R.Rajagopal vs The District Collector
2022 Latest Caselaw 16343 Mad

                                                                              C.M.A.(MD)No.1438 of 2009


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    Dated :13.10.2022

                                                          CORAM

                                  THE HONOURABLE MRS. JUSTICE R. THARANI

                                              C.M.A.(MD)No.1438 of 2009
                                                        and
                                                 M.P(MD)No.1 of 2009

                  1.R.Rajagopal
                  2.T.Surulibommayan
                  3.P.Rajappan                                          ... Appellants

                                                    Vs.


                  1.The District Collector
                    representing Govt. of Tamilnadu
                    Theni.

                  2.The Tahsildar,
                    Periyakulam – Theni Road,
                    Theni.                                              ... Respondents


                  Prayer: This Civil Miscellaneous Appeal is filed under Order 43 Rule 1 (U)
                  of Civil Procedure Code, to set aside the judgment and decree in A.S.No.42
                  of 2006 on the file of the Sub-Court, Periyakulam, Dt:29.08.2008.


                                  For Appellants    : Mr.K.Guhan
                                  For Respondents   : Mr.P.Thambi Durai
                                                      Government Advocate



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https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.(MD)No.1438 of 2009



                                                     JUDGMENT

When the matter was taken up for hearing, the learned counsel for

the appellants sought leave of this Court to withdraw this appeal and he has

also made an endorsement to that effect.

2.In view of the same, this Civil Miscellaneous Appeal stands

dismissed as withdrawn. Consequently, connected miscellaneous petition is

also dismissed. No costs.

                                                                                   13.10.2022

                  Index    : Yes/No
                  Internet : Yes/No

                  vsd


                  To

                  1.The Sub-Court,
                    Periyakulam.

2.The Section Officer, V.R. Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis C.M.A.(MD)No.1438 of 2009

R. THARANI, J.

vsd

C.M.A.(MD)No.1438 of 2009 and M.P(MD)No.1 of 2009

13.10.2022

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