S.Arockiasamy vs The District Collector
2021 Latest Caselaw 10504 Mad

                                                                                  W.A.(MD)No.25 of 2017


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 23.04.2021

                                                       CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                         AND
                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI


                                             W.A.(MD)No.25 of 2017


                S.Arockiasamy                                      ... Appellant / Petitioner

                                                         Vs.

                1.The District Collector,
                  Sivagangai District,
                  Sivagangai.

                2.The District Revenue Officer,
                  Sivagangai District,
                  Sivagangai.                                      ... Respondents / Respondents


                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, praying to

                set aside the order dated 25.11.2016 made in W.P.(MD)No.4622 of 2011 on the

                file of this Court.


                                       For Appellant      : Mr.S.Visvalingam
                                       For Respondents    : Mr.K.P.Krishnadoss,
                                                          Special Government Pleader
https://www.mhc.tn.gov.in/judis/
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                                                                                         W.A.(MD)No.25 of 2017




                                                         JUDGMENT

************

[Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]

The learned Counsel for the appellant / petitioner seeks permission of

this Court to withdraw this Writ Appeal and he has also circulated a letter to the

Registry to that effect.

2.In view of the above submission, the Writ Appeal stands dismissed

as withdrawn. No costs.

[T.S.S., J.] & [S.A.I., J.] 23.04.2021 Index : Yes / No Internet : Yes / No RM

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

W.A.(MD)No.25 of 2017

To

1.The District Collector, Sivagangai District, Sivagangai.

2.The District Revenue Officer, Sivagangai District, Sivagangai.

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

W.A.(MD)No.25 of 2017

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

RM

JUDGMENT MADE IN W.A.(MD)No.25 of 2017

23.04.2021

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