Palanisamy vs Unknown
2022 Latest Caselaw 15573 Mad

                                                                            W.A.No.2849 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 20.09.2022

                                                     CORAM :

                       THE HON'BLE MR.M.DURAISWAMY, ACTING CHIEF JUSTICE
                                                       AND
                                   THE HON'BLE MR.JUSTICE SUNDER MOHAN

                                             W.A.No.2849 of 2021 and
                                             C.M.P. No. 18969 of 2021

                     Palanisamy                                                 ... Appellant
                                                        v.

                     1 The District Collector,
                       Erode District,
                       Erode – 638 011.

                     2 The District Manager,
                       Tamil Nadu State Marketing Corporation Limited,
                       IMFS Depot, TASCO Building,
                       Suriyampalyam,
                       Vasavi College – Post,
                       Erode - 638 316.

                     3. K.N. Magudeswaran                                    ... Respondents



                     Writ Appeal filed under Clause 15 of Letters Patent to set aside the order
                     made in W.P.No.14815 of 2021, dated 19.07.2021



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                  W.A.No.2849 of 2021




                           For the Petitioner         Mr. D.Veerasekaran


                           For the Respondents        Mr.P. Muthukumar,
                                                      State Govt. Pleader – R1 to R3


                                                         JUDGMENT

(Judgment was delivered by the Hon'ble Acting Chief Justice)

Mr. D.Veerasekaran, learned counsel appearing for the appellant

seeks permission of this Court to withdraw the above Writ Appeal with

liberty to file an appeal before the Commissioner of Prohibition and Excise

under the Tamil Nadu Liquor Retail Vending (in Bars and Shops) Rules,

2003. The learned counsel has also made an endorsement to that effect.

2. In view of the same, the Writ Appeal is dismissed as withdrawn

with liberty to the appellant to file an appeal under Rule 9A of the Tamil

Nadu Liquor Retail Vending (in Bars and Shops) Rules, 2003, within one

week from the date of receipt of a copy of this Judgment. On such appeal

being filed by the appellant, the Commissioner of Prohibition and Excise

shall dispose of the same as expeditiously as possible. No costs.

https://www.mhc.tn.gov.in/judis W.A.No.2849 of 2021

[M.D., ACJ.] [S.M., J.] 20.09.2022

Index : Yes/No

Rj

To

1 The District Collector, Erode District, Erode – 638 011.

2 The District Manager, Tamil Nadu State Marketing Corporation Limited, IMFS Depot, TASCO Building, Suriyampalyam, Vasavi College – Post, Erode - 638 316.

Copy to :

The Commissioner of Prohibition and Excise Chennai -600 005.

M.DURAISWAMY, ACJ

https://www.mhc.tn.gov.in/judis W.A.No.2849 of 2021

AND SUNDER MOHAN,J.

Rj

W.A.No.2849 of 2021 and C.M.P. No. 18969 of 2021

20.09.2022

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