STATE OF TAMIL NADU Vs. K.K.RAMESH

JUDGEMENT

(1.) This is a petition filed by the petitioner namely the Chief Secretary to Government of Tamil nadu - second respondent in the writ petition praying for dispensing with his personal appearance on 16/12/2021 as directed by this Court in the order dtd. 8/12/2021.

(2.) We have heard the learned Advocate General appearing on behalf of the petitioner herein as well as the writ petitioner.

(3.) It is submitted on behalf of the petitioner herein that in a batch of writ petitions pertaining to encroachments in the water bodies, an order was passed by this Court on 8/12/2021 directing the petitioner herein to appear before this Court on 16/12/2021, as, despite the order passed by this Court in January 2019 and thereafter from time to time, compliance by producing details of the water bodies in various districts in the State of Tamil Nadu was not made.