R.Sivakumar vs The District Collector
2023 Latest Caselaw 14246 Mad

                                                                               W.A.(MD) No.1960 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 08.11.2023

                                                       CORAM

                           THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                              AND
                         THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                           W.A.(MD) No.1960 of 2023
                                        and C.M.P.(MD) No.15234 of 2023

                     R.Sivakumar                                ... Appellant/Writ Petitioner

                                                        -Vs.-

                     1.The District Collector,
                       Sivagangai District,
                       Sivagangai.

                     2.The District Revenue Officer,
                       Sivagangai District,
                       Sivagangai.

                     3.The Executive Engineer,
                       Public Works Department (WRO),                                ...
                       Saruguni Division,
                       Sivagangai.

                     4.P.Reguraman

                     5.The Superintending Engineer,
                       Water Resource Department,
                       Lower Vaigai Basin Circle,
                       Sivagangai.                              ... Respondents/Respondents




                     1/4
https://www.mhc.tn.gov.in/judis
                                                                               W.A.(MD) No.1960 of 2023


                     PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 29.09.2023 made in W.P.(MD)No.1352 of 2016
                     on the file of this Court.


                                           For Appellant          : Mr.V.Meenakshi Sundaram

                                           For Respondents        : Mr.S.Kameswaran
                                                                    Government Advocate
                                                                    for R1 to R3 and R5
                                                           ****


                                                  JUDGMENT

(Judgment of the Court was delivered by V.LAKSHMINARAYANAN, J.)

The appellant has challenged the manner in which the

Government Order has been passed. Learned Single Judge has

specifically directed in paragraph Nos.6 and 7 of the impugned order

dated 29.09.2023 that the formula evolved by the Chief Engineer, which

has resulted in the Government Order, should be put into operation

atleast for one season.

2. When this was pointed out to the learned counsel for the

appellant, he seeks permission of this Court to withdraw the Writ Appeal

with liberty to challenge the Government Order in case he is still

aggrieved and he has also made an endorsement to that effect in the Writ

https://www.mhc.tn.gov.in/judis W.A.(MD) No.1960 of 2023

Appeal. Recording the same and reserving the liberty the Writ Appeal is

dismissed as withdrawn. No costs. Consequently, connected Civil

Miscellaneous Petition is closed.

[S.M.S.J.,] & [V.L.N.J.,] NCC :Yes/No 08.11.2023 Index :Yes/No SJ

To

1.The District Collector, Sivagangai District, Sivagangai.

2.The District Revenue Officer, Sivagangai District, Sivagangai.

3.The Executive Engineer, Public Works Department (WRO), ... Saruguni Division, Sivagangai.

4.The Superintending Engineer, Water Resource Department, Lower Vaigai Basin Circle, Sivagangai.

https://www.mhc.tn.gov.in/judis W.A.(MD) No.1960 of 2023

S.M.SUBRAMANIAM, J.

AND V. LAKSHMINARAYANAN, J.

SJ

W.A.(MD) No.1960 of 2023

08.11.2023

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