V.Murugesan vs The District ...
2022 Latest Caselaw 6445 Mad

                                                                       W.A.No.762 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:    29.3.2022

                                                     CORAM :

                                    THE HON'BLE MR.MUNISHWAR NATH BHANDARI,
                                                   CHIEF JUSTICE
                                                         AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                W.A.No.762 of 2022


                     V.Murugesan                                       .. Appellant

                                                          vs

                     1.The District Collector/Inspector
                       of Panchayats, Nagapattinam,
                       Nagapattinam District.

                     2.The Assistant Director of
                       Panchayats, Collectorate,
                       Nagapattinam.
                       Nagapattinam District.

                     3.The Block Development Officer,
                       Thirumarugal Panchayat Union,
                       Thirumarugal, Nagapattinam
                       Taluk & District.

                     4.Tmt.G.Thamarai
                     5.M.Gunasekaran
                     6.Kala
                     7.S.Kamalahasan                                         ..


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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.762 of 2022



                     Respondents


                     Prayer: APPEAL under Clause 15 of the Letters Patent against the
                     order dated 03.1.2022 in W.P.No.6977 of 2020.


                                      For Appellant          : Mr.C.Prakasam

                                      For Respondents        : Mrs.R.Anitha,
                                                               Special Government Pleader
                                                               for R1 to R3




                                                        JUDGMENT

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

Learned counsel appearing for the appellant seeks permission

to withdraw the writ appeal with liberty to file a fresh writ petition

with a prayer different than the previous writ petition.

2. As prayed, the writ appeal is dismissed as withdrawn with

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

(M.N.B., CJ.) (D.B.C.J.) 29.3.2022 Index : Yes/No

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https://www.mhc.tn.gov.in/judis W.A.No.762 of 2022

To:

1.The District Collector/Inspector of Panchayats, Nagapattinam, Nagapattinam District.

2.The Assistant Director of Panchayats, Collectorate, Nagapattinam.

Nagapattinam District.

3.The Block Development Officer, Thirumarugal Panchayat Union, Thirumarugal, Nagapattinam Taluk & District.

RS

___________

https://www.mhc.tn.gov.in/judis W.A.No.762 of 2022

M.N.BHANDARI, CJ AND D.BHARATHA CHAKRAVARTHY,J

RS

W.A.No.762 of 2022

29.3.2022

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