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The District Revenue Officer vs R.Santhakumar
2023 Latest Caselaw 9938 Mad

Citation : 2023 Latest Caselaw 9938 Mad
Judgement Date : 8 August, 2023

Madras High Court
The District Revenue Officer vs R.Santhakumar on 8 August, 2023
                                                                        W.A.No.2012 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:    08.08.2023

                                                       CORAM

                            THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                        AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                               W.A.No.2012 of 2021
                                                        and
                                             C.M.P. No. 12886 of 2021

                     1. The District Revenue Officer
                        Namakkal District.

                     2. The Divisional Engineer (C&M)
                        Highways Department
                        Mohanur Road, Namakkal.                                ...
                     Appellants

                                                        -vs-

                     1. R.Santhakumar

                     2. Indian Oil Corporation Limited
                        (Marketing Division)
                        Salem Division Office
                        No.234, First Floor
                        NH-7, Salem-Bangalore By-pass road
                        Kondampattu
                        Salem-636 010.                                   ...   Respondents

                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent to set
                     aside the order dated 15.04.2021 in W.P.No.8634 of 2021 on the file
                     of this Court.




                     Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.2012 of 2021



                                  For the Appellants      : Mr.Karthik Jagannath
                                                            Government Advocate

                                  For the Respondents     : Mr.R.Karthikeyan (R1)

                                                            Mr.V.Anantha Natarajan (R2)


                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

We have heard Mr.Karthik Jagannath, learned Government

Advocate for the appellants; Mr.R.Karthikeyan, learned counsel for

the first respondent and Mr.V.Anantha Natarajan, learned counsel for

the second respondent.

2. It is submitted that, on 24.02.2022, the Government Order

bearing G.O.(Ms) No.25, Highways and Minor Ports (HN.2)

Department has been issued with regard to guidelines/norms to issue

No Objection Certificate for setting up of road side Petroleum Retail

Outlets.

3. The authorities may take steps with regard to the proposal of

the first respondent/original writ petitioner for issuance of No

https://www.mhc.tn.gov.in/judis W.A.No.2012 of 2021

Objection Certificate in view of the said G.O. dated 24.02.2022.

With these observations, the writ appeal is disposed of. No

costs. Consequently, C.M.P. No. 12886 of 2021 is closed.

                                                          (S.V.G., CJ.)                (P.D.A., J.)
                                                                          08.08.2023
                     Index                  : Yes/No
                     Neutral Citation       : Yes/No

                     Maya

                     To

1. The District Revenue Officer Namakkal District.

2. The Divisional Engineer (C&M) Highways Department Mohanur Road, Namakkal.

https://www.mhc.tn.gov.in/judis W.A.No.2012 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(Maya)

W.A.No.2012 of 2021

08.08.2023

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

 
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