V.Chokalingam vs The District Collector
2022 Latest Caselaw 3343 Mad

                                                                              W.A(MD)No.1534 of 2021


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 22.02.2022

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE PARESH UPADHYAY
                                                      and
                                  THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                  W.A(MD)No.1534 of 2021

                V.Chokalingam                                                  .. Appellant/
                                                                                  Petitioner

                                                           Vs.

                1. The District Collector,
                   Madurai District,
                   Madurai.

                2. The Revenue Divisional Officer,
                   Melur,
                   Office situated at Othakadai,
                   Madurai District.

                3. The Tahsildar,
                   Melur Taluk,
                   Madurai District.                                           .. Respondents/
                                                                                  Respondents


                PRAYER: Writ Appeal is filed under Clause 15 of the Letters Patent against
                the order dated 22.11.2019 made in W.P(MD)No.24809 of 2019.


                                  For Appellant              : Mr.V.Santhakumaresan

                                  For Respondents            : Mr.S.R.A.Ramachandran,
                                                               Additional Government Pleader.
                                                               For R2 to R3




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https://www.mhc.tn.gov.in/judis
                                                                               W.A(MD)No.1534 of 2021




                                                     JUDGMENT

[Delivered by PARESH UPADHYAY, J.]

Learned advocate for the appellant seeks permission to withdraw

this appeal. Permission as prayed for, is granted. Accordingly, this writ

appeal is dismissed as withdrawn. No costs.

                                                                 [P.U., J]         [K.R., J]
                                                                          22.02.2022
                Index             : No

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                To

1. The District Collector, Madurai District, Madurai.

2. The Revenue Divisional Officer, Melur, Office situated at Othakadai, Madurai District.

3. The Tahsildar, Melur Taluk, Madurai District.

https://www.mhc.tn.gov.in/judis W.A(MD)No.1534 of 2021

PARESH UPADHYAY, J.

and KRISHNAN RAMASAMY, J.

pkn

W.A(MD)No.1534 of 2021

22.02.2022

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