Shankar H. Patel vs The District Revenue Officer
2022 Latest Caselaw 5844 Mad

                                                                                W.A(MD)No.74 of 2022


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 22.03.2022

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE PARESH UPADHYAY
                                                      and
                                  THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                W.A(MD)No.74 of 2022
                                                         and
                                              C.M.P (MD) No.890 of 2022

                Shankar H. Patel                                               .. Appellant/
                                                                                  Petitioner

                                                           Vs.

                1. The District Revenue Officer,
                   Tiruchirappalli, Trichy District.

                2. The Revenue Divisional Officer,
                   Tiruchirappalli, Trichy District.

                3. The Tahsildar,
                   Thiruverumbur, Trichy.

                4. Natarajan

                5. Hemalatha                                                   .. Respondents/
                                                                                  Respondents


                PRAYER: Writ Appeal is filed under Clause 15 of the Letters Patent against
                the order dated 13.12.2021 made in W.P.(MD) No.22074 of 2021.


                                  For Appellant              : Mr.R.Gandhi
                                  For Respondents            : Mr.J.Ashok,
                                                               Addl.Govt.Pleader for R1 to R3




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https://www.mhc.tn.gov.in/judis
                                                                                       W.A(MD)No.74 of 2022



                                                          JUDGMENT

[Delivered by PARESH UPADHYAY, J.]

Learned counsel for the appellant seeks permission to withdraw

this appeal. Permission as prayed for is granted.

2. This appeal is disposed of accordingly. No costs.

Consequently, connected C.M.P. would not survive.

                                                                      [P.U., J]         [K.R., J]
                                                                               22.03.2022
                Index             : No

                sj/42


                To

1. The District Revenue Officer, Tiruchirappalli, Trichy District.

2. The Revenue Divisional Officer, Tiruchirappalli, Trichy District.

3. The Tahsildar, Thiruverumbur, Trichy.

https://www.mhc.tn.gov.in/judis W.A(MD)No.74 of 2022

PARESH UPADHYAY, J.

and KRISHNAN RAMASAMY, J.

sj

W.A(MD)No.74 of 2022

22.03.2022

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