The District Collector vs R.Iyyappan
2023 Latest Caselaw 6000 Mad

                                                                              W.A. No. 492 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:    12.06.2023

                                                      CORAM

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

                                                W.A. No. 492 of 2021
                                                         and
                                               C.M.P.No. 1955 of 2021


                     1. The District Collector,
                        Nagapattinam District
                        District Collectorate,
                        Public Office Road,
                        Nagapattinam 611 003.

                     2. The Assistant Director,
                        Department of Geology and Mining,
                        Collectorate, Nagapattinam 637 001.             ...    Appellants


                                                         -vs-


                     R.Iyyappan                                         ...    Respondent



                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent to set

                     aside the order dated 26.03.2019 passed in W.P.No.6381 of 2019 on

                     the file of this Court.

                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                              W.A. No. 492 of 2021



                                  For the Appellants    :: Mr.K.M.D.Muhilan
                                                           Addl. Govt. Pleader

                                  For the Respondent    :: No appearance
                                                         *****

                                                         JUDGMENT

(Made by the Hon'ble Chief Justice)

We have heard Mr.K.M.D.Muhilan, learned Additional Government

Pleader for the appellants. None appears for the respondent.

2. The appellants have challenged the order dated 23.06.2019

passed by the learned Single Judge. In the said order, the learned

Single Judge directed the present appellants to permit the original writ

petitioner to quarry 'Savudu Earth' for a period of 13 months

commencing from 1st May, 2019. The interim stay granted by this

Court in this writ appeal was also after the conclusion of 13 months.

3. In view of that, now no fruitful purpose would be served by

deciding the present appeal on merits.

https://www.mhc.tn.gov.in/judis W.A. No. 492 of 2021

The writ appeal is accordingly disposed of. There will be no order

as to costs. Consequently, connected miscellaneous petition is closed.

                                                                   (S.V.G., CJ.)        (P.D.A., J.)
                                                                               12.06.2023
                     Index                    : Yes/No
                     Neutral Citation         : Yes/No

                     sra

https://www.mhc.tn.gov.in/judis W.A. No. 492 of 2021

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

(sra)

W.A. No. 492 of 2021

12.06.2023

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