A.Maharani vs State Of Tamil Nadu
2022 Latest Caselaw 11706 Mad

                                                                         W.A.No.1567 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    01.07.2022

                                                    CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                       AND
                                        THE HON'BLE MRS.JUSTICE N.MALA
                                              W.A.No.1567 of 2022
                                           and C.M.P.No.10325 of 2022
                     A.Maharani                                          .. Appellant
                                                        vs

                     1. State of Tamil Nadu,
                        Rep. by its Secretary to Government,
                        Highways and Minor Ports Department,
                        Secretariat, Fort St. George, Chennai-09.

                     2. The Commissioner of Land Administration,
                        Chapauk, Chennai-09.

                     3. The Special District Revenue Officer,
                        (Land Acquisition Officer), Chennai-
                         Kannniyakumari Industrial Corridor
                         Project, Kanchipuram.

                     4. The District Collector,
                        Kanchipuram District, Kanchipuram.

                     5. The Divisional Engineer,
                        Highways Department, Chengalpet.                 .. Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 30.03.2022 passed in W.P.No.7444 of 2022 on the file of


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.1567 of 2022



                     this Court.

                                  For the Appellant     :     Mr.C.Vigneswaran

                                  For the Respondents   :     Mr.P.Muthukumar
                                                              State Govt. Pleader
                                                              assisted by Mr.Alagu Gowtham,
                                                              Govt. Advocate for RR 1 to 4

                                                            *****

                                                        JUDGMENT

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

Learned counsel for the writ appellant seeks for withdrawal of

the writ appeal with liberty to file a review petition before the

learned Single Judge. An endorsement is made to that effect.

In view of the above, the writ appeal is dismissed as

withdrawn with liberty aforesaid. No costs. Consequently,

C.M.P.No.10325 of 2022 is also dismissed.

(M.N.B., CJ.) (N.M., J.) 01.07.2022 Index : Yes/No sra

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https://www.mhc.tn.gov.in/judis W.A.No.1567 of 2022

To:

1. The Secretary to Government of Tamil Nadu, Highways and Minor Ports Department, Secretariat, Fort St. George, Chennai-09.

2. The Commissioner of Land Administration, Chapauk, Chennai-09.

3. The Special District Revenue Officer, (Land Acquisition Officer), Chennai- Kannniyakumari Industrial Corridor Project, Kanchipuram.

4. The District Collector, Kanchipuram District, Kanchipuram.

5. The Divisional Engineer, Highways Department, Chengalpet.

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https://www.mhc.tn.gov.in/judis W.A.No.1567 of 2022

M.N.Bhandari, CJ.

and N.Mala, J.

(sra)

W.A.No.1567 of 2022

01.07.2022

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