30.03.2022

Page No.4/4

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