N.E.Mohammed Yusuf Raja vs The District Collector
2021 Latest Caselaw 19986 Mad

                                                                          S.A.(MD)No.32 of 2008


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 29.09.2021

                                                  CORAM

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            S.A.(MD)No.32 of 2008
                                                    and
                                            M.P.(MD)No.1 of 2008

                N.E.Mohammed Yusuf Raja                             ... Appellant

                                                     Vs.

                1.The District Collector,
                  Thanjavur,
                  Thanjavur District.

                2.The Tahsildhar,
                  Cutcery Road,
                  Papannasam,
                  Thanjavur District.

                3.The Revenue Inspector,
                  Iyyampattai Town,
                  Papannasam,
                  Thanjavur District.
                4.Abdul Razack
                5.A.Jagir Hussain
                6.R.Gulam Dasthageer @ Chinnakutty
                7.Sadiq Batcha
                8.Kunju @ Sulaiman                                  ... Respondents




https://www.mhc.tn.gov.in/judis/
                1/4
                                                                                  S.A.(MD)No.32 of 2008


                Prayer : Second Appeal filed under Section 100 of Civil Procedure Code,
                against the judgment and decree passed by the learned Additional Subordinate
                Judge, Thanjavur, in A.S.No.28 of 2005 dated 28.10.2005, confirming the
                judgment and decree passed by the learned District Munsif, Thiruvayaru,
                Thanjaavur District in O.S.No.10 of 2003 dated 07.03.2003.


                                   For Appellant   : Mr.S.Venkatesan

                                   For Respondents : Mr.R.Ragavendran,
                                                         Government Advocate for R1 to R3
                                                     No appearance for R4 & R6 to R8


                                                   JUDGEMENT

The learned counsel appearing for the appellant seeks permission of this

Court to withdraw this second appeal petition and also made an endorsement to

that effect.

2.Permission is granted. The second appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                             29.09.2021
                Index              : Yes / No
                Internet           : Yes/ No
                ias

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

S.A.(MD)No.32 of 2008

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 Additional Sub Court, Thanjavur.

2.The District Munsif Court, Thiruvayaru, Thanjavur District.

3.The District Collector, Thanjavur, Thanjavur District.

4.The Tahsildhar, Cutcery Road, Papannasam, Thanjavur District.

5.The Revenue Inspector, Iyyampattai Town, Papannasam, Thanjavur District.

Copy to:

The Record Keeper, V.R. Section, Madurai Bench of Madras High Court, Madurai.

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

S.A.(MD)No.32 of 2008

G.R.SWAMINATHAN, J.

ias

S.A.(MD)No.32 of 2008

29.09.2021

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