Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

T.Mahalingam vs Hindustan Petroleum Corporation ...
2024 Latest Caselaw 20932 Mad

Citation : 2024 Latest Caselaw 20932 Mad
Judgement Date : 4 November, 2024

Madras High Court

T.Mahalingam vs Hindustan Petroleum Corporation ... on 4 November, 2024

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                         W.P(MD)No.17132 of 2018


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 04.11.2024

                                                     CORAM

                              THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                         W.P(MD)No.17132 of 2018
                                                   and
                                         W.M.P(MD)No.9668 of 2020

                     T.Mahalingam                                    ... Petitioner

                                                       Vs

                     1.Hindustan Petroleum Corporation Limited,
                       Madurai Regional Office,
                       Represented through its
                       Senior Regional Manager,
                       Bye-pass Road,
                       Madurai.

                     2.T.Vasantha Malliga                            ... Respondents

                            (R – 2 is impleaded vide order dated 26.04.2019
                               in W.M.P(MD)No.19167 of 2018)


                     PRAYER: Writ Petition filed under Article 226 of Constitution of
                     India, to issue a writ of Mandamus, directing the respondent to
                     reconstitute the business under the name and style 'M/S Madurai
                     Filling Station' at 159/2, Kamarajar Salai, Theppakulam, Madurai as
                     sole Properietorship concern in the light of the judgment and decree
                     dated 13.03.2018 made in O.S.No.291 of 2014 on the file of the
                     Principal District Munsif Court, Madurai Town and the registered
                     settlement deed dated 10.12.2012 bearing document No.756/2012
                     executed by Late.P.C.Thiagarajan without insisting for no objection
                     certificate on the basis of the petitioner's representations, dated
                     18.07.2018 and 23.07.2018.
https://www.mhc.tn.gov.in/judis
                     1/4
                                                                             W.P(MD)No.17132 of 2018




                                   For Petitioner       : Mr.C.Jeganathan

                                   For R – 1            : Mr.M.Sridhar

                                   For R – 2            : Mr.V.P.Rajan


                                                         ORDER

This Writ Petition has been filed for the issuance of a

Writ of Mandamus, directing the respondent to reconstitute the

business under the name and style 'M/S Madurai Filling Station' at

159/2, Kamarajar Salai, Theppakulam, Madurai as sole

Properietorship concern in the light of the judgment and decree

dated 13.03.2018 made in O.S.No.291 of 2014 on the file of the

Principal District Munsif Court, Madurai Town and the registered

settlement deed dated 10.12.2012 bearing document No.756/2012

executed by Late.P.C.Thiagarajan without insisting for no objection

certificate on the basis of the petitioner's representations, dated

18.07.2018 and 23.07.2018.

2.When the matter is taken up for hearing today, the

learned counsel appearing for the petitioner submitted that the

relief sought for in this writ petition has become infructuous.

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

3.Recording the said submission, this Writ Petition is

dismissed as infructuous. There shall be no order as to costs.

Consequently, connected Miscellaneous Petition is closed.





                                                                              04.11.2024
                     NCC          : Yes / No
                     Index        : Yes / No
                     Internet     : Yes
                     ps




                     To

                     Senior Regional Manager,

Hindustan Petroleum Corporation Limited, Madurai Regional Office, Bye-pass Road, Madurai.District Judge, Madurai.

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

G.K.ILANTHIRAIYAN, J.

ps

Order made in

04.11.2024

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter