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M.Mahadevan vs The Commissioner
2022 Latest Caselaw 18308 Mad

Citation : 2022 Latest Caselaw 18308 Mad
Judgement Date : 23 December, 2022

Madras High Court
M.Mahadevan vs The Commissioner on 23 December, 2022
                                                                                W.A.(MD)No.1458 of 2022


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 23.12.2022

                                                     CORAM:

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

                                             W.A.(MD)No.1458 of 2022

                 M.Mahadevan                                   ... Appellant / Petitioner

                                                        -Vs-
                 1.The Commissioner,
                    The Tamil Nadu Food Safety and
                           Drug Administration Department,
                    Chennai.


                 2.The District Collector,
                    Madurai District.


                 3.The Designated Officer,
                    The Tamil Nadu Food Safety and
                           Drug Administration Department,
                    Food Safety Wing, Madurai District.

                 Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                   W.A.(MD)No.1458 of 2022


                 4.The Commissioner of Police,
                    Madurai City.


                 5.The Inspector of Police,
                    Mathichiyam Police Station (L&O),
                    Madurai District.                               ... Respondents / Respondents


                 PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this Court to
                 set aside the order dated 18.11.2022 made in W.P.(MD)No.26098 of 2022 on the
                 file of this Court.
                                          For Appellant     : Mr.V.Kishore Kumar
                                          For R1 to R3      : Mr.M.Sarangan,
                                                             Additional Government Pleader
                                          For R4 & R5       : Mr.S.Manikandan,
                                                             Government Advocate (Crl.Side)


                                                          JUDGMENT

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

The learned counsel appearing for the appellant has filed a memo

before this Court, seeking permission of this Court to withdraw this Writ Appeal.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1458 of 2022

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

withdrawn. No costs.

[D.K.K., J.] & [R.V., J.] 23.12.2022 Index : Yes / No Internet : Yes / No

Myr

To

1.The Commissioner, The Tamil Nadu Food Safety and Drug Administration Department, Chennai.

2.The District Collector, Madurai District.

3.The Designated Officer, The Tamil Nadu Food Safety and Drug Administration Department, Food Safety Wing, Madurai District.

4.The Commissioner of Police, Madurai City.

5.The Inspector of Police, Mathichiyam Police Station (L&O), Madurai District.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1458 of 2022

D.KRISHNAKUMAR, J.

AND R.VIJAYAKUMAR, J.

Myr

W.A.(MD)No.1458 of 2022

23.12.2022

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

 
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