Eswaran vs The District Collector
2021 Latest Caselaw 15503 Mad

                                                                           W.P(MD)No.3091 of 2021


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 02.08.2021
                                                        CORAM:
                                   THE HONOURABLE MR.JUSTICE M.DURAISWAMY
                                                     AND
                                     THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                            W.P(MD)No.3091 of 2021
                                                       and
                                   W.M.P(MD)Nos.2468, 2469, 6481 & 6468 of 2021

                     Eswaran                                               ... Petitioner

                                                         Vs.

                     1.The District Collector,
                       Dindigul District,
                       Dindigul.

                     2.The Tahsildar,
                       Kodaikanal Taluk,
                       Kodaikanal.

                     3.The Revenue Inspector,
                       Kodaikanal Taluk,
                       Kodaikanal.                                        ... Respondents


                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, to issue a Writ of Certiorari, to call for the records relating to
                     the impugned order of eviction of the third respondent, dated
                     04.02.2021 and quash the same as illegal and consequently forbear
                     the respondents from in any way interfering with the petitioner's
                     possession in the light of the Judgment and Decree in O.S.No.235 of
                     2004, dated 19.12.2012.
                                      For Petitioner        : Mr.M.Mahaboob Athiff

                                      For Respondents       : Mr.P.Thilak Kumar
                                                        Standing Counsel for Government

https://www.mhc.tn.gov.in/judis/
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                                                                             W.P(MD)No.3091 of 2021




                                                         ORDER

(Order of the Court was made by M.DURAISWAMY,J.)

Mr.M.Mahaboob Athiff, learned counsel appearing for the

petitioner seeks the permission of this Court to withdraw the Writ

Petition.

2.Recording the same, the Writ Petition is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous

Petitions are closed.

                                                              [M.D.,J]      [S.A.I.,J.]
                                                                     02.08.2021

                     Index             :Yes/No
                     Internet          :Yes/No
                     ps

                     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.P(MD)No.3091 of 2021

To

1.The District Collector, Dindigul District, Dindigul.

2.The Tahsildar, Kodaikanal Taluk, Kodaikanal.

3.The Revenue Inspector, Kodaikanal Taluk, Kodaikanal.

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

W.P(MD)No.3091 of 2021

M.DURAISWAMY,J.

and

S.ANANTHI,J.

ps

W.P(MD)No.3091 of 2021

02.08.2021

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