Jayalakshmi vs The Secretary
2021 Latest Caselaw 25358 Mad

                                                                               W.P.No.18292 of 2017


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 23.12.2021

                                                    CORAM

                          THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              W.P.No.18292 of 2017


                  Jayalakshmi                                             ... Petitioner

                                                     Versus

                  1.The Secretary
                    Municipal Administration and Water Supply Department
                    Government of Tamil Nadu,
                    Fort St.George
                    Chennai - 600 009.

                  2.The District Collector,
                    Collectorate,
                    Thirumayam Road,
                    Pudukkottai,
                    Tamil NAdu 622 001.                                   ... Respondents

                  PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                  for the issuance of Writ of Mandamus, directing the respondents to pay the
                  compensation to the petitioner for the death of her husband K.Selvam, during
                  the process of cleaning the septic tank in terms of Employment of Manual
                  Scavengers and Construction of Dry Latrines (Prohibition) Act 1993 and as
                  per Supreme Court Judgment rendered in W.P.(Civil) No.583/2003 and
                  connected matters decided on 27.03.2014.

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https://www.mhc.tn.gov.in/judis
                                                                                     W.P.No.18292 of 2017




                                  For Petitioner     :      Mr.V.Kadhirvelu
                                  For Respondents :         Mrs.C.Meera Arumugam

                                                     ORDER

The learned counsel for the petitioner seeks permission of this Court to

withdraw the Writ Petition and he has also made an endorsement to that

effect.

2.In view of the submission and endorsement made by the learned

counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No

costs.

23.12.2021

Index: Yes/No Internet: Yes/No Speaking Order/Non-Speaking Order rst

https://www.mhc.tn.gov.in/judis W.P.No.18292 of 2017

To:

1.The Secretary Municipal Administration and Water Supply Department Government of Tamil Nadu, Fort St.George Chennai - 600 009.

2.The District Collector, Collectorate, Thirumayam Road, Pudukkottai, Tamil NAdu 622 001.

https://www.mhc.tn.gov.in/judis W.P.No.18292 of 2017

KRISHNAN RAMASAMY.J.,

rst

W.P.No.18292 of 2017

23.12.2021

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