N.Saravanan vs The Chief Commissioner / 2Nd ...
2021 Latest Caselaw 245 Mad

                                                         1

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 05.01.2021

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

                                           W.A(MD)No.515 of 2017

                   N.Saravanan                               ... Appellant/Petitioner

                                                   Vs.

                   1.The Chief Commissioner / 2nd Appellate Authority,
                     The Tamil Nadu State Information Commission,
                     No.2, Thiyagarajar Salai,
                     Near Alayamman Kovil,
                     Thenampet,
                     Chennai – 600 018.

                   2.The Joint Commissioner / First Appellate Authority,
                     Hindu Religious and Charitable Endowment Department,
                     Sivagangai,
                     Sivagangai District.

                   3.Shanmugam Chettiar / Public Information Officer,
                     The Managing Trustee,
                     Sri Renganatha Perumal Thirukovil,
                     Devakottai,
                     Sivagangai District.              ... Respondents/Respondents

                   Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against the
                   order, dated 15.03.2017 made in W.P(MD)No.4336 of 2017, on the file of
                   this Court.


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                                                          2

                                For Appellant      : Mr.A.Saravanan

                                For R – 1          : Mr.K.K.Senthil

                                For R – 2          : Mr.V.R.Shanmuganathan,
                                                      Special Government Pleader.


                                                   JUDGMENT

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

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

appearing for the petitioner seeks permission of this Court to withdraw this

Writ Petition.

2. In view of the submission made by the learned counsel for the

petitioner, the Writ Petition is dismissed as withdrawn. The learned counsel

for the petitioner is also directed to send an e-mail to this effect to the

Registry, which shall be kept it in the bundle. No costs.

                                                                [P.S.N.,J]     [S.K.,J.]
                                                                      05.01.2021
                   Index        :Yes/No
                   Internet     :Yes/No
                   ps

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To

1.The Chief Commissioner / 2nd Appellate Authority, The Tamil Nadu State Information Commission, No.2, Thiyagarajar Salai, Near Alayamman Kovil, Thenampet, Chennai – 600 018.

2.The Joint Commissioner / First Appellate Authority, Hindu Religious and Charitable Endowment Department, Sivagangai, Sivagangai District.

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PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

W.A(MD)No.515 of 2017

05.01.2021

http://www.judis.nic.in