Ibrahim Khan vs The District Collector
2022 Latest Caselaw 17045 Mad

                                                                                S.A.(MD) Nos.357 & 358 of 2014



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 31.10.2022

                                        CORAM : JUSTICE N.SESHASAYEE

                                            S.A.(MD) Nos.357 & 358 of 2014
                                                         and
                                              M.P.(MD) Nos.1 & 1 of 2014

                     1.Ibrahim Khan
                     2.Mohammed Sulthan (Died)                          ... Appellants in both appeals/
                                                                            Appellants/Plaintiffs
                     3.H.M.Afsar Hussain
                     4.H.M.Umkuls
                     5.H.M.Jazeema Yasmin                               ... Appellants 3 to 5
                                                                            in both appeals

                     [Appellants 3 to 5 were brought on record as LRs
                     of the deceased 2nd appellant vide order dated
                     10.06.2022 made in C.M.P.(MD) Nos.867 and
                     869 of 2022 in S.A.(MD) Nos.357 & 358 of 2014]

                                                             Vs

                     1.The District Collector,
                       District Collector Campus,
                       Theni Taluk, Theni Town,
                       Theni District.

                     2.The District Superintendent of Police,
                       Theni Taluk,
                       Theni Town,
                       Theni District.


                     _________
                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                        S.A.(MD) Nos.357 & 358 of 2014




                     3.The Deputy Superintendent of Police,
                       Theni Taluk, Theni Town,
                       Theni District.

                     4.Police Housing Board Corporation,
                       Through the Executive Engineer,
                       Madurai.                                 ... Respondents in both Appeals/
                                                                    Respondents/Defendants

                     Prayer:- Appeals filed under Section 100 of Civil Procedure Code to set
                     aside the judgment and decree dated 11.10.2007 made in A.S.Nos.21 and 20
                     of 2007 on the file of the Sub Court, Uthamapalayam, Theni District
                     confirming the judgment and decree dated 16.02.2007 made in O.S.No.3 of
                     2002 and O.S.No.49 of 2004 on the file of the District Munsif Court,
                     Uthamapalayam, Theni District respectively.

                                   For Appellants   :      Mr.George Raja
                                                           for M/s.Ajmal Associates

                                   For Respondents :       Mr.T.Villavan Gothai
                                                           Additional Government Pleader

                                               COMMON JUDGMENT


                     These appeals are listed today under the caption 'for withdrawal' on the

                     basis of the letter dated 20.10.2022, given by the learned counsel for the

                     appellants.

                     _________
                     Page 2 of 4



https://www.mhc.tn.gov.in/judis
                                                                       S.A.(MD) Nos.357 & 358 of 2014




                     2. Today when the matter was taken up, the learned counsel for the

                     appellants seeks permission of this Court to withdraw the appeals, and has

                     also made an endorsement to that effect.



                     3. Recording the letter dated 20.10.2022, these Second Appeals are

                     dismissed as withdrawn. No costs. Consequently, connected miscellaneous

                     petitions are dismissed.



                                                                            31.10.2022
                     Internet:Yes
                     Index:Yes/No

                     abr

                     To

                     1.The Sub Judge, Uthamapalayam.

                     2.The District Munsif,
                       Uthamapalayam, Theni District.

                     3.The District Collector,
                       District Collector Campus,
                       Theni Taluk, Theni Town,
                       Theni District.

                     _________
                     Page 3 of 4



https://www.mhc.tn.gov.in/judis
                                                                      S.A.(MD) Nos.357 & 358 of 2014



                                                                         N.SESHASAYEE, J.

abr

4.The District Superintendent of Police, Theni Taluk, Theni Town, Theni District.

5.The Deputy Superintendent of Police, Theni Taluk, Theni Town, Theni District.

6.Police Housing Board Corporation, Through the Executive Engineer, Madurai.

7.The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.

S.A.(MD) Nos.357 & 358 of 2014

31.10.2022

_________

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