V.P.Seetharaman vs The Commissioner
2022 Latest Caselaw 10974 Mad

                                                                      W.A.No.1334 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    23.06.2022

                                                   CORAM :

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


                                              W.A.No.1334 of 2022

                     V.P.Seetharaman                                          ..Appellant

                                                       Vs

                     1.The Commissioner
                       The Hindu Religious & Charitable Endowment Board,
                       Nungambakkam,
                       Chennai 600 034.

                     2.The Assistant Commissioner of Police,
                        The Hindu Religious & Charitable Endowment Board,
                       Nungambakkam,
                       Chennai 600 043.

                     3.The Executive Officer (HR & CE),
                       Arulmigu Vettai Venkatrayan Perumal Koil
                       Melpattambakkam Post,
                       Panruti Taluk, Cuddalore District.                  .. Respondents


                     Prayer : Appeal filed under Clause 15 of Letters Patent against the
                     order dated 11.03.2020 made in W.P.No.14645 of 2017.



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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.1334 of 2022




                                      For the Appellant       : Mr.R.Thanjan

                                      For the Respondents     : Mr.N.R.R.Arun Natarajan
                                                                Special Government Pleader
                                                                for respondent Nos.1 and 2




                                                         JUDGMENT

(Delivered the Hon'ble Chief Justice)

Learned counsel for the appellant prays for withdrawal of the

writ appeal.

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

withdrawn. There will be no order as to costs. Consequently,

C.M.P.No.8464 of 2022 is closed.

(M.N.B., CJ.) (N.M., J.) 23.06.2022 Index : Yes/No bbr

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https://www.mhc.tn.gov.in/judis W.A.No.1334 of 2022

To:

1.The Commissioner The Hindu Religious & Charitable Endowment Board, Nungambakkam, Chennai 600 034.

2.The Assistant Commissioner of Police, The Hindu Religious & Charitable Endowment Board, Nungambakkam, Chennai 600 043.

3.The Executive Officer (HR & CE), Arulmigu Vettai Venkatrayan Perumal Koil Melpattambakkam Post, Panruti Taluk, Cuddalore District.

____________

https://www.mhc.tn.gov.in/judis W.A.No.1334 of 2022

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

bbr

W.A.No.1334 of 2022

23.06.2022

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