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(Through Video Conferencing) vs The District Collector
2021 Latest Caselaw 1671 Mad

Citation : 2021 Latest Caselaw 1671 Mad
Judgement Date : 25 January, 2021

Madras High Court
(Through Video Conferencing) vs The District Collector on 25 January, 2021
                                                                          W.A.(MD)No.876 of 2018


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 25.01.2021

                                                     CORAM:
                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                       AND
                               THE HONOURABLE MRS. JUSTICE S.ANANTHI

                                              W.A.(MD)No.876 of 2018
                                           (Through Video Conferencing)
                      Arunkumar                                            :Appellant
                                                     Vs.
                      1.The District Collector
                        Office of the Collectorate
                        Pudukottai
                        Pudukottai District.

                      2.The Special Officer cum Block Development Officer,
                        Block Development office,
                        Thiruvarangulam Post
                        Alangudi Taluk
                        Pudukottai District.                               : Respondents


                      PRAYER: Writ Appeal is filed under Clause 15 of Letter Patent against

                      the order of this Court made in W.P.(MD) NO.9151 of 2018 dated

                      26.04.2018.




                      1/4
http://www.judis.nic.in
                                                                              W.A.(MD)No.876 of 2018




                                  For Petitioner     : Mr.V.Selva
                                  For Respondents : Mr.K.P.Krishnadoss for R1
                                                     Special Government Pleader
                                                     Mr.K.Saravanan for R2



                                                   JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

The learned counsel for the appellant seeks permission of this

Court to withdraw the writ appeal.

2.In view of the said submission made, this writ appeal is

dismissed as withdrawn. No costs.

[M.M.S., J.] & [S.A.I., J.] 25.01.2021 Index : Yes/No Internet : Yes RR 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.

http://www.judis.nic.in W.A.(MD)No.876 of 2018

To

1.The District Collector Office of the Collectorate Pudukottai Pudukottai District.

2.The Special Officer cum Block Development Officer, Block Development office, Thiruvarangulam Post Alangudi Taluk Pudukottai District.

http://www.judis.nic.in W.A.(MD)No.876 of 2018

M.M.SUNDRESH, J AND S.ANANTHI, J

RR

Order made in W.A.(MD)No.876 of 2018

Dated: 25.01.2021

http://www.judis.nic.in

 
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