Jaheer Hussain vs Mujibur Rahman
2022 Latest Caselaw 13314 Mad

                                                                           W.A.No.1651 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 25.07.2022

                                                       CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                        AND
                                         THE HON'BLE MRS.JUSTICE N.MALA


                                                W.A.No.1651 of 2022


                     Jaheer Hussain                                        .. Appellant

                                                          Vs

                     1.Mujibur Rahman

                     2.The Inspector General of Registration,
                       No.100, Santhome High Road,
                       Chennai-600 028.

                     3.The Sub-Registrar,
                       Sub-Registrar Office, Ulundurpet,
                       Kallakurichi District.

                     4.Rabikul Beevi                                       .. Respondents

                     Prayer: Appeal under Clause 15 of the Letters Patent against the
                     order dated 08.10.2021 in W.P.No.21754 of 2021.


                                   For the Appellant      : Mr.V.Manohar



                     ____________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                              W.A.No.1651 of 2022



                                     For the Respondents     : Mr.P.Muthukumar
                                                               State Government Pleader
                                                               assisted by
                                                               Mrs.R.Anitha
                                                               Spl. Government Pleader
                                                               for respondent Nos.2 and 3


                                                       JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant seeks to withdraw the

writ appeal with liberty to file a review application.

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

withdrawn, with liberty as prayed for. There will be no order as

to costs. Consequently, C.M.P.No.11283 of 2022 is closed.

(M.N.B., CJ.) (N.M., J.) 25.07.2022 Index : Yes/No sasi

____________

https://www.mhc.tn.gov.in/judis W.A.No.1651 of 2022

To:

1.The Inspector General of Registration, No.100, Santhome High Road, Chennai-600 028.

2.The Sub-Registrar, Sub-Registrar Office, Ulundurpet, Kallakurichi District.

____________

https://www.mhc.tn.gov.in/judis W.A.No.1651 of 2022

THE HON'BLE CHIEF JUSTICE AND N.MALA,J.

(sasi)

W.A.No.1651 of 2022

25.07.2022

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