Shanthi vs Muthubaranam
2022 Latest Caselaw 16237 Mad

                                                                            WA (MD)No.1258 of 2018

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 12.10.2022

                                                       CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                              WA (MD)No.1258 of 2018
                                  and CMP(MD) Nos.8787/2018, 10594/2021 and 1308/2022

                     1.Shanthi

                     2.Karuppaiah                                     .. Appellants


                                                          Vs.

                     1.Muthubaranam

                     2.The District Collector
                       Madurai District
                       Madurai 625 020.

                     3.The District Revenue Officer,
                       Madurai District
                       Madurai.

                     4.The Revenue Divisional Officer,
                       Madurai District, Madurai.

                     5.The Tahsildar,
                       Melur Taluk, Melur, Madurai District           .. Respondents



                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                    WA (MD)No.1258 of 2018

                     Prayer : Appeal is filed under Clause 15 of Letters Patent against the order

                     dated 25.04.2014 in WP (MD) No.15677 of 2012.

                                          For appellants       : Mr.G.Aravinthan
                                          For respondents      : Mr.P.Thilak Kumar
                                                                 Government Pleader

                                                           JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

The learned counsel for the appellants seeks permission of this Court

to withdraw the writ appeal. He has also circulated a letter dated

27.09.2022 to the Registry.

2.In view of the submission made and letter circulated to the Registry

by the learned counsel for the appellants, this writ appeal is dismissed as

withdrawn. No costs. consequently connected Miscellaneous Petitions are

closed.

(J.N.B.,J.) (N.A.V.,J.) 12.10.2022 Internet : Yes RR

https://www.mhc.tn.gov.in/judis WA (MD)No.1258 of 2018

To

1.The District Collector Madurai District Madurai 625 020.

2.The District Revenue Officer, Madurai District Madurai.

3.The Revenue Divisional Officer, Madurai District, Madurai.

4.The Tahsildar, Melur Taluk, Melur, Madurai District

https://www.mhc.tn.gov.in/judis WA (MD)No.1258 of 2018

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

RR

WA (MD)No.1258 of 2018 and CMP(MD) Nos.8787/2018, 10594/2021 and 1308/2022

12.10.2022

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