Santhana Karuppusamy vs The District Level Security ...
2022 Latest Caselaw 5969 Mad

                                                                                  W.P.No.6665 of 2022

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 23.03.2022

                                                               CORAM

                                  THE HONOURABLE MR.JUSTICE T.RAJA
                                                and
                           THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA
                                               KURUP

                                                    W.P.No.6665 of 2022

                     Santhana Karuppusamy                                               ... Petitioner

                                                                 -vs-

                     1. The District Level Security Committee,
                        Adi-Dravidar and Welfare Department,
                        Perambalur, Perambalur District.

                     2. The Tahsildar,
                        Tahsildar Office,
                        Veppanthattai,
                        Perambalur District.                                     ... Respondents


                                  Writ Petition filed under Article 226 of the Constitution of India

                     seeking for issuance of a Writ of Mandamus, directing the 2 nd

                     respondent to issue a Community Certificate to the petitioner herein

                     by following the judgment reported in 1994 SCC (6) 241.

                                              For Petitioner       : Mr.R.Gokula Krishnan

                                              For Respondents       : Mr.K.V.Sajeev Kumar,
                                                                      Spl.G.P.




https://www.mhc.tn.gov.in/judis
                                                                               W.P.No.6665 of 2022

                                                              T.RAJA, J.
                                                                 AND
                                                        SATHI KUMAR SUKUMARA KURUP, J.
                                                                 tsi


                                                         ORDER

(Order of the Court was made by T.RAJA, J.)

After some arguments, learned Counsel for the petitioner seeks

permission of this Court to withdraw the present Writ Petition and he

has also made an endorsement to that effect.

2. Recording the same, the Writ Petition is dismissed as

withdrawn. No costs.

                                                                   (T.R.J.,)        (S.S.K.J.,)

                                                                            23.03.2022

                     tsi



                     To

1. The District Level Security Committee, Adi-Dravidar and Welfare Department, Perambalur, Perambalur District.

2. The Tahsildar, Tahsildar Office, Veppanthattai, Perambalur District.

W.P.No.6665 of 2022

https://www.mhc.tn.gov.in/judis W.P.No.6665 of 2022

21.03.2022

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