The Superintendent Of Police vs G.Sasikumar
2022 Latest Caselaw 11231 Mad

                                                                               W.A.No.744 of 2022



                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 27.06.2022

                                                            CORAM

                                         The Hon'ble Mr. Justice PARESH UPADHYAY
                                                             and
                                      The Hon'ble Mr. Justice A.D.JAGADISH CHANDIRA

                                                    W.A.No.744 of 2022


                     1.The Superintendent of Police,
                       Vellore District, Vellore.

                     2.The Director General of Police,
                       Dr. Radhakrishnan Salai,
                       Mylapore, Chennai-600 004.                                   .. Appellants


                                                             Vs

                     G.Sasikumar                                                  .. Respondent


                                  Appeal preferred under Clause 15 of Letters Patent against the

                     order dated 23.12.2020 made in W.P.No.11442 of 2010.


                                       For Appellants   :     Mr.Abishek Moorthy
                                                              Government Advocate

                                       For Respondent   :     Mr.Adithya Varadarajan




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No.744 of 2022



                                                         JUDGMENT

(Delivered by PARESH UPADHYAY, J.)

1. Challenge in this appeal is made to the order dated

23.12.2020 recorded on W.P.No.11442 of 2020. This appeal is by the

Respondents/ State Authorities.

2. Learned Advocate for the respondent/ writ petitioner, on

instructions, states that though the writ petitioner has succeeded

before learned single Judge, the writ petitioner intends to give up his

plea which was agitated in the writ petition and therefore he seeks

permission to withdraw the writ petition, in which, he has succeeded.

3. In view of the above, the order of learned single Judge is set

aside at the concession of the writ petitioner. In view of the above,

appeal would not survive and the same is dismissed. No costs.

C.M.P.No.5209 of 2022 is also dismissed.

                                                                          (P.U., J)    (A.D.J.C., J)
                                                                                  27.06.2022

                     Index:Yes/No
                     raa/79

https://www.mhc.tn.gov.in/judis W.A.No.744 of 2022

PARESH UPADHYAY, J.

and A.D.JAGADISH CHANDIRA, J.

raa

W.A.No.744 of 2022

27.06.2022

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