Sriram Venkatesan … vs The State Of Tamil Nadu
2022 Latest Caselaw 15630 Mad

                                                                                   W.P. No. 327 of 2018

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 21.09.2022

                                                       CORAM

                                       THE HON'BLE MR. JUSTICE T. RAJA
                                                     AND
                                  THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU

                                                 W.P. No. 327 of 2018
                                                         and
                                   W.M.P. Nos. 382 and 9024 of 2018 and 30000 of 2019

                Sriram Venkatesan                                                      … Petitioner
                                                        -vs-
                1. The State of Tamil Nadu,
                   rep. by its Secretary to Government,
                   Housing and Urban Development Department,
                   Secretariat,
                   St. Fort George,
                   Chennai – 600 009.

                2. The Chennai Metropolitan Development Authority,
                   rep. by its Member Secretary,
                   No. 1, Gandhi Irwin Road,
                   Egmore,
                   Chennai – 600 008.

                3. The Assistant Commissioner,
                   Corporation of Chennai,
                   Regional Office,
                   Zone – 9, Valluvarkottam,
                   Chennai – 600 034.                                                               ...
                Respondents

                          Writ Petition filed under Article 226 of the Constitution of India, 1950,
                praying to issue a Writ of Certiorari, calling for the records pertaining to the
                impugned notice dated 02.01.2018 in Letter No. ES1/8834/2014 issued by the 2nd

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                1/4
                                                                                     W.P. No. 327 of 2018

                respondent and quash the same as illegal.

                                   For Petitioner    :    Mr. S.Kumaresan

                                   For Respondents :      Mr. M.Geetha Thamaraiselvan,
                                                          Special Government Pleader (for R1)

                                                          Mr. C.N.Vinobha (for R2)

                                                          Mr. D.B.R.Prabhu (for R3)


                                                         ORDER

(Judgment of the Court was made by T.RAJA, J.)

The petitioner has filed a memo dated 21.09.2022 seeking permission of

the Court to withdraw this writ petition.

2. Recording the same, the writ petition is dismissed as withdrawn.

Consequently, the connected miscellaneous petitions are closed. No costs.

(T.R., J.) (P.D.A., J.) 21.09.2022 vjt

Index: Yes/No

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

W.P. No. 327 of 2018

To

1. The Secretary to Government of Tamil Nadu, Housing and Urban Development Department, Secretariat, St. Fort George, Chennai – 600 009.

2. The Member Secretary, Chennai Metropolitan Development Authority, No. 1, Gandhi Irwin Road, Egmore, Chennai – 600 008.

3. The Assistant Commissioner, Corporation of Chennai, Regional Office, Zone – 9, Valluvarkottam, Chennai – 600 034.

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

W.P. No. 327 of 2018

T.RAJA, J.

AND P.D. AUDIKESAVALU, J.

vjt

W.P. No. 327 of 2018

21.09.2022

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