Pushpammal vs N.Elizbeth Rani
2021 Latest Caselaw 1683 Mad

                                                                         Rev.Application.No.47 of 2018


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         DATED: 25.01.2021
                                             CORAM :
                              THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                           Rev.Application.No.47 of 2018
                                          and CMP(MD).No.6250 of 2018
                                                         in
                                            C.M.A.(MD).No.435 of 2017


                      Pushpammal                                  ... Petitioner/Appellant


                                                           Vs.

                      1.N.Elizbeth Rani

                      2.The District Collector
                        Thoothukudi                              ...Respondents/Respondents


                      Prayer: Petition filed under Order 47 Rule 1 & 2 r/w section 114 of the
                      Civil Procedure Code against the order, dated 06.02.2018 passed in
                      C.M.A.(MD).No.435 of 2017 on the file of this Hon'ble High Court.

                                          For Petitioner     : Mr.A.Haja Mohideen

                                          For R1             : M/s.P.Banuprasath

                                          For R2             : Mr.J.Gunaseelan Muthiah
                                                              Additional Government Pleader




                      1/4
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                                                                        Rev.Application.No.47 of 2018




                                                   JUDGMENT

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

the petitioner seeks permission of this Court to withdraw this Review

Application and he has also circulated a letter dated 23.12.2020 to the

Registry.

2. In view of the letter circulated to the Registry as well as the

submission made by the learned counsel for the petitioner, this Review

Application is dismissed as withdrawn. No costs. Consequently,

connected Miscellaneous petition is closed.

                                                                         25.01.2021

                      Index : Yes / No
                      Internet     : Yes / No
                      mas

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 Rev.Application.No.47 of 2018

To

1.The Principal District Judge Thoothukudi

2.The District Collector Thoothukudi

3.The Section Officer, E.R.Section/V.R.Section, Madurai Bench of Madras High Court, Madurai.

http://www.judis.nic.in Rev.Application.No.47 of 2018

J.NISHA BANU, J.

msa

Rev.Application.No.47 of 2018 and CMP(MD).No.6250 of 2018 in C.M.A.(MD).No.435 of 2017

25.01.2021

http://www.judis.nic.in