Madras High Court
K.A.Ramadoss vs The State Of Tamil Nadu on 5 October, 2023
W.P.(MD)Nos.18345, 18346, 18353 & 18366 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.10.2023
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
W.P.(MD)Nos.18345, 18346, 18353 & 18366 of 2018
and
W.M.P.(MD)Nos.16233 to 16235, 16248 & 18658 to 18661 of 2018
K.A.Ramadoss ... Petitioner in W.P.(MD)No.18345 of 2018
Harihara Baskar ... Petitioner in W.P.(MD)No.18346 of 2018
V.Duraipandi ... Petitioner in W.P.(MD)No.18353 of 2018
M.Vijay Lakshimi ... Petitioner in W.P.(MD)No.18366 of 2018
Vs.
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
Municipal Administration and Water Supply Department,
St.Fort George, Chennai.
2.The Commissioner of Corporation,
Trichy Municipal Corporation, Trichy.
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W.P.(MD)Nos.18345, 18346, 18353 & 18366 of 2018
3.The District Collector,
Trichy, Trichy District. ...Respondents
in W.P.(MD)No.18345 of 2018
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
Municipal Administration and Water Supply Department,
St.Fort George, Chennai.
2.The Commissioner of Corporation,
Dindigul Municipal Corporation, Dindigul.
3.The District Collector,
Dindigul, Dindigul District. ...Respondents
in W.P.(MD)No.18346 of 2018
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
Municipal Administration and Water Supply Department,
St.Fort George, Chennai.
2.The Commissioner of Municipal Administration,
Ezhilagam Annex, 6th Floor,
Kamarajar Salai, Chepauk,
Chennai-600 005. ...Respondents
in W.P.(MD)No.18353 of 2018
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W.P.(MD)Nos.18345, 18346, 18353 & 18366 of 2018
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
Municipal Administration and Water Supply Department,
St.Fort George, Chennai.
2.The Commissioner of Corporation,
Madurai Municipal Corporation, Madurai.
3.The District Collector,
Madurai, Madurai District. ...Respondents
in W.P.(MD)No.18366 of 2018
PRAYER in W.P.(MD)Nos.18345 & 18346 of 2018: Petitions filed under
Article 226 of the Constitution of India, to issue a Writ of Declaration, declaring
the Act No.40 of 2018 Tamil Nadu Municipal Laws (Fifth Amendment) Act, 2018
published in the Tamil Nadu Government Gazette on 16.07.2018 as
unconstitutional insofar as Amendment to Section 410-A of the Coimbatore City
Municipal Corporation Act, 1981 and consequently, to quash the same as
unconstitutional.
PRAYER in W.P.(MD)No.18353 of 2018: Petition filed under Article 226 of the
Constitution of India, to issue a Writ of Declaration, declaring the Act No.40 of
2018 Tamil Nadu Municipal Laws (Fifth Amendment) Act, 2018 published in the
Tamil Nadu Government Gazette on 16.07.2018 as unconstitutional insofar as
Amendment to Section 285-A of the Tamil Nadu District Municipalities Act, 1920
and consequently, to quash the same as unconstitutional.
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W.P.(MD)Nos.18345, 18346, 18353 & 18366 of 2018
PRAYER in W.P.(MD)No.18366 of 2018: Petition filed under Article 226 of the
Constitution of India, to issue a Writ of Declaration, declaring the Act No.40 of
2018 Tamil Nadu Municipal Laws (Fifth Amendment) Act, 2018 published in the
Tamil Nadu Government Gazette on 16.07.2018 as unconstitutional insofar as
Amendment to Section 410-A of the Madurai City Municipal Corporation Act,
1981 and consequently, to quash the same as unconstitutional.
For Petitioner : Mr.G.Thalaimutharasu
(in all W.Ps.)
For R1 & R3 : Mr.T.Amjadkhan,
Government Advocate
(in all W.Ps.)
For R2 : Mr.R.Baskaran,
Senior Counsel for M/s.RB & Associates
(in W.P.(MD)Nos.18345, 18346 & 18353/2018)
For R2 : Mr.K.K.Kannan
(in W.P.(MD)No.18366 of 2018)
COMMON ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.)
In view of the judgment dated 11.03.2020 passed by the Division Bench
of the Principal Seat of this Bench in a batch of Writ Petitions in W.P.Nos.6913 of
2019 etc., batch, no further adjudication needs to be undertaken in respect of the
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W.P.(MD)Nos.18345, 18346, 18353 & 18366 of 2018
grounds raised in the present Writ Petitions. Accordingly, these Writ Petitions
stand closed. No costs. Consequently, connected miscellaneous petitions are also
closed.
(S.M.S., J.) & (V.L.N., J.)
05.10.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
Yuva
To
1.The Secretary to Government,
State of Tamil Nadu,
Municipal Administration and Water Supply Department,
St.Fort George, Chennai.
2.The District Collector,
Trichy, Trichy District.
3.The District Collector,
Dindigul, Dindigul District.
4.The District Collector,
Madurai, Madurai District.
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W.P.(MD)Nos.18345, 18346, 18353 & 18366 of 2018
S.M.SUBRAMANIAM, J.
AND
V.LAKSHMINARAYANAN, J.
Yuva
W.P.(MD)Nos.18345, 18346, 18353 & 18366 of 2018
05.10.2023
https://www.mhc.tn.gov.in/judis
