The Commissioner vs A.Suresh Kumar
2021 Latest Caselaw 20000 Mad

                                                                              W.A.(MD)No.1814 of 2021

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 29.09.2021

                                                       CORAM :

                                     THE HON'BLE MR.JUSTICE M.DURAISWAMY
                                                     AND
                                   THE HON'BLE MR.JUSTICE K. MURALI SHANKAR

                                               W.A.(MD) No.1814 of 2021
                                                         and
                                               C.M.P(MD) No.7880 of 2021



                   The Commissioner,
                   Melur Municipality,
                   Melur Post & Taluk,
                   Madurai District.                  ...Appellant/Respondent/Writ Petitioner

                                                           Vs


                   A.Suresh Kumar                     ... Respondent/Petitioner/Respondent

                   PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent praying
                   this Court to set aside the order passed by this Court in W.M.P(MD).No.
                   8329/2020 in W.P(MD).No 23480/2019, dated 15.03.2021.


                                    For Appellant            :   Mr.J.Gunaseelan muthiah




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                   Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                              W.A.(MD)No.1814 of 2021


                                     For respondent          :   Mr.T.Ravichandran

                                                      JUDGMENT

[Judgment of the Court was made by M.DURAISWAMY,J]

Mr.J.Gunaseelan Muthiah, learned Counsel appearing for the appellant

seeks permission of this Court to withdraw the Writ Appeal.

2.Recording the submission made by the learned Counsel appearing

for the appellant, the Writ Appeal is dismissed as withdrawn. No costs.

Consequently, the connected Miscellaneous Petition is dismissed.

(M.D.,J) & (K.M.S.,J) 29.09.2021

Index : Yes/No Internet : Yes/No vsn/lr

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

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https://www.mhc.tn.gov.in/judis/ W.A.(MD)No.1814 of 2021

the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

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https://www.mhc.tn.gov.in/judis/ W.A.(MD)No.1814 of 2021

M. DURAISWAMY, J.

AND K. MURALI SHANKAR, J.

vsn/lr

JUDGMENT MADE IN W.A(MD) No.1814 of 2021 and C.M.P(MD) No.7880 of 2021

29.09.2021

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