R.VEERAMANI Vs. STATE OF TAMIL NADU
LAWS(MAD)-2013-1-128
HIGH COURT OF MADRAS
Decided on
January 24,2013
R.Veeramani
Appellant
VERSUS
STATE OF TAMIL NADU
Respondents
Referred Judgements :-
ANDHRA PRADESH DAIRY DEVELOPMENT CORPORATION FEDERATION V. B.NARASIMHA REDDY [REFERRED TO]MEENAKSHI MILLS LIMITED MADURAI VS. A V VISVANATHA SASTRI [REFERRED TO]
DEVILAL MODI VS. SALES TAX OFFICER RATLAM [REFERRED TO]
STATE OF UTTAR PRADESH VS. NAWAB HUSSAIN [REFERRED TO]
J R RAGHUPATHY K MALLIAH M PAMPAPATHAIAH VS. STATE OF ANDHRA PRADESH:S BAL REDDY:STATE OF ANDHRA PRADESH [REFERRED TO]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
DIRECT RECRUIT CLASS II ENGINEERING OFFICERS ASSOCIATION VS. STATE OF MAHARASHTRA [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
DELHI SCIENCE FORUM NATIONAL TELECOM FEDERATION OF TELECOM EMPLOYEES VS. UNION OF INDIA [REFERRED TO]
K K MODI VS. K N MODI [REFERRED TO]
UNION OF INDIA VS. KANNADAPARA SANGHATANEGALA OKKUTA AND KANNADIGARA [REFERRED TO]
STATE OF HARYANA VS. STATE OF PUNJAB [REFERRED TO]
INDERPREET SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
RAJA RAM PAL VS. SPEAKER LOK SABHA [REFERRED TO]
RAMDAS ATHAWALE VS. UNION OF INDIA [REFERRED TO]
AMARINDER SINGH VS. SPECIAL COMMITTEE PUNJAB VIDHAN SABHA [REFERRED TO]
JOYDEEP MUKHARJEE VS. STATE OF WEST BENGAL [REFERRED TO]
STATE OF TAMIL NADU VS. K SHYAM SUNDER [REFERRED TO]
A P DAIRY DEVELOPMENT CORPORATION VS. B NARASIMHA REDDY [REFERRED TO]
DR G KRISHNAMURTHY CHENNAI VS. THE CHIEF SECRETARY TO THE GOVERNMENT OF TAMIL NADU CHENNAI & OTHERS [REFERRED TO]
V MADHAV VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
JUDGEMENT
K.N.BASHA,N.PAUL VASANTHAKUMAR,J. -
(1.)W .P.Nos.30326 of 2011 and 18404 of 2012 were originally posted before another Hon'ble Division Bench consisting of Hon'ble Mr.Justice D.Murugesan (as he then was) and Hon'ble Mr.Justice K.K.Sasidharan. After hearing the arguments of both sides, the Hon'ble Division Bench reserved for orders. However, these matters were posted again on 26.07.2012 and the Hon'ble Division Bench Ordered as hereunder:
"We de-reserve the orders. Registry is directed to place the matter before the Hon'ble Chief Justice for it to be posted before some other Bench."
Thereafter a letter dated 8.8.2012 was submitted by Mr.S.Venkatesh, learned Government Pleader, expressing urgency in posting these matters before some other Bench and as a result, these matters were placed before the Hon'ble Chief Justice and the Hon'ble Chief Justice constituted this Special Bench by an administrative order dated 20.8.2012 to hear these matters.
(2.)ALL these writ petitions are arising out of the common issue of shifting the Tamil Nadu Legislative Assembly-cum-Secretariat from Omanthurar Government Estate to Fort St.George and the consequential decision to utilise the 'A' Block in the Omanthurar Government Estate as a Multi Specialty Hospital and as such, all these writ petitions have been taken up together for final hearing and after hearing the arguments of both sides, we are passing this common order.
W.P.No.30326 of 2011 has been filed challenging the Cabinet decision dated 19.8.2011 and the consequential letter dated 8.12.2011, ordering conversion of the New Legislative Assembly-cum-Secretariat Complex at Omanthurar Government Estate, comprised in Block 59, Triplicane Village in S.Nos.3171/7, 3171/A, 3171/B into a Multi Super Specialty Hospital-cum-Medical College as unconstitutional, arbitrary, illegal, whimsical, capricious, irrational and violative of environmental laws.
(3.)W .P.No.18404 of 2012 has been filed by the very same petitioner challenging G.O.Ms.No.846, Public (Building) Department, dated 14.9.2011 on the file of the first respondent, publishing the decision of the Council of Ministers, taken in the meeting held on 19.08.2011, and to quash the same.
"We de-reserve the orders. Registry is directed to place the matter before the Hon'ble Chief Justice for it to be posted before some other Bench."
Thereafter a letter dated 8.8.2012 was submitted by Mr.S.Venkatesh, learned Government Pleader, expressing urgency in posting these matters before some other Bench and as a result, these matters were placed before the Hon'ble Chief Justice and the Hon'ble Chief Justice constituted this Special Bench by an administrative order dated 20.8.2012 to hear these matters.
(2.)ALL these writ petitions are arising out of the common issue of shifting the Tamil Nadu Legislative Assembly-cum-Secretariat from Omanthurar Government Estate to Fort St.George and the consequential decision to utilise the 'A' Block in the Omanthurar Government Estate as a Multi Specialty Hospital and as such, all these writ petitions have been taken up together for final hearing and after hearing the arguments of both sides, we are passing this common order.
W.P.No.30326 of 2011 has been filed challenging the Cabinet decision dated 19.8.2011 and the consequential letter dated 8.12.2011, ordering conversion of the New Legislative Assembly-cum-Secretariat Complex at Omanthurar Government Estate, comprised in Block 59, Triplicane Village in S.Nos.3171/7, 3171/A, 3171/B into a Multi Super Specialty Hospital-cum-Medical College as unconstitutional, arbitrary, illegal, whimsical, capricious, irrational and violative of environmental laws.
(3.)W .P.No.18404 of 2012 has been filed by the very same petitioner challenging G.O.Ms.No.846, Public (Building) Department, dated 14.9.2011 on the file of the first respondent, publishing the decision of the Council of Ministers, taken in the meeting held on 19.08.2011, and to quash the same.
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