Subramani @ Ganesan vs ) The Block Development Officer
2022 Latest Caselaw 79 Mad

                                                                            W.A(MD)No.2253 of 2021


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 03.01.2022

                                                          CORAM :

                     THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                            and
                          THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                               W.A(MD)No.2253 of 2021
                                                        and
                                          CMP(MD)Nos.11255 and 11256 of 2021

                     Subramani @ Ganesan                                         ... Appellant

                                                             vs.

                     1) The Block Development Officer,
                        Thanthoni Panchayat Union,
                        Karur District.

                     2) The President,
                        Eamur Village Panchayat,
                        Karur District.

                     3) K.Panneer Selvam                                         ... Respondents


                                  Appeal filed under Clause 15 of Letters Patent, to set aside the
                     order passed in W.P(MD)No.13594 of 2021 dated 17.11.2021.


                                     For Appellant         : Mr.I.Velpradeep




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                                                                           W.A(MD)No.2253 of 2021


                                                        JUDGMENT

(Judgment of the Court was made by PUSHPA SATHYANARAYANA, J.)

The learned counsel for the appellant sought permission

of this Court to withdraw this appeal. He has addressed a letter

dated 03.01.2022 to the Registrar(Judicial), to that effect.

2. Permission is granted. Recording the letter dated

03.01.2022, this Writ Appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petitions are closed.

[P.S.N.,J.] & [P.V.,J.] 03.01.2022 Index : Yes / No bala

To

1) The Block Development Officer, Thanthoni Panchayat Union, Karur District.

2) The President, Eamur Village Panchayat, Karur District.

Page 2/3 https://www.mhc.tn.gov.in/judis W.A(MD)No.2253 of 2021

PUSHPA SATHYANARAYANA, J.

and P.VELMURUGAN, J.

bala

JUDGMENT MADE IN W.A(MD)No.2253 of 2021 DATED : 03.01.2022

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