K.S.Myilsamy vs The District Revenue Authority
2022 Latest Caselaw 13975 Mad

                                                                       W.A.No.998 of 2022



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 04.08.2022

                                                     CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                       AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                W.A.No.998 of 2022


                     K.S.Myilsamy                                     .. Appellant

                                                        Vs

                     1.The District Revenue Authority,
                       and Additional Judicial Magistrate,
                       Coimbatore.

                     2.The Deputy Collector-cum-
                       Revenue Court,
                       Thiruchirapalli.

                     3.The Tenancy Record Officer &
                       Tahsildar of Coimbatore North Taluk,
                       Coimbatore.

                     4.Rajammal
                     5.S.Parthiban
                     6.Rajeswari
                     7.Prema
                     8.Jothimani
                     9.C.N.Bharathi
                     10.Kanchana
                     11.T.M.S.Rajendran                               .. Respondents

                     ____________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.998 of 2022



                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent against
                     the order dated 15.02.2022 passed in W.P.No.19722 of 2019.


                                      For the Appellant       : Mr.E.Hariharan

                                      For the Respondents     : Mr.P.Muthukumar
                                                                State Government Pleader
                                                                for respondent Nos.1 to 3
                                                              : Mr.A.E.Ravichandran
                                                                for respondent Nos.9 and 10

                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant prays for withdrawal of the

writ appeal with liberty to file a review application. He has also

made an endorsement to that effect.

2. In view of the above, the writ appeal is dismissed as

withdrawn with liberty as prayed for. There will be no order as to

costs. Consequently, C.M.P.No.6346 of 2022 is closed.

(M.N.B., CJ) (D.B.C., J.) 04.08.2022 Index : Yes/No bbr

____________

https://www.mhc.tn.gov.in/judis W.A.No.998 of 2022

To

1.The District Revenue Authority, and Additional Judicial Magistrate, Coimbatore.

2.The Deputy Collector-cum- Revenue Court, Thiruchirapalli.

3.The Tenancy Record Officer & Tahsildar of Coimbatore North Taluk, Coimbatore.

____________

https://www.mhc.tn.gov.in/judis W.A.No.998 of 2022

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARHY, J.

bbr

W.A.No.998 of 2022

04.08.2022

____________

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