Madras High Court
G.Velmurugan vs A.Alawdeen on 17 February, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.A.No.395 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.02.2025
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR. JUSTICE K.RAJASEKAR
W.A.No.395 of 2025
and
C.M.P.Nos.3252, 3256 & 3258 of 2025
G.Velmurugan ... Appellant/4th Respondent
Vs.
1. A.Alawdeen ... Respondent/Petitioner
2. The Joint Chief Controller of Explosives,
Petroleum and Explosives Safety Organisation (PESO),
South Circle, Chennai A & D Wing,
Block 1-8, 2nd floor, Shastri Bhavan,
No.26, Haddows Road,
Nungambakkam, Chennai - 600 006.
3. The District Revenue Officer,
Villupuram District,
Master Plan Complex, Collectorate,
Villupuram - 605 602.
4. The Divisional Manager,
Indian Oil Corporation Limited,
"Triveni" 3rd floor, B-35, Shastri Road,
Thillai Nagar,
Tiruchirappalli - 620 018. ... Respondents/Respondents 1-3
Page 1 of 6
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W.A.No.395 of 2025
Prayer: Writ appeal filed under Clause 15 of the Letters Patent Act, to set
aside the order dated 18.11.2024 in W.P.No.34381 of 2024.
For Appellant : Mr.M.Murugaboopathy
For Respondents : Mr.V.B.R.Menon for R1
Mr.Vadivelu Deenadayalan
Additional Government Pleader
for R3
JUDGMENT
(Order of the Court was made by S.M.SUBRAMANIAM, J.)
The writ order dated 18.11.2024 passed in W.P.No.34381 of 2024 is
under challenge in the present writ appeal.
2. Heard both the parties.
3. The proceedings dated 10.12.2024 issued by the Joint Chief
Controller of Explosives, Chennai reveals that explosive license granted to
the appellant under Petroleum Rules 2002, has been suspended. The challenge
made by the first respondent Mr.A.Alawdeen, before the writ court was
allowed. One of the ground raised by the appellant is that he was not heard by
the writ court.
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4. Mr.M.Murugaboopathy, the learned Counsel for the appellant
would submit that the appellant's belongings are lying in the subject property
and he require sometime to remove the same.
5. Mr.V.B.R.Menon, the learned Counsel appearing for the first
respondent filed a Memo stating that the Deputy Controller of Explosives,
Chennai canceled the license vide proceedings dated 17.01.2025. In
proceedings dated 06.01.2025, the District Revenue Officer, Villupuram also
passed an order. Therefore, the cause did not exist and matter become
infructuous.
6. The learned Counsel for the appellant would submit that the
appellant may be permitted to remove his belongings lying in the subject
property.
7. The learned Counsel for the first respondent made a submission
that the first respondent has no objection for removal of his belongings from
the subject property.
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8. Therefore, the appellant has to remove the same by following the
procedures as contemplated under the relevant statutes and Rules, since
petroleum products are also lying in the site. In this regard, the appellant may
seek assistance of the Oil Corporation concerned for removal of petroleum
products lying in the subject property.
9. However, we do not find any ground to entertain the present writ
appeal and consequently, stands dismissed. No costs. Connected
miscellaneous petitions are also closed.
[S.M.S,J.] [K.R.S,J.]
17.02.2025
veda
Index:Yes/No
Speaking order/Non-speaking order
Neutral Citation:Yes/No
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To
1. The Joint Chief Controller of Explosives,
Petroleum and Explosives Safety Organisation (PESO),
South Circle, Chennai A & D Wing,
Block 1-8, 2nd floor, Shastri Bhavan,
No.26, Haddows Road,
Nungambakkam, Chennai - 600 006.
2. The District Revenue Officer,
Villupuram District,
Master Plan Complex, Collectorate,
Villupuram - 605 602.
3. The Divisional Manager,
Indian Oil Corporation Limited,
"Triveni" 3rd floor, B-35, Shastri Road,
Thillai Nagar,
Tiruchirappalli - 620 018.
https://www.mhc.tn.gov.in/judis
S.M.SUBRAMANIAM,J.
AND
K.RAJASEKAR,J.
veda
17.02.2025
https://www.mhc.tn.gov.in/judis
