K.V.Subramanian vs The Thasildar
2021 Latest Caselaw 10130 Mad

                                                                               S.A.No.863 of 2007

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 20.04.2021

                                                         CORAM:

                                   THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE

                                                    S.A.No.863 of 2007
                                                   and M.P.No.1 of 2007

                     K.V.Subramanian                                                ...Appellant

                                                            vs.

                     1.The Thasildar,
                       Palacode Taluk Office,
                       Palacode, Dharmapuri District.

                     2.The State of Tamil Nadu,
                       rep. by the District Collector,
                       Collectorate, Dharmapuri.                                 ...Respondents

                     Prayer: Second Appeal filed under Section 100 of C.P.C., against the
                     Judgment and Decree dated 26.2.2007 passed in A.S.No.21 of 2004, on
                     the file of the Sub-ordinate Judge, Dharmapuri confirming the Judgment
                     and Decree dated 28.1.2004 passed in O.S.No.420 of 1995, on the file of
                     the District Munsif, Palacode.


                                   For Appellant       : Mr.S.Saravana Kumar

                                   For Respondents    : Mr.A.Ansar for R1 & R2
                                                        Government Advocate




https://www.mhc.tn.gov.in/judis/
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                                                                             S.A.No.863 of 2007

                                                                    ABDUL QUDDHOSE, J.

                                                                                          pam

                                                    JUDGMENT

The learned counsel for the Appellant seeks permission of this

Court to withdraw the second appeal.

2.Recording the submission made by the learned counsel for the

Appellant, this Second Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

20.04.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order pam

S.A.No.863 of 2007

To

1.The Sub-ordinate Judge, Dharmapuri.

2.The District Munsif, Palacode.

3.The Thasildar, Palacode Taluk Office, Palacode, Dharmapuri District.

4.The District Collector, Collectorate, Dharmapuri.

https://www.mhc.tn.gov.in/judis/