Madras High Court
Dr.D.Kanagasabapathy vs Union Of India on 12 July, 2023
W.A.No.1666 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.07.2023
CORAM :
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.A.No.1666 of 2023
Dr.D.Kanagasabapathy .. Appellant
Vs
1.Union of India,
rep. by the Deputy Secretary to the Government,
Ministry of Industry and Commerce,
Department of Industrial Policy and
Promotion (Salt Section)
Udhyog Bhawan, New Delhi.
2.The Salt Commissioner,
Lavan Bhawan, 2A, Lavanmarg,
Jhalana Doongri, Jaipur – 302 004.
3.The Deputy Salt Commissioner,
26, Haddows Road,
Shastri Bhavan, Chennai-06.
4.The Assistant Salt Commissioner,
O/o The Deputy Salt Commissioner,
No.26, Haddows Road,
Shastri Bhavan, Chennai – 06. .. Respondents
__________
Page 1 of 6
https://www.mhc.tn.gov.in/judis
W.A.No.1666 of 2023
Prayer: Appeal under Clause 15 of the Letters Patent against the order
22.12.2021 passed in W.P.No.25647 of 2017 by the learned Single
Judge.
For the Appellant : Mr.P.G.Thiyagu
For the Respondents : Mr.A.Kumaraguru
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
We have heard Mr.P.G.Thiyagu, learned counsel for the
appellant and Mr.A.Kumaraguru, learned counsel for the
respondents.
2. Learned counsel for the appellant submits that the
appellant had filed W.P.No.25647 of 2017 before the learned Single
Judge with regard to the lease entered by the appellant for mining
process. The lease amount was also challenged. The writ petition
was dismissed under a common judgment by the learned Single
Judge in a batch of writ petitions.
__________
https://www.mhc.tn.gov.in/judis
W.A.No.1666 of 2023
3. The petitioners in the other writ petitions filed W.A.No.752
of 2022 with other connected appeals, challenging the said
judgment of the learned Single Judge. In the writ appeals filed by
those persons, directions were given that the writ appellants may
individually or through Association seek appointment of the
Arbitrator. However, considering the large number of litigants, this
Court appointed a Former Judge of the Madras High Court,
Mr. Justice V.Bharathidasan as the sole Arbitrator.
4. Learned counsel for the appellant submits that the present
matter may also be referred to the learned Arbitrator.
5. Learned counsel for the respondents, on going through the
appeal, accepts that the present appellant is similarly situated as
the appellants in W.A.Nos.752 of 2022 and etc. batch decided under
the common judgment of the Division Bench of this Court dated
01.08.2022.
__________
https://www.mhc.tn.gov.in/judis
W.A.No.1666 of 2023
6. In the light of that, we follow the same course and in view
of that, the present matter may also be referred to
Mr. Justice V.Bharathidasan, Former Judge of Madras High Court,
for arbitration.
7. The present appeal is disposed of on the same terms and
conditions as W.A.Nos.752 of 2022 and etc. batch, decided through
the common judgment dated 01.08.2022. There will be no order as
to costs. Consequently, C.M.P.No.14831 of 2023 is closed.
(S.V.G., CJ.) (P.D.A., J.)
12.07.2023
Index : Yes/No
Neutral Citation : Yes/No
sasi
__________
https://www.mhc.tn.gov.in/judis
W.A.No.1666 of 2023
To
1.The Deputy Secretary to the Government,
Union of India,
Ministry of Industry and Commerce,
Department of Industrial Policy and Promotion (Salt Section)
Udhyog Bhawan, New Delhi.
2.The Salt Commissioner,
Lavan Bhawan, 2A, Lavanmarg,
Jhalana Doongri, Jaipur – 302 004.
3.The Deputy Salt Commissioner,
26, Haddows Road,
Shastri Bhavan, Chennai-06.
4.The Assistant Salt Commissioner,
O/o The Deputy Salt Commissioner,
No.26, Haddows Road,
Shastri Bhavan, Chennai – 06.
__________
https://www.mhc.tn.gov.in/judis
W.A.No.1666 of 2023
THE HON'BLE CHIEF JUSTICE
AND
P.D.AUDIKESAVALU,J.
(sasi)
W.A.No.1666 of 2023
12.07.2023
__________
https://www.mhc.tn.gov.in/judis
