Mahalakshmi Textile Mills ... vs C.Chandrasekaran
2021 Latest Caselaw 13958 Mad

                                                                            W.A.(MD)No.622 of 2019

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 13.07.2021

                                                     CORAM

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                AND
                                 THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                              W.A.(MD)No.622 of 2019
                                                       and
                                             C.M.P(MD).No.5147 of 2019

                Mahalakshmi Textile Mills Limited,
                Rep. by its Managing Director,
                L.Alagusundaram.                                ... Appellants/Respondent No.4
                                                         Vs.
                1. C.Chandrasekaran

                2. The District Collector,
                   Collectorate,
                   Madurai,
                   Madurai District.

                3. The District Collector,
                   Collectorate,
                   Tiruppur, Tiruppur District.

                4. The Tahsildar,
                   Taluk Office,
                   Dharapuram Taluk,
                   Dharapuram,
                   Tiruppur District.                             ... Respondents 2 to 4/
                                                                      Respondents 1 to 3


                Prayer: Writ Appeal filed under Clause 15 of Letters Patent, against the order of
                this Court made in W.P.(MD) No.6520 of 2016, dated 12.02.2018.
https://www.mhc.tn.gov.in/judis/
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                                                                                   W.A.(MD)No.622 of 2019




                                   For Appellants              : Mr.J.Bharathan

                                   For Respondent              : Mr.T.Lajapathi Roy for R1
                                                                 Mr.R.Baskaran,
                                                                 Standing Counsel for Government
                                                                 for R2 to R4


                                                      JUDGMENT

[Judgment of the Court was delivered by T.S.SIVAGNANAM,J.]

The learned counsel appearing for the appellants, had circulated a

letter dated 13.07.2021, praying for withdrawal of this Writ Appeal and in the

light of the same, this Writ Appeal is dismissed as withdrawn. No Costs.

Consequently, connected miscellaneous petition is closed.

Index :Yes/No (T.S.S.,J.) (S.A.I.,J.) Internet :Yes/No 13.07.2021 pkn

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.

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

W.A.(MD)No.622 of 2019

To:

1. The District Collector, Collectorate, Madurai, Madurai District.

2. The District Collector, Collectorate, Tiruppur, Tiruppur District.

3. The Tahsildar, Taluk Office, Dharapuram Taluk, Dharapuram, Tiruppur District.

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

W.A.(MD)No.622 of 2019

T.S.SIVAGNANAM, J.

and S.ANANTHI, J.

pkn

W.A.(MD)No.622 of 2019

13.07.2021

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