Tvl.Bagavath Lodge vs The Assistant Commissioner (Ct)
2022 Latest Caselaw 10223 Mad

                                                                                   W.A(MD)No.741 of 2019


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED: 15.06.2022


                                                           CORAM:
                                       THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                      AND
                                      THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                                  W.A(MD)No.741 of 2019
                                              and C.M.P.(MD) No.6424 of 2019

                     Tvl.Bagavath Lodge,
                     Rep. by its Authorized Signatory,
                     G.Saravanan, S/o. Govindan,
                     No.254, Adivaram Road,
                     Palani – 624 601,
                     Dindigul District.                                  ... Appellant/Petitioner

                                                          Vs.

                     The Assistant Commissioner (CT),
                     Palani – II Assessment Circle,
                     Palani.                                            ... Respondent/Respondent


                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, to set
                     aside the order dated 28.11.2018 in W.P(MD)No.15418 of 2016 and
                     allow the Writ Appeal.
                                      For Appellant             : Mr.T.Bashyam

                                      For Respondent            : Mr.T.Ajmalkhan
                                                                  Government Advocate


                                                         JUDGMENT

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

Learned counsel for the appellant seeks permission of this

Court to withdraw this Writ Appeal. He has also made an endorsement to

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that effect. Recording the same, the Writ Appeal is dismissed as

withdrawn. No Costs. Consequently, connected Miscellaneous Petition is

also dismissed.

                                                          [S.S.S.R.,J]    [S.S.Y.,J.]
                                                                  15.06.2022
                     Index        :Yes/No
                     Internet     :Yes/No
                     sj

                     To

The Assistant Commissioner (CT), Palani – II Assessment Circle, Palani.

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S.S.SUNDAR,J.

and S.SRIMATHY,J.

sj

W.A(MD)No.741 of 2019

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