Vaniyambadai Taluk Lorry Owner'S ... vs The Special Tahsildar (Land ...
2021 Latest Caselaw 1857 Mad

                                                                                         O.P.No.285 of 2009

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED :        27.01.2021

                                                           CORAM

                                      THE HONOURABLE Ms. JUSTICE P.T. ASHA

                                                        O.P.No.285 of 2009

                     Vaniyambadai Taluk Lorry Owner's Association
                     rep.by its Secretary,
                     P.C. Natrajan,
                     S/o.Chidambara Mudaliar,
                     57/1, CAN Road, Vijay Complex,
                     Vaniyambadi.
                                                                               ...Petitioner

                                                               -V-

                     The Special Tahsildar (Land Acquisition),
                     National Highways Unit I,
                     Tirupattur,
                     Vellore District.                                         ...Respondent

                     Prayer: Original Petition filed under Section 11 of the Arbitration and
                     Conciliation Act, 1996 praying to appoint an Arbitrator under the Act.
                                       For Petitioner       : Mr.Sharath Chandran
                                                              for M/s.V.Raghavachari

                                       For Respondent       : Special Government Pleader (CS)
                                                              No appearance




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https://www.mhc.tn.gov.in/judis/
                                                                                   O.P.No.285 of 2009

                                                                                   P.T. ASHA. J,

                                                                                                mps
                                                        ORDER

In the light of the Judgment of the Hon'ble Supreme Court, the

learned counsel for the petitioner seeks permission of this Court to

withdraw this petition with liberty to file a Writ Petition as directed in the

order of the Hon'ble Supreme Court.

Therefore, this Original Petition is dismissed as withdrawn giving

liberty to file the Writ Petition as directed by the order of the Hon'ble

Supreme Court.

                                                                                       27.01.2021

                     Internet     : Yes/No
                     Index        :Yes/No
                     Speaking / Non-Speaking
                     mps
                     To

The Special Tahsildar (Land Acquisition), National Highways Unit I, Tirupattur, Vellore District.

O.P.No.285 of 2009

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