C.Uma vs The Commissioner
2021 Latest Caselaw 22822 Mad

                                                                                W.A.Nos. 310 and 312 of 2010

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 22.11.2021

                                                            CORAM

                               THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                                and
                            THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                              Writ Appeal Nos.310 and 312 of 2010
                                                              and
                                                    M.P.Nos.1 and 1 of 2010

                     C.Uma                                                               .. Appellant
                                                                                         in both WAs
                                                               Vs.

                     1. The Commissioner
                        Corporation of Chennai
                        Rippon Building
                        Chennai-3.

                     2. The Revenue Court
                        Corporation of Chennai
                        Kodambakkam
                        Chennai – 600 024.                                          .. Respondents
                                                                                       in both WAs
                                  Appeals filed under Clause 15 of the Letters Patent to set aside the
                     order of this court dated 17.06.2008 passed in W.P.Nos. 3717 and 4663 of
                     2008.




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https://www.mhc.tn.gov.in/judis
                                                                                   W.A.Nos. 310 and 312 of 2010

                                  For Appellant          :          Mr. M.Nallathambi
                                                                    For Mr. S.Ramesh Kumar

                                  For Respondents        :          Mrs. Karthikaa Ashok


                                                    COMMON JUDGMENT

                                                  (Delivered by R.Mahadevan, J.)


                                  The learned counsel for the appellant seeks permission of this court to

                     withdraw these writ appeals, as these matters have become infructuous. He

                     has also made an endorsement to that effect.



                                  2.Recording the above submission and endorsement made by the

                     learned counsel for the appellant, these writ appeals are dismissed as

                     withdrawn. No costs. Consequently, connected miscellaneous petitions are

                     closed.


                                                                               [R.M.D., J.] [M.S.Q., J.]
                                                                                     22.11.2021
                     Index : Yes/No

                     Maya




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https://www.mhc.tn.gov.in/judis
                                                 W.A.Nos. 310 and 312 of 2010



                     To

                     1. The Commissioner
                        Corporation of Chennai
                        Rippon Building
                        Chennai-3.

                     2. The Revenue Court
                        Corporation of Chennai
                        Kodambakkam
                        Chennai – 600 024.




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https://www.mhc.tn.gov.in/judis
                                           W.A.Nos. 310 and 312 of 2010




                                          R. MAHADEVAN, J.

and MOHAMMED SHAFFIQ, J.

Maya

W.A. Nos. 310 and 312 of 2010

Dated : 22.11.2021

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