M.Mohamed Siraj vs The Secretary To Government
2021 Latest Caselaw 13341 Mad

                                                                           W.P. No. 13890 of 2021

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 06.07.2021

                                                   CORAM :

                                    THE HON'BLE MR.JUSTICE N.KIRUBAKARAN
                                                     and
                                   THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                              W.P. No. 13890 of 2021
                                                       and
                                             W.M.P. No. 14762 of 2021

                     M.Mohamed Siraj                                            ... Petitioner

                                                       Vs
                     1. The Secretary to Government,
                        Government of Tamil Nadu,
                        Housing and Urban Development,
                        Secretariat,
                        Chennai - 9.

                     2. The Commissioner,
                        Town and Country Planning,
                        No. 807, Anna Salai,
                        Chennai - 2.

                     3. The Member Secretary,
                        Erode Local Planning Authority,
                        Town & Country Planning Department,
                        Chennimalai Main Road,
                        Erode - 638 009.                                      ... Respondents

                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India, to issue a Writ of Mandamus, directing the Third Respondent to
                     dispose the Petitioner's application dated 21.03.2018 pending before the
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                                                                             W.P. No. 13890 of 2021

                     Third Respondent in No. DTCP/REg_113C/118/2018 for regularization
                     of the building situate at Door No. 48/1012, Nethaji Road, Erode, Erode
                     Taluk.

                                            For Petitioner     : Mr. M.V.Venkataseshan

                                            For Respondents    : Mr. P.Balathandayutham,
                                                                 State Government Counsel

                                                   JUDGMENT

(Judgment of the Court was delivered by N.KIRUBAKARAN, J)

The matter has been heard through "Video Conference".

2. When the matter is taken up for admission, Mr.

M.V.Venkataseshan, Learned Counsel for the Petitioner seeks leave of

this Court to withdraw the Writ Petition.

3. In view of the same, this Writ Petition is dismissed as

withdrawn. No costs. Consequently, the connected miscellaneous

petition is closed.

(N.K.K.,J.) (T.V.T.S.,J.) 06.07.2021 ay/rri

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

W.P. No. 13890 of 2021

To

1. The Secretary to Government, Government of Tamil Nadu, Housing and Urban Development, Secretariat, Chennai - 9.

2. The Commissioner, Town and Country Planning, No. 807, Anna Salai, Chennai - 2.

3. The Member Secretary, Erode Local Planning Authority, Town & Country Planning Department, Chennimalai Main Road, Erode - 638 009.

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

W.P. No. 13890 of 2021

N.KIRUBAKARAN, J.

and T.V.THAMILSELVI, J.

ay/rri

W.P. No. 13890 of 2021

Dated: 06.07.2021

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