K.Nadimuthu Memorial ... vs The Inspector General Of ...
2022 Latest Caselaw 15626 Mad

                                                                               WA(MD)No.688 of 2014

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED: 21.09.2022

                                                          CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                               W.A.(MD)No.688 of 2014
                                                        and
                                                M.P.(MD)No.1 of 2014


                     K.Nadimuthu Memorial Educational Trust,
                     Represented by its Managing Trustee,
                     Punitha Ganesan                         ... Appellant/ Petitioner

                                                           /Vs./


                     1.The Inspector General of Registration
                           and the Chief Revenue Control Officer,
                       Chennai – 28.

                     2.The Special Deputy Collector,
                       Stamp Duty,
                       Office of District Collectorate,
                       Thanjavur.

                     3.The Sub Registrar No.1,
                       District Registrar Office,
                       Thanjavur.                                  ...Respondents/Respondents




                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                    WA(MD)No.688 of 2014




                     PRAYER:           Appeal filed under Clause 15 of the Letters Patent, to set aside
                     the order passed by this Court in WP.(MD)No.3432 of 2010 dated
                     07.02.2014 insofar as fixing the value for the land at Rs.67/- per Sq.ft., for
                     collection of deficit stamp duty with interest concerned.


                                       For Petitioner     : Mr.M.R.S.Prabhu
                                       For Respondents : Mr.D.Sasikumar
                                                          Additional Government Pleader




                                                         JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

The learned counsel appearing for the appellant has given a memo

dated 13.09.2022 to the Registry seeking permission of this Court to

withdraw this Writ Appeal. He has also made an endorsement to that effect.

https://www.mhc.tn.gov.in/judis WA(MD)No.688 of 2014

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

No costs. Consequently, connected Miscellaneous Petition is closed.

(J.N.B.,J.) (N.A.V.,J.) 21.09.2022 Index : Yes/No Internet : Yes sm

To:

1.The Inspector General of Registration and the Chief Revenue Control Officer, Chenani – 28.

2.The Special Deputy Collector, Stamp Duty, Office of District Collectorate, Thanjavur.

3.The Sub Registrar No.1, District Registrar Office, Thanjavur.

https://www.mhc.tn.gov.in/judis WA(MD)No.688 of 2014

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

sm

W.A.(MD)No.688 of 2014

21.09.2022

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