Vasudevan vs The Superintendent Of Police
2022 Latest Caselaw 7874 Mad

                                                                            W.A(MD)No.337 of 2022


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 13.04.2022

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE PARESH UPADHYAY
                                                       and
                                     THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               W.A(MD)No.337 of 2022
                                           and C.M.P.(MD) No.3380 of 2022



                Vasudevan                                         .. Appellant/3rd Respondent


                                                        Vs




                1.The Superintendent of Police,
                  Thanjavur,
                  Thanjavur District.

                2.The Inspector of Police,
                  Tamil Nadu University Police Station,
                  Thanjavur District.                             .. Respondents 1 & 2/
                                                                       Respondents 1 & 2

                3.Krishnamoorthy                                  .. 3rd Respondent/Petitioner



                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent against
                the order dated 10.03.2022 made in W.P.(MD) No. 2158 of 2022.




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https://www.mhc.tn.gov.in/judis
                                                                               W.A(MD)No.337 of 2022




                                     For Appellant   : Mr.P.Mani Anandh
                                     For Respondents : Mr.K.Balasubramani
                                                       Special Government Pleader
                                                       for R1 & R2

                                                       No appearance for R3




                                                       JUDGMENT

[Delivered by R.VIJAYAKUMAR, J.]

The writ petition was filed seeking a mandamus to implement

the order passed under the Maintenance and Welfare of Parents and

Senior Citizens Act, 2007. The writ petition was allowed by learned Single

Judge, directing his son to vacate the premises. The said order is

challenged by the third respondent / son in the writ petition.

2. Learned counsel for the appellant submits that, pending the

writ appeal, the appellant has already vacated the premises and handed

over vacant possession to the third respondent herein. His statement is

recorded.

3. Learned counsel for the appellant seeks permission of this

Court to withdraw the writ appeal and he has made an endorsement to

that effect.

https://www.mhc.tn.gov.in/judis W.A(MD)No.337 of 2022

4. Based upon the endorsement made, this writ appeal is

dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition would not survive.

                                                             [P.U., J]         [R.V., J]
                                                                      13.04.2022
                Index             : No
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                To

1.The Superintendent of Police, Thanjavur, Thanjavur District.

2.The Inspector of Police, Tamil Nadu University Police Station, Thanjavur District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.337 of 2022

PARESH UPADHYAY, J.

and R.VIJAYAKUMAR, J.

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W.A(MD)No.337 of 2022

13.04.2022

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