P.Dinakaran vs State Of Tamil Nadu
2022 Latest Caselaw 7990 Mad

                                                                        W.A.No.1009 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 18.04.2022

                                                    CORAM :

                                   THE HON'BLE MR. JUSTICE R. MAHADEVAN
                                                      AND
                        THE HON'BLE MR. JUSTICE J. SATHYA NARAYANA PRASAD


                                              W.A.No.1009 of 2022


                     P.Dinakaran                                            ... Appellant
                                                      Versus

                     1. State of Tamil Nadu,
                        Represented by the Secretary to Government,
                        Revenue Administration,
                        Fort St.George,
                        Chennai - 600 009.
                     2. The District Collector,
                        O/o. The District Collectorate,
                        Thirupatthur, Thirupathur District.
                     3. The Sub Collector,
                        O/o. The Sub Collector,
                        Thirupatthur, Thirupathur District.
                     4. The Tahsildar,
                        O/o. the Tahsildar,
                        Natrampalli,
                        Thirupattur District.
                     5. Village Administrative Officer,
                        O/o. Mookkanur Village Administrative Office,
                        Mookkanur, Natrampalli,
                        Thirupattur District.                           ... Respondents


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


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                                                                                     W.A.No.1009 of 2022

                     Prayer : Writ Appeal preferred under Clause 15 of Letters Patent against the

                     order made in W.P.No.16747 of 2022 dated 03.02.2021.

                                  For Appellant    :     Ms.R.Kalaiyarasi
                                  For Respondents :      Mr.M.Shahjahan
                                                         Special Government Pleader for R3

                                                       JUDGMENT

(Judgment of the court was delivered by R.MAHADEVAN, J.)

When the matter was taken up for consideration, the learned counsel

for the appellant sought permission of this Court to withdraw the writ appeal

with liberty to the appellant to approach the appropriate authority for

appropriate relief. She has also made an endorsement to that effect in the

Court bundle.

2. In view of the above submission and endorsement made by learned

counsel for the appellant, liberty is granted and the writ appeal is dismissed

as withdrawn. No costs.

(R.M.D., J.) (J.S.N.P., J.) 18.04.2022 gba/msr

Internet : Yes Index : Yes / No

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

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To

1. The Secretary to Government, State of Tamil Nadu, Revenue Administration, Fort St.George, Chennai - 600 009.

2. The District Collector, O/o. The District Collectorate, Thirupatthur, Thirupathur District.

3. The Sub Collector, O/o. The Sub Collector, Thirupatthur, Thirupathur District.

4. The Tahsildar, O/o. the Tahsildar, Natrampalli, Thirupattur District.

5. Village Administrative IFficer, O/o. Mookkanur Village Administrative Office, Mookkanur, Natrampalli, Thirupattur District.

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

Page 3/4 W.A.No.1009 of 2022

R.MAHADEVAN, J.

and J.SATHYA NARAYANA PRASAD, J.

gba/msr

W.A.No.1009 of 2022

18.04.2022

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

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