The State Of Tamil Nadu vs P.Ganga Shree
2021 Latest Caselaw 20824 Mad

                                                              1                W.A.No.1896 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 08.10.2021

                                                      Coram

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                    AND
                                   THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                              W.A.No.1896 of 2019
                                                      and
                                             C.M.P No.12890 of 2019

                     1.The State of Tamil Nadu
                       Represented by the Principal Secretary to Government,
                       Commercial Tax and Registration Department,
                       Fort St.George,
                       Chennai – 600 009.


                     2.The Commissioner of Commercial Taxes,
                       Ezhilagam,
                       Chepauk,
                       Chennai – 600 005.

                     3.The Joint Commissioner (CT)
                       Chennai East Division,
                       Chennai – 600 006.                                        ...Appellants

                                                        vs.

                     P.Ganga Shree,
                     Assistant Commissioner (CT)
                     Pammal Assessment Circle
                     Chennai – 600 044                                           ...Respondent



https://www.mhc.tn.gov.in/judis
                                                              2                   W.A.No.1896 of 2019


                     Prayer: Writ appeal is filed under clause 15 of the Letter Patent praying to
                     set aside the order passed by the learned Judge in W.P.No.43438 of 2016
                     dated 18.09.2017.

                                            For Appellants   : Mr.K.Tippu Sultan
                                                               Government Advocate

                                            For Respondent   : No Appearance

                                                      JUDGMENT

(Judgement of the Court was made by S.VAIDYANATHAN, J.)

When the matter is taken up for hearing, learned Government

Advocate appearing for the appellants sought permission of this Court to

withdraw this Appeal. He has also made an endorsement in the Court

bundle to that effect.

2. In view of the above, this Writ Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition are

also closed.

                                                                  (S.V.N.J.,)         (A.A.N.J.,)
                                                                             08.10.2021
                     dpq                                                        (1/3)

Speaking order/Non-speaking order Index: Yes/No Internet: Yes/No

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

S.VAIDYANATHAN, J.

and A.A.NAKKIRAN, J.

dpq

To P.Ganga Shree, Assistant Commissioner (CT) Pammal Assessment Circle Chennai – 600 044

W.A.No.1896 of 2019 and C.M.P No.12890 of 2019 (1/3)

08.10.2021

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