The Secretary To Government vs N. Manivannan
2021 Latest Caselaw 304 Mad

                                                                            WA.No.1553 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 05.01.2021

                                                      CORAM :

                              The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
                                                          AND
                            The Hon'ble Mr.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                               W.A.No.1553 of 2017
                                            and C.M.P.No.20387 of 2017


                     1. The Secretary to Government,
                        Public (Law and rder-A) Department,
                        Secretariat,
                        Chennai – 600 009

                     2. The District Collector,
                        Madurai, Madurai District.

                     3. The Revenue Divisional Officer,
                        Madurai, Madurai District.

                     4. The Director General of Police,
                        Chennai – 600 004.                                      .. Appellants


                                                          -vs-


                     N. Manivannan                                           .. Respondent


                               Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 25.07.2012 in W.P.No.2541 of 2010.


                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                           WA.No.1553 of 2017




                                   For Appellant          : Mr.V.Jayaprakash Narayanan
                                                            State Government Pleader




                                                    JUDGMENT

(Delivered by SENTHILKUMAR RAMAMOORTHY,J. )

On written instructions, Mr.V.Jayaprakash Narayanan, learned

State Government Pleader seeks permission to withdraw the writ

appeal.

2.Accordingly, the writ appeal is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petition is closed.

                                                                (S.B., CJ.)      (S.K.R., J.)
                                                                          05.01.2021

                     Index          : Yes/No

                     sr

https://www.mhc.tn.gov.in/judis/ WA.No.1553 of 2017

The Hon'ble Chief Justice and Senthilkumar Ramamoorthy, J.

sr

W.A.No.1553 of 2017

05.01.2021

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