V.Subramanian vs Chief Controlling Revenue ...
2021 Latest Caselaw 6267 Mad

                                                                                C.M.A.No. 540 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 09.03.2021

                                                         CORAM

                                   THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                               C.M.A.No. 540 of 2021


                     V.Subramanian                                                ..Appellant

                                                          Vs

                     1.Chief Controlling Revenue Authority
                        cum Inspector General of Registration,
                      Chennai.

                     2.The District Revenue Officer (Stamp),
                       Coimbatore.

                     3.The Sub-Registrar,
                       The Sub Registrar Officer,
                       Raja Street,
                       Coimbatore.                                                ..Respondents


                               Appeal filed under Section 47 A (10) by the Indian Stamp
                     Act, 1899 as amended as the Indian Stamp (Tamil Nadu Amended)
                     Act 9 of 2001 against the order passed in Pa.Mu.No. 51391/N-
                     2/2014 on the file of the Chief Controlling Revenue Authority cum
                     Inspector General of Registration, Chennai dated 08.01.2015
                     confirming the order passed in Mu.Pa.Pa.No. 3129/C/2004 on the
                     file of the District Revenue Officer (Stamp), Coimbatore.


                                     For Appellant   :         Mr.R.Gokulakrishnan

                                     For Respondents :         Mr.T.M.Pappiah
                                                               Spl GP




https://www.mhc.tn.gov.in/judis/
                     Page 1 of 3
                                                                            C.M.A.No. 540 of 2021



                                                      JUDGMENT

Learned counsel appearing through video conferencing on

behalf of the appellant made a submission to withdraw this appeal.

2. In view of the above, the civil miscellaneous appeal is

dismissed as withdrawn. No costs. Consequently, connected

C.M.P.No. 3427 of 2021 is closed.

09.03.2021

Index: Yes ssm

To

1.Chief Controlling Revenue Authority cum Inspector General of Registration, Chennai.

2.The District Revenue Officer (Stamp), Coimbatore.

3.The Sub-Registrar, The Sub Registrar Officer, Raja Street, Coimbatore.

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

C.M.A.No. 540 of 2021

S.M.SUBRAMANIAM, J.

(ssm)

C.M.A.No. 540 of 2021

09.03.2021

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