MEENAKSHI MILLS LIMITED THIRUPARANKUNDRAM ROAD MADURAI Vs. MADRAS CITIZENS PROGRESSIVE COUNCIL

JUDGEMENT

(1.) AGGRIEVED by the Order in W.P. No. 14183 of 1989, (reported in 1991 Writ L.R. 581, Mishra, J.) the appellant, who was the fourth respondent in the writ petition, has preferred this writ appeal.

(2.) THE 1st respondent in this appeal preferred the said writ petition claiming to be a public interested one, for the issue of a writ of mandamus directing the Government to revoke G.O.Ms. No. 1625, Revenue dated 29.8.1988 in and by which the appellant was granted exemption from the operation of the provisions of Chapter III of Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (hereinafter referred to as ?the Act?) in respect of excess land measuring 6,24,035 sq.mts., subject to certain conditions enumerated therein.

(3.) IN the result, while sustaining the ultimate order of the learned Judge directing the disposal of the proceedings under S. 21 (2) of the Act as expeditiously as possible, we hold that the Government would proceed to dispose of that matter independently, in accordance with law, without being influenced by any of the observations made by the learned Judge in Writ Petition No. 14183 of 1989 concerning the disposal of the subject matter pending before them under S. 21 (2) of the Act, in the light of the explanation submitted by the appellant. The writ appeal is accordingly disposed of. No costs.