State Of Tamil Nadu vs R.Malliga
2022 Latest Caselaw 17004 Mad

                                                                           W.A.No.1575 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 28.10.2022

                                                         CORAM

                                       The Hon'ble Mr. Justice PARESH UPADHYAY
                                                           and
                                  The Hon'ble Mr. Justice D.BHARATHA CHAKRAVARTHY

                                                W.A.No.1575 of 2022

                     1.State of Tamil Nadu
                       Rep. By its Secretary,
                       Municipal Administration and
                        Water Supply Department, Fort St.George,
                       Chennai – 600 009.

                     2.The Director of Local Fund Audit,
                       Kuralagam, IV Floor, Chennai – 600 108.

                     Present Address
                       Local Fund Audit,
                       Perasiriyar K.Anbazhagan Maligai,
                       4th Floor, Nandanam, Chennai – 600 035.                  .. Appellants

                                                           vs

                     R.Malliga                                                 .. Respondent

                          Appeal filed under Clause 15 of Letters Patent against the order
                     dated 03.09.2020 made in W.P.No.25006 of 2011.

                                    For Appellants   :     Mr.S.Silambanan
                                                           Additional Advocate General
                                                           assisted by
                                                           Mr.M.Rajendran
                                                           Additional Government Pleader

                                    For Respondent   :     Mr.A.R.Nixon


                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.1575 of 2022

                                                         JUDGMENT

(Delivered by PARESH UPADHYAY.,J)

1. Challenge in this appeal is made to the order dated

03.09.2020 recorded on W.P.No.25006 of 2011. This appeal is by the

State.

2. Learned Additional Advocate General seeks permission to

withdraw this appeal, since according to him, the grievance is less

about the sustainability of the impugned order, more about - on which

amount the interest needs to be paid. He therefore seeks permission

to withdraw this appeal with a view to file appropriate application for

review / clarification before learned Single Judge. Permission as prayed

for is granted.

3. This appeal is disposed of in above terms. No costs. C.M.P.

No.10368 of 2022 would not survive.

                                                                     (P.U., J)    (D.B.C., J)
                                                                           28.10.2022
                     Index:No
                     ssm/44

https://www.mhc.tn.gov.in/judis W.A.No.1575 of 2022

PARESH UPADHYAY, J.

and D.BHARATHA CHAKRAVARTHY, J.

ssm

W.A.No.1575 of 2022

28.10.2022

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