K.K.Kannan vs The Inspector General Of ...
2022 Latest Caselaw 15258 Mad

                                                                          C.M.A.(MD).No.1024 of 2009


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 13.09.2022

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN


                                           C.M.A(MD) No.1024 of 2009
                                                     and
                                            C.M.P(MD) No.1 of 2009

                     K.K.Kannan                                                     ... Appellant

                                                           vs.
                     1.The Inspector General of Registration,
                       Cum Principal Revenue Control Authority,
                       Office of the Inspector General of Registration,
                       No.120, Santhome High Road,
                       Chennai – 600 028.

                     2. The Special Deputy Collector (Stamps),
                        Thanjavur,
                        District Collector Office,
                        Thanjavur.

                     3. The District Registrar,
                        Kumbakonam,
                        Thanjavur District.

                     4. The Sub Registrar (I),
                        Kumabakonam,
                        Thanjavur District.                                     ... Respondents



                     1/4


https://www.mhc.tn.gov.in/judis
                                                                               C.M.A.(MD).No.1024 of 2009


                     PRAYER: Civil Miscellaneous Appeal is filed under Section 47A(10) of
                     Indian Stamp Act, 1899, against the proceedings of the Inspector General
                     of Registration cum Principal Revenue Control Authority, Chennai in No.
                     41566/N5/2006, dated 21.05.2009.


                                        For Appellant     : Mr.T.V.Sivakumar
                                        For Respondents : Mr.SR.A.Ramachandhran
                                                           Additional Government Pleader


                                                        JUDGMENT

The learned counsel appearing for the appellant seeks permission

of this Court to withdraw this appeal and he has also filed a Withdrawal

Memo, dated 12.09.2022, to that effect.

2. Recording the Memo filed by the learned counsel for the

appellant, this Civil Miscellaneous Appeal is dismissed as withdrawn.

No costs. Consequently, the connected Miscellaneous Petition is closed.

13.09.2022

akv

https://www.mhc.tn.gov.in/judis C.M.A.(MD).No.1024 of 2009

To

1.The Inspector General of Registration, Cum Principal Revenue Control Authority, Office of the Inspector General of Registration, No.120, Santhome High Road, Chennai – 600 028.

2. The Special Deputy Collector (Stamps) Thanjavur, District Collector Office, Thanjavur.

3. The District Registrar, Kumbakonam, Thanjavur District.

4. The Sub Registrar (I), Kumabakonam, Thanjavur District.

https://www.mhc.tn.gov.in/judis C.M.A.(MD).No.1024 of 2009

A.A.NAKKIRAN,J.

akv

C.M.A(MD)No.1024 of 2009

13.09.2022

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