Madras High Court
Koyambedu Wholesale Market ... vs The Government Of Tamil Nadu on 11 October, 2022
W.A.Nos.1626 & 1744 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.10.2022
CORAM
THE HONOURABLE Mr.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE Mr.JUSTICE KUMARESH BABU
W.A.Nos.1626 & 1744 of 2019
and CMP.Nos.11075 & 11760 of 2019
1. Koyambedu Wholesale Market Complex
Periyar Kaikari Angadi Anaithu
Sangankalin Kootamaipu
Represented by its President
No.E-114, Periyar Vegetable Complex
Koyambedu, Chennai - 600 107. .... Appellant in W.A.No.1626/2019
/ Petitioner
2. Chennai Koyambedu Market
Bhadikappata L.M.N. Vyabarigal Nala Sangam
Trader's Welfare Association
Represented by its President
No.28, L-1, M-44, Vegetable Complex
Koyambedu, Chennai - 600 092. .... Appellant in W.A.No.1744/2019
/ Petitioner
Vs
1.The Government of Tamil Nadu
Represented by its Secretary
Housing and Urban Development Department
Fort St.George, Chennai - 600 009.
1/5
https://www.mhc.tn.gov.in/judis
W.A.Nos.1626 & 1744 of 2019
2.The Chennai Metropolitan Development Authority
Represented by its Chairman
No.1, Gandhi Irwin Road
Egmore, Chennai - 600 008.
3.The Chennai Metropolitan Development Authority
Represented by its Member Secretary
No.1, Gandhi Irwin Road
Egmore, Chennai - 600 008.
4.The Superintending Engineer-I
Construction Wing, Tower-II, 9th Floor
No.1A, Gandhi Irwin Road
Egmore, Chennai - 600 008.
5.The Government of Tamil Nadu
Rep by Home Secretary
Fort St.George, Chennai.
6.The Director General of Police
Chennai.
7.The Commissioner of Police
Chennai.
8.The Corporation of Chennai
Rep by its Commissioner. .... Respondents / Respondents
[Respondents 5 to 8 are suo motu impleaded as party
respondents vide order dated 06.09.2019 in
W.A.Nos.1626 & 1744 of 2019]
Common Prayer : Writ Appeal filed under Clause 15 of the Letters Patent
praying to set aside the order dated 13.03.2019 made in W.P.No.2838 of 2019
and W.P.No.1926 of 2019 and allow these writ appeals.
https://www.mhc.tn.gov.in/judis
W.A.Nos.1626 & 1744 of 2019
For Appellants : Mr.M.Raja Sekhar
For Respondents : Mr.Vadivelu Deenadayalam
Additional Government Pleader for R1 & R4
Mrs.P.Veena Suresh for R2 & R3
Mr.A.Selvendran
Special Government Pleader for RR5 to R7
Mrs.P.T.Ramadevi for R8
COMMON JUDGMENT
[Order of the Court was made by R.SUBRAMANIAN.J]
Mr.M.Raja Sekhar, learned counsel appearing for the appellants would
submit that nothing survives in these appeals since the fourth respondent is now
adopting Tender-cum-Public Auction mode for allotment of shops in the
Koyambedu Market Complex.
2. Recording the statement of the learned counsel for the appellants, both
these writ appeals are closed. No costs. Consequently, connected
miscellaneous petitions are closed.
[RSMJ] [KBJ]
11.10.2022
Index : Yes / No
Speaking order / Non-speaking order
ds
https://www.mhc.tn.gov.in/judis
W.A.Nos.1626 & 1744 of 2019
To:
1.The Government of Tamil Nadu
Represented by its Secretary
Housing and Urban Development Department
Fort St.George, Chennai - 600 009.
2.The Chennai Metropolitan Development Authority
Represented by its Chairman
No.1, Gandhi Irwin Road
Egmore, Chennai - 600 008.
3.The Chennai Metropolitan Development Authority
Represented by its Member Secretary
No.1, Gandhi Irwin Road
Egmore, Chennai - 600 008.
4.The Superintending Engineer-I
Construction Wing, Tower-II, 9th Floor
No.1A, Gandhi Irwin Road
Egmore, Chennai - 600 008.
5.The Government of Tamil Nadu
Rep by Home Secretary
Fort St.George, Chennai.
6.The Director General of Police
Chennai.
7.The Commissioner of Police
Chennai.
8.The Corporation of Chennai
Rep by its Commissioner.
https://www.mhc.tn.gov.in/judis
W.A.Nos.1626 & 1744 of 2019
R.SUBRAMANIAN. J.,
and
KUMARESH BABU.J.,
ds
W.A.Nos.1626 & 1744 of 2019
11.10.2022
https://www.mhc.tn.gov.in/judis
