M/S Ramakrishna Magnesite Mines vs The State Of Tamil Nadu
2023 Latest Caselaw 61 Mad

                                                                           W.A.Nos.2783 & 2784 of 2022



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 02.01.2023

                                                     CORAM :

                                  THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                         AND
                            THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                            W.A.Nos.2783 & 2784 of 2022

                     M/s Ramakrishna Magnesite Mines
                     rep.by its Partner Mr.K.M.Govindarajan
                     Kuduvampatty Road, Kondappanaickenpatty
                     Salem 636 008                       .. Appellant in both the W.As.

                                                    v.

                     1. The State of Tamil Nadu
                        rep.by its Secretary
                        Industries Department
                        Fort St.George
                        Chennai 600 009

                     2. The District Collector
                        Salem District, Salem              ..    Respondents in both the W.As.

                           Appeals filed under Clause 15 of the Letters Patent, against the order
                     dated 31.01.2022 passed in W.P.Nos.28420 of 2010 & 3936 of 2011.

                                    For Appellant   ::     Mr.M.Muthappan
                                    For Respondents ::     Mr.P.Muthukumar

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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.Nos.2783 & 2784 of 2022



                                                                State Government Pleader
                                                                assisted by Mr.P.Balathandayutham
                                                                Special Government Pleader
                                                                for R1 & R2

                                                     JUDGMENT

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

These writ appeals have been directed against the impugned common

order dated 31.01.2022 passed in Writ Petition Nos. 28420 of 2010 & 3936

of 2011, wherein the learned single Judge has given liberty to the

appellant/writ petitioner to submit a fresh application for consideration of his

request for renewal of licence. Equally the respondents were also given

liberty to initiate appropriate action in all other issues if any exist.

2. When the impugned order is clear in explicit terms, as mentioned

above, we do not find any justification to entertain the writ appeals.

Therefore, the writ appeals are dismissed. Consequently, C.M.P.Nos.22612

& 22622 of 2022 are also dismissed. There shall be no order as to costs.

                     Speaking/Non speaking order                      (T.R.,A.C.J.)    (D.B.C.,J.)
                     Index : yes/no                                           02.01.2023
                     ss


                     ____________

https://www.mhc.tn.gov.in/judis W.A.Nos.2783 & 2784 of 2022

To

1. The Secretary to Government Industries Department Fort St.George Chennai 600 009

2. The District Collector Salem District Salem

____________

https://www.mhc.tn.gov.in/judis W.A.Nos.2783 & 2784 of 2022

THE HON'BLE ACTING CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY,J.

ss

W.A.Nos.2783 & 2784 of 2022

02.01.2023

____________

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