N.Mohamed Jamaludueen vs K.Vijayakumar
2021 Latest Caselaw 13746 Mad

                                                                             C.M.P(MD)No.309 of 2020


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED:        09.07.2021

                                                   CORAM :

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                AND
                                 THE HONOURABLE MRS.JUSTICE R.THARANI

                                           C.M.P(MD)No.309 of 2020
                                                      in
                                        Rev.Aplc(MD).SR.No.1564 of 2020

                     1. N.Mohamed Jamaludueen
                     2. Balamaruthu
                     3. Vaithiyanathan                   ... Petitioners 1 to 3/Petitioners 1 to 3

                                                         Vs.
                     1. K.Vijayakumar
                     2. M.Alagar

                     3.The Secretary to Government,
                       State of Tamilnadu
                       Municipal Administration and
                        Water Supply Department,
                       Secretariat, Chennai – 600 009.

                     4.The Commissioner of Municipal Administration
                       Chepauk, Chennai – 600 005.

                     5.The Commissioner,
                       Tiruchirappalli City Municipal Corporation,
                       Cantonment, Tiruchipalli.                ....Respondents/Respondents
                     Prayer in C.M.P(MD).No.309 of 2020: This petition is filed under
                     Section 151 of the Code of Civil Procedure,           to dispense with the
                     production of the certified copy of original judgment passed in W.A.
                     (MD)No.938 of 2019 on the file of this Court.
https://www.mhc.tn.gov.in/judis/
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                                                                               C.M.P(MD)No.309 of 2020


                     Prayer in Rev.Aplc(MD).SR.No.1564 of 2020: Review Application is
                     filed under Order 47 Rule 1 r/w. Section 114 of the Code of Civil
                     Procedure, to review the judgment, dated 18.09.2019, made in W.A.
                     (MD)No.938 of 2019 on the file of this Court.


                                       For Petitioners   : Mr.A.Saravanan
                                       For Respondents : Mr.R.Baskaran,
                                                          Government Counsel for R3 and R4


                                                         ORDER

[Order of the Court was made by T.S.SIVAGNANAM,J.]

The learned counsel appearing for the petitioners, had circulated a

letter dated 06.07.2021, praying for withdrawal of this petition and in the

light of the same, this miscellaneous petition stands dismissed as

withdrawn. Consequently, connected Rev.Aplc(MD).SR.No.1564 of

2020 is also rejected at the SR stage itself. No costs.

(T.S.S.,J.) (R.T.,J.) 09.07.2021 Index : Yes/No Internet : Yes/No Ls/akv

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

C.M.P(MD)No.309 of 2020

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.

To

1.The Secretary to Government, State of Tamilnadu Municipal Administration and Water Supply Department, Secretariat, Chennai – 600 009.

2.The Commissioner of Municipal Administration Chepauk, Chennai – 600 005.

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

C.M.P(MD)No.309 of 2020

T.S.SIVAGNANAM, J.

and R.THARANI, J.

Ls/akv

C.M.P(MD)No.309 of 2020 in Rev.Aplc(MD).SR.No.1564 of 2020

09.07.2021

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