S.Sakthivadivel vs The Secretary
2022 Latest Caselaw 13564 Mad

                                                                    W.A.(MD)No.774 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 29.07.2022

                                                     CORAM

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                   and
                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                           W.A(MD)No.774 of 2022

                S.Sakthivadivel                                       ... Appellant

                                               Vs.

                1.The Secretary,
                  Department of Commercial Taxes and Registration,
                  The Government of Tamilnadu,
                  Department of Registration, Chennai.

                2.The Inspector General of Registration,
                  Department of Registration,
                  Chennai.

                3.The District Registrar,
                  Office of District Registrar, Tenkasi District.

                4.The Sub Registrar,
                  Office of Sub Registrar,
                  3/206, Rajeevganthi Nagar, Nainaragaram,
                  Idikal, Tenkasi District-627 804.

                5.S.Akilan                                            ... Respondents

                Prayer: Writ Appeal filed under Clause 15 of the Letter Patent to set
                aside the order of this Court, dated 20.06.2022 in W.P.(MD)No.6492 of
                2021.




                1/4
https://www.mhc.tn.gov.in/judis
                                                                           W.A.(MD)No.774 of 2022

                                  For Appellant    :Mr.H.Haja Mohideen
                                  For R1 to R4     :Mr.J.K.Jayaseelan
                                                   Government Advocate (Civil side)
                                                          ***

                                                     JUDGMENT

(Judgment of the Court was delivered by S.S.SUNDAR, J.)

When the Writ Appeal is taken up for admission, the learned

Counsel for the appellant seeks permission of this Court to withdraw this

Writ Appeal and he has also made an endorsement to that effect.

Permission is granted.

2.Recording the endorsement as well as the submission of the

learned Counsel for the appellant, this Writ Appeal is dismissed as

withdrawn. No costs.

                                                     [S.S.S.R., J.]    [S.S.Y., J.]
                                                                29.07.2022
                Index             : Yes / No

                cmr

https://www.mhc.tn.gov.in/judis W.A.(MD)No.774 of 2022

To

1.The Secretary, Department of Commercial Taxes and Registration, The Government of Tamilnadu, Department of Registration, Chennai.

2.The Inspector General of Registration, Department of Registration, Chennai.

3.The District Registrar, Office of District Registrar, Tenkasi District.

4.The Sub Registrar, Office of Sub Registrar, 3/206, Rajeevganthi Nagar, Nainaragaram, Idikal, Tenkasi District-627 804.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.774 of 2022

S.S.SUNDAR, J.

and S.SRIMATHY, J.

cmr

W.A(MD)No.774 of 2022

29.07.2022

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