A.K.Sankar Prasad vs State Of Tamilnadu
2022 Latest Caselaw 6304 Mad

                                                                                        W.A.No.747 of 2022

                                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                          Dated: 28.03.2022

                                                               Coram:

                              THE HONOURABLE MR.MUNISHWAR NATH BHANDARI, Chief Justice
                                                                 and
                                    THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                            ---
                                                    W.A.No.747 of 2022
                                                            ---

                     1. A.K.Sankar Prasad
                     2. A.K.Muthusamy
                     3. S.Kirithika                                                           .. Appellants

                                                                  Vs.
                     1. State of Tamilnadu,
                        Rep. by its Secretary to Government,
                        Housing & Urban Development Department,
                        Fort St.George, Chennai-600 009.

                     2. The Tamilnadu Housing Board,
                        Rep. by its Chairman/Managing Director,
                        231, Anna Salai, Nandanam,
                        Chennai-600 035.

                     3. High Level Committee,
                        Rep. by its Chairman,
                        Tamilnadu Housing Board,
                        231, Anna Salai, Nandanam,
                        Chennai-600 035.                                                    .. Respondents


                                  Writ Appeal filed under Clause 15 of the Letters Patent against the order
                     dated 12.03.2020 passed by the learned Single Judge in W.P.No.26826 of 2017
                     on the file of this Court.


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https://www.mhc.tn.gov.in/judis
                                                                                         W.A.No.747 of 2022



                                        For appellant   : Mr.S.Kasiramalingam
                                        For respondents: Ms.R.Anitha, Spl.G.P. for R-1
                                                         Dr.R.Gowri for RR-2 and 3


                                                        JUDGMENT

(The Judgment of the Court was delivered by The Hon'ble Chief Justice)

Learned counsel for the appellants, prays and is granted permission to

withdraw the Writ Appeal. He has also made an endorsement on the grounds of

appeal to that effect. Accordingly, the Writ Appeal is dismissed as withdrawn. No

costs.

(M.N.B., C J) (D.B.C.J) 28.03.2022 Speaking Order: Yes/no cs

To

1. State of Tamilnadu, Rep. by its Secretary to Government, Housing & Urban Development Department, Fort St.George, Chennai-600 009.

2. The Tamilnadu Housing Board, Rep. by its Chairman/Managing Director, 231, Anna Salai, Nandanam, Chennai-600 035.

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https://www.mhc.tn.gov.in/judis W.A.No.747 of 2022

3. High Level Committee, Rep. by its Chairman, Tamilnadu Housing Board, 231, Anna Salai, Nandanam, Chennai-600 035.

Page No.3/4

https://www.mhc.tn.gov.in/judis W.A.No.747 of 2022

THE HONOURABLE CHIEF JUSTICE and D.BHARATHA CHAKRAVARTHY, J

cs

W.A.No.747 of 2022

28.03.2022

Page No.4/4

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