Madras High Court
The Government Of Tamil Nadu vs K.Jeyakumar on 7 February, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.A.(MD)No.985 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.02.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
and
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.A.(MD)No.985 of 2021
and
C.M.P.(MD)No.4468 of 2021
1.The Government of Tamil Nadu,
Rep. by Additional Chief Secretary to Government,
Industries Department, Fort St.George,
Chennai - 600 009.
2.The Commissioner of Geology and Mining,
Guindy, Chennai - 600 032.
3.The District Collector,
Tirunelveli District,
Tirunelveli.
4.The District Forest Officer,
Tirunelveli Divison,
Tirunelveli – 7. ... Appellants
Vs.
K.Jeyakumar ... Respondent
1/5
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.985 of 2021
Prayer : Writ Appeal filed under Clause XV of Letters Patent, to allow
the writ appeal by setting aside the order dated dated 21-08-2019 made
in W.P(MD).No.10644 of 2018 on the file of this Court.
For Appellants : Mr.K.Balasubramani,
Spl. Government Pleader.
For Respondent : Mr.V.Sanjevi
JUDGMENT
(Judgment of the court was delivered by G.R.Swaminathan, J.)
Heard both sides.
2.What is under challenge in this writ appeal is the order dated
21.08.2019 made in W.P.(MD)No.10644 of 2018. It is a common order
whereby disposal was given to a number of writ petitions. The writ
petitioners were bidders for quarry lease and they had remitted 10% of
the lease amount. The quarry notification itself was struck down.
Therefore, they wanted not only refund of the amount remitted by them
but also interest. The writ petitions were allowed by the learned Single
Judge by common order dated 21.08.2019. Challenging the order made
in W.P.(MD)No.7961 of 2018, the Government filed W.A.(MD)No.225
of 2022. It was dismissed by the Hon'ble Division Bench in the
following terms:-
https://www.mhc.tn.gov.in/judis
“1.Challenge in this appeal is made to the order dated 21
August 2019 recorded on group of petitions being W.P(MD) Nos.
6828, 7961, 7962, 7963, 8195, 10639, 10640, 10641, 10642,
10643 & 10644 of 2018. The present appeal arises from writ
petition in W.P(MD) No.7961 of 2018. This appeal is by the
respondents - State Authorities.
2.Learned Advocate for the appellants has, at the outset,
fairly brought to the notice of this Court that, the very same order
was the subject matter of appeal being W.A(MD)No.1044 of 2021
which was dismissed by this Court vide order dated 26.04.2021.
3.No different view needs to be taken. This appeal is also
dismissed on the same line, with the same observations. No costs.
Consequently, connected miscellaneous petitions would not
survive.”
3.Adopting the very same approach, we dismiss the present writ
appeal also. This writ appeal stands dismissed. No costs. Consequently,
connected miscellaneous petition is closed.
(G.R.S. J.,) & (M.J.R. J.,)
07.02.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
ias
https://www.mhc.tn.gov.in/judis
To:
1.The Additional Chief Secretary to Government,
Industries Department, Fort St.George,
Chennai - 600 009.
2.The Commissioner of Geology and Mining,
Guindy, Chennai - 600 032.
3.The District Collector,
Tirunelveli District,
Tirunelveli.
4.The District Forest Officer,
Tirunelveli Divison,
Tirunelveli – 7.
https://www.mhc.tn.gov.in/judis
G.R.SWAMINATHAN, J.
and
M.JOTHIRAMAN, J.
ias
07.02.2025
https://www.mhc.tn.gov.in/judis
