Jegannathan vs G.Rajasekaran ... 1St
2022 Latest Caselaw 18202 Mad

                                                                                W.A.(MD)No.1171 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 15.12.2022

                                                     CORAM:

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

                                              W.A.(MD)No.1171 of 2022
                                                       and
                                             C.M.P.(MD)No.9118 of 2022

                 Jegannathan                                   ... Appellant / 7th Respondent

                                                        -Vs-

                 1.G.Rajasekaran                                 ... 1st Respondent / Petitioner


                 2.The Government of Tamilnadu,
                    Represented by its Principal Secretary,
                    Rural Development and Panchayat Raj Department,
                    St.George Fort,
                    Chennai.


                 3.The District Collector,
                    Theni District, Theni.

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https://www.mhc.tn.gov.in/judis
                                                                           W.A.(MD)No.1171 of 2022




                 4.The District Revenue Officer,
                    Theni District,
                    Theni.


                 5.The Revenue Divisional Officer,
                    Periyakulam,
                    Theni District.


                 6.The Tahsildar,
                    Aundipatti Taluk,
                    Theni District.


                 7.The Block Development Officer,
                    Aundipatti Panchayat Union,
                    Aundipatti,
                    Theni District.                        ... Respondents 2 to 7 /
                                                                        Respondents 1 to 6


                 PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this Court to
                 set aside the order dated 14.07.2022 made in W.P.(MD)No.13131 of 2017 on the
                 file of this Court.



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                                                                                      W.A.(MD)No.1171 of 2022


                                           For Appellant      : Mr.P.Arun Jayatram
                                           For R1             : Mr.B.Vasanthan
                                           For R2 to R7       : Mr.V.Nirmalkumar
                                                               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 30.11.2022 to the Registry, seeking permission of this Court to withdraw

this Writ Appeal.

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

withdrawn. No costs.

[D.K.K., J.] & [R.V., J.] 15.12.2022 Index : Yes / No Internet : Yes / No

Myr

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1171 of 2022

To

1.The Principal Secretary, Government of Tamilnadu, Rural Development and Panchayat Raj Department, St.George Fort, Chennai.

2.The District Collector, Theni District, Theni.

3.The District Revenue Officer, Theni District, Theni.

4.The Revenue Divisional Officer, Periyakulam, Theni District.

5.The Tahsildar, Aundipatti Taluk, Theni District.

6.The Block Development Officer, Aundipatti Panchayat Union, Aundipatti, Theni District.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1171 of 2022

D.KRISHNAKUMAR, J.

AND R.VIJAYAKUMAR, J.

Myr

W.A.(MD)No.1171 of 2022

15.12.2022

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