G.Sheik Mohaideen vs Competent Revenue Officer
2021 Latest Caselaw 15599 Mad

                                                                        CMA(MD).No.623 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 03.08.2021

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE K.MURALI SHANKAR

                                           CMA(MD).No.623 of 2021 and
                                            CMP(MD).No.5999 of 2021


                    1.G.Sheik Mohaideen
                    2.Ghouse Sardhar Hussain
                    3.Shanu Sheik
                    4.Ghouse Yacoob Hussain
                    5.S.Banu                                     : Appellants / Petitioners

                                                    Vs.


                    Competent Revenue Officer,
                    District Revenue Officer,
                    Madurai District at Madurai.                : Respondent / Appellant



                    PRAYER: Civil Miscellaneous Appeal filed under Section 11 of TNPID
                    Act against the order dated 26.11.2020 made in I.A.No.61 of 2017 in
                    O.S.No.23 of 2012 on the file of the Special Court under TNPID Act,
                    Madurai.


                                   For Appellants   : Mr. R.G. Shangar Ganesh
                                   For respondent   : Mr. A. Baskaran
                                                     Additional Government Pleader


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https://www.mhc.tn.gov.in/judis/
                                                                          CMA(MD).No.623 of 2021

                                                     JUDGMENT

The Civil Miscellaneous Appeal is directed against the order

dated 26.11.2020 made in I.A.No.61 of 2017 in O.S.No.23 of 2012 on the

file of the Special Court under TNPID Act, Madurai.

2. Today, when the matter is taken up for hearing, the learned

counsel appearing for the appellants would submit that the suit itself has

been disposed of by the trial Court and seeks permission of this Court to

withdraw this appeal.

3. Recording the above said submission, the Civil

Miscellaneous Appeal is dismissed as withdrawn. No costs. Consequently,

the connected Miscellaneous Petition is closed.

03 .08.2021

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Index : yes / No Internet : yes / No

https://www.mhc.tn.gov.in/judis/ CMA(MD).No.623 of 2021

To

The Special Court under TNPID Act, Madurai.

https://www.mhc.tn.gov.in/judis/ CMA(MD).No.623 of 2021

K.MURALI SHANKAR, J.

trp

CMA(MD).No.623 of 2021 and CMP(MD).No.5999 of 2021

03.08.2021

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