P.Devaraj vs Commissioner
2022 Latest Caselaw 11497 Mad

                                                                  W.A.Nos.1505 & 1507 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:   29.06.2022

                                                    CORAM :

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


                                           W.A.Nos.1505 & 1507 of 2022

                     P.Devaraj                                       ..   Appellant in
                                                                          WA No.1505/22

                     R.S.Shankar                                     ..   Appellant in
                                                                          WA No.1507/22

                                                        Vs.

                     1. Commissioner
                        Ambur Municipality
                        Ambur 635 802
                        Vellore District.

                     2. R.G.Nasir Baig

                     3. The Superintendent of Police                      Respondents in
                        Thirupathur District.                        ..   both WAs.

                     [R3 suo motu impleaded vide
                     order dated 25.04.2022]

                     Prayer: Appeals filed under Clause 15 of the Letters Patent against the
                     common order dated 25.04.2022 made in W.P.Nos.23314 and 23313
                     of 2016.



                     __________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                         W.A.Nos.1505 & 1507 of 2022




                                      For the Appellants       : Mrs.S.Thamizharasi

                                      For the Respondents      : Mr.P.Muthukumar
                                                                 State Government Pleader
                                                                 Assisted by
                                                                 Mr.Alagu Gowtham
                                                                 Government Advocate
                                                                 for Respondent-1


                                                           JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the writ appellants seeks to withdraw

these writ appeals with liberty to file review petition before the

learned Single Judge.

2. In view of the above, these writ appeals are dismissed as

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

costs. Consequently, CMP Nos.9858 and 9864 of 2022 are closed.

(M.N.B., CJ.) (N.M., J.) 29.06.2022 Index : Yes/No kpl

__________

https://www.mhc.tn.gov.in/judis W.A.Nos.1505 & 1507 of 2022

To

1. Commissioner Ambur Municipality Ambur 635 802 Vellore District.

2. The Superintendent of Police Thirupathur District.

__________

https://www.mhc.tn.gov.in/judis W.A.Nos.1505 & 1507 of 2022

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

kpl

W.A.Nos.1505 & 1507 of 2022

.2022

__________

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