M.Thangamuthu vs The Tahsildar
2021 Latest Caselaw 24735 Mad

                                                                               W.A.No.2818 of 2021

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 15.12.2021

                                                        CORAM

                                    The Hon'ble Mr. Justice PARESH UPADHYAY
                                                        and
                              The Hon'ble Mr. Justice SATHI KUMAR SUKUMARA KURUP

                                                 W.A.No.2818 of 2021
                                              and C.M.P.No.18754 of 2021


                     M.Thangamuthu                                                    .. Appellant

                                                            Vs

                     1.The Tahsildar,
                       Dharapuram Taluk,
                       Dharapuram, Tiruppur District.

                     2.The Inspector of Police,
                       Dharapuram Police Station,
                       Dharapuram, Tiruppur District.

                     3.C.P.Chinnasamy (died)
                     4.C.Vellathai
                     5.K.B.Devi
                     6.R.Karpagasundari
                     7.C.Sivaraj                                                  .. Respondents


                                  Appeal preferred under Clause 15 of Letters Patent against

                     the order dated 28.06.2021 made in W.P.No.17558 of 2018.


                                       For Appellant    :        Mr.V.Elangovan

                                       For Respondents :         Mr.K.Karthik Jagannath,
                                                                 Government Advocate
                                                                 for R1 & R2


https://www.mhc.tn.gov.in/judis
                     Page 1 of 3
                                                                          W.A.No.2818 of 2021



                                                       JUDGMENT

(Delivered by PARESH UPADHYAY, J.)

Learned advocate for the appellant seeks permission to

withdraw the appeal since according to him, after the impugned

order was passed, the authorities have passed some order which is

the subject matter of petition which he has filed.

2. The writ appeal is disposed of accordingly. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                     (P.U., J)    (S.S.K., J)
                                                                            15.12.2021
                     Index:Yes/No
                     mmi/26

                     To

                     1.The Tahsildar,
                       Dharapuram Taluk,

Dharapuram, Tiruppur District.

2.The Inspector of Police, Dharapuram Police Station, Dharapuram, Tiruppur District.

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

W.A.No.2818 of 2021

PARESH UPADHYAY, J.

and SATHI KUMAR SUKUMARA KURUP, J.

mmi

W.A.No.2818 of 2021

15.12.2021

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