Madras High Court
The Director vs Maniramkrishna on 29 April, 2024
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
W.A(MD)No.786 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.04.2024
CORAM :
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
and
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A(MD)No.786 of 2024
and
CMP(MD)Nos.5834 of 2024
1. The Director,
Directorate of Town and Country Planning,
2nd, 3rd, & 4th Floor, C & E Market Road,
Koyambedu,
Chennai-600 107.
2. The Member Secretary,
Thanjavur Local Planning Authority,
No.5, Ganapathi Nagar 2nd Street,
Medical College Road,
Thanjavur-613 001. ... Appellants
vs.
Maniramkrishna ... Respondent
Prayer : Appeal filed under Clause 15 of the Letters Patent, against the
order dated 27.09.2023 made in W.P(MD)No.14439 of 2023.
For Appellants : Mr.A.Kannan, Additional Government Pleader
For Respondent : Mr.R.Karunanidhi
https://www.mhc.tn.gov.in/judis
Page No.1 of 4
W.A(MD)No.786 of 2024
JUDGMENT
(Judgment of the Court was made by R.SURESH KUMAR, J.)
This writ appeal has been directed against the order passed by the
Writ Court dated 27.09.2023 made in W.P(MD)No.14439 of 2023.
2. In fact, it is a common order passed by the Writ Court dated
27.09.2023. As against the said common order, already writ appeal had been
filed in W.A(MD)No.414 of 2024, where, the Division Bench passed orders
only set aside the costs and other aspects of the order passed by the Writ Court
was sustained. Following the same, when yet another writ appeal came up for
consideration before us in W.A(MD)No.534 of 2024, where, by order dated
02.04.2024, we passed the following order:-
''4.Recording the said submission made by the learned Additional
Government Pleader for the appellants, following the said order passed
by the co-ordinate Bench of this Court, dated 19.03.2024, this Writ
Appeal is partly allowed, where the order passed by the Writ Court,
which is impugned herein, is to be sustained except the awarding of the
cost. To that extent, the order impugned is modified. Accordingly, this
Writ Appeal is partly allowed. No costs. Consequently, connected
miscellaneous petition is closed.''
3. Since this appeal also arises out of the same common order, this
writ appeal also has to face the same fate. Accordingly, the Writ Appeal is
https://www.mhc.tn.gov.in/judis
partly allowed where the order passed by the Writ Court impugned herein, is
sustained except awarding of the costs. To that extent, the order impugned is
modified. Accordingly, this Writ Appeal is partly allowed. No costs.
Consequently, connected miscellaneous petition is closed.
(R.S.K., J.) (G.A.M., J.)
29.04.2024
Index : Yes / No
Neutral Citation : Yes / No
bala
To
1. The Director,
Directorate of Town and Country Planning,
2nd, 3rd, & 4th Floor, C & E Market Road,
Koyambedu,
Chennai-600 107.
2. The Member Secretary,
Thanjavur Local Planning Authority,
No.5, Ganapathi Nagar 2nd Street,
Medical College Road,
Thanjavur-613 001.
https://www.mhc.tn.gov.in/judis
R.SURESH KUMAR, J.
and
G.ARUL MURUGAN, J.
bala
29.04.2024
https://www.mhc.tn.gov.in/judis
