M/S.Evangelical Church Of India vs Chennai Metropolitan Water ...
2022 Latest Caselaw 910 Mad

                                                                                   C.S.No.9 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 20.01.2022

                                                          CORAM

                                  THE HONOURABLE Mr.JUSTICE ABDUL QUDDHOSE

                                                     C.S.No.9 of 2019
                                               and A.Nos.128 and 129 of 2019

                     M/s.Evangelical Church of India,
                     Administrative Office,
                     No.1, 2nd Street, Ormes Road,
                     Kilpauk, Chennai – 600 010.
                     Represented by its General Secretary,
                     Rev.Sundara Raj Johnson                                         ... Plaintiff

                                                             Vs

                     1.Chennai Metropolitan Water Supply and
                        Sewerage Board,
                       No.1, Pumping Station Board,
                       Chindadripet, Chennai – 2,
                       Represented by its Executive Engineer,
                       Regional Office-1.

                     2.The Tamil Nadu Slum Clearance Board,
                       No.5, Kamarajar Salai,
                       Chepakkam, Chennai – 5.
                       Represented by its Chairman.                                 ...Defendants

                                  Plaint under Order IV Rule 1 of Original Side read with Order VII
                     Rule 1 CPC Rules praying to pass a judgment and decree against the



https://www.mhc.tn.gov.in/judis
                                                                                  C.S.No.9 of 2019

                     defendants.
                     (a) Permanent Injunction restraining the 1st Defandant, its men agents and
                     all persons, claiming under them from in any manner disturbing the
                     Plaintiff's peaceful possession and enjoyment of the suit property except
                     due process of law;
                     b) Mandatory injunction directing the 2nd Defendant to ascertain the value
                     to be paid for the suit land on the basis of guideline value or any reasonable
                     value, to enable the Plaintiff to pay the same and obtain Sale Deed in
                     respect of the suit land.
                                  For Plaintiff       : Mr.A.M.Packianathan Easter

                                  For D2              : Mr.S.Prabhu
                                  For D1              : Mr.G.Janakiraman

                                                     JUDGMENT

Mr.A.M.Packianathan Easter, learned counsel for the plaintiff,

seeks permission of this Court to withdraw this suit. The said statement is

recorded.

2. Accordingly, this suit is dismissed as withdrawn. No costs.

Consequently, connected applications are closed.

20.01.2022

srn

https://www.mhc.tn.gov.in/judis C.S.No.9 of 2019

ABDUL QUDDHOSE.J

srn

C.S.No.9 of 2019 and A.Nos.128 and 129 of 2019

20.01.2022

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