S.Selvi vs The District Collector
2021 Latest Caselaw 24270 Mad

                                                                                      WP.No.26197 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 09.12.2021

                                                       CORAM :

                                   THE HON'BLE MR. JUSTICE R. MAHADEVAN
                                                          AND
                              THE HON'BLE MR. JUSTICE MOHAMMED SHAFFIQ
                                              WP.No.26197 of 2021
                                       and WMP.Nos. 27648 and 27649 & 2021

                  S.Selvi                                                                             ...
                  Petitioner
                                                         Versus

                  1. The District Collector,
                     Mayiladuthurai District,
                     Mayiladuthurai.

                  2. The Executive Officer
                     Town Panchayat Office,
                     Vaitheeswaran Koil,
                     Mayiladuthurai District.                                       ... Respondents

                            Petition filed under Article 226 of the Constitution of India praying for
                  issuance of a writ of Certiorarified Mandamus calling for the records
                  pertaining to the impugned order of the second respondent passed in
                  Na.Ka.No.236/2021/A1 dated 06.09.2021 and quash the same and
                  consequently direct the respondents not to attempt eviction of the petitioner
                  from the property at Door No.7, Vandiakara Street, Vaitheeswaran Koil,
                  Mayiladuthurai District.

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https://www.mhc.tn.gov.in/judis
                                                                                  WP.No.26197 of 2021


                  For Petitioner              :     Mr.A.Mohamed Ismail

                  For R1                      :     Mr.R.Siddharth,
                                                    Government Advocate

                  For R2                      :     Mr.M.Venkateswaran,
                                                    Special Government Pleader

                                                        ORDER

(Judgment was delivered by R.MAHADEVAN, J.)

When the matter was taken up for hearing, the learned counsel for the

petitioner sought permission of this Court to withdraw this writ petition.

2.This matter was heard through video conference and therefore, no

endorsement was made in the bundle.

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

petitioner, permission is granted to withdraw the case and accordingly, this

writ petition is dismissed as withdrawn. No costs. Consequently, connected

miscellaneous petitions are closed.

(R.M.D., J.) (M.S.Q., J.) 09.12.2021 av

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Internet : Yes Index : Yes / No

To

1. The District Collector, Mayiladuthurai District, Mayiladuthurai.

2. The Executive Officer Town Panchayat Office, Vaitheeswaran Koil, Mayiladuthurai District.

R. MAHADEVAN, J.

Page 3/4 https://www.mhc.tn.gov.in/judis WP.No.26197 of 2021

and MOHAMMED SHAFFIQ, J.

av

WP.No.26197 of 2021 and WMP.Nos. 27648 and 27649 & 2021

09.12.2021

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