T.Ravikumar vs P.Gandhi ... 1St
2021 Latest Caselaw 1399 Mad

                                                         1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 21.01.2021


                                                      CORAM:
                      THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                             AND
                           THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                             W.A(MD)No.1056 of 2012

                    T.Ravikumar                                ... Appellant/3rd Party

                                                        Vs.

                    1.P.Gandhi                                 ... 1st Respondent/Petitioner

                    2.The Commissioner,
                      Adi-Dravidar Welfare Department,
                      Ezhilagam,
                      Chepauk,
                      Chennai – 600 005.

                    3.The District Adi-Dravidar and Tribal Welfare Officer,
                      Adi-Dravidar Welfare Department,
                      Tirunelveli District,
                      Tirunelveli.                           ... Respondents 2 & 3/
                                                                    Respondents 2 & 3



                    Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
                    aside the order, dated 15.11.2011 made in W.P(MD)No.10431 of 2011
                    on the file of this Court.


                                 For Appellant      : Mr.G.Thalaimutharasu

                                 For R – 1          : Mr.R.Anand

                                 For RR 2 & 3       : Mr.K.P.Narayana Kumar,
                                                          Special Government Pleader.


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                                                        2


                                                  JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

Mr.G.Thalaimutharasu, learned counsel appearing for the

appellant has circulated a letter dated 11.01.2021 to the Registry of

this Court, seeking permission to withdraw this Writ Appeal. The said

letter dated 11.01.2021 shall be placed on record.

2. In view of the same, this Writ Appeal is dismissed as

withdrawn. No costs.

                                                               [P.S.N.,J]    [S.K.,J.]
                                                                    21.01.2021
                    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.

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To

1.The Commissioner, Adi-Dravidar Welfare Department, Ezhilagam, Chepauk, Chennai – 600 005.

2.The District Adi-Dravidar and Tribal Welfare Officer, Adi-Dravidar Welfare Department, Tirunelveli District, Tirunelveli.

http://www.judis.nic.in

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

W.A(MD)No.1056 of 2012

21.01.2021

http://www.judis.nic.in