P.Jeevanadam vs M.Pandian ... 1St
2022 Latest Caselaw 18094 Mad

                                                                              W.A.(MD)No.446 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 08.12.2022

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                       AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                              W.A.(MD)No.446 of 2022
                                                       and
                                             C.M.P.(MD)No.4293 of 2022

                 P.Jeevanadam                                      ... Appellant / 5th Respondent

                                                        -Vs-
                 1.M.Pandian                                   ... 1st Respondent / Writ Petitioner


                 2.The District Collector,
                    Office of the Collectorate
                    Dindigul District, Dindigul.


                 3.The General Manager,
                    Tamil Nadu Civil Supplies Corporation,
                    Dindigul District, Dindigul.



                 Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                      W.A.(MD)No.446 of 2022


                 4.The Deputy Registrar,
                    The Deputy Registrar of Co-operative Societies,
                    Dindigul District, Dindigul.


                 5.The President,
                    DD487, The Co-operative Society,
                    Pandian Nagar, Trichy Road,
                    Dindigul District.                                     ... Respondents 2 to 5 /
                                                                                 Respondents 1 to 4


                 PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this Court to
                 set aside the order dated 20.04.2022 made in W.P.(MD)No.7420 of 2022 on the
                 file of this Court.
                                           For Petitioner     : Mr.V.Panneer Selvam
                                           For R1, R3 & R5 : No Appearance
                                           For R2 & R4        : Mr.A.Sivanupandian,
                                                               Government Advocate
                                                            JUDGMENT

[Judgment of the Court was delivered by D.KRISHNAKUMAR, J.]

The learned counsel appearing for the appellant has circulated a letter

dated 06.12.2022 to the Registry, seeking permission of this Court to withdraw

this Writ Appeal.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.446 of 2022

2.Permission is granted. Accordingly, this Writ Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

[D.K.K., J.] & [R.V., J.] 08.12.2022 Index : Yes / No Internet : Yes / No

Myr

To

1.The District Collector, Office of the Collectorate Dindigul District, Dindigul.

2.The Deputy Registrar, The Deputy Registrar of Co-operative Societies, Dindigul District, Dindigul.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.446 of 2022

D.KRISHNAKUMAR, J.

AND R.VIJAYAKUMAR, J.

Myr

W.A.(MD)No.446 of 2022

08.12.2022

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