S.Vetrivel vs The Commissioner
2022 Latest Caselaw 15677 Mad

                                                                       W.A.Nos.1849 and 1852 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 22.09.2022

                                                          CORAM

                                    THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                        and
                                     THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                            W.A.Nos.1849 and 1852 of 2022
                                         and C.M.P.No.13522 and 13552 of 2022

                     S.Vetrivel                                     ..Appellant in both WAs.

                                                            -vs-
                     1. The Commissioner,
                        Greater Chennai Corporation,
                        Rippon Building, Chennai.

                     2. The Deputy Commissioner,
                        Greater Chennai Corporation,
                        Zonal-12, Alandur, Chennai 600 016.

                     3. The Assistant Revenue Officer,
                        Zone-12, Ward-167,
                       Greater Chennai Corporation,
                       Alandur, Chennai 600 016.                    ..Respondents in both WAs.

                                  Appeals filed under Clause 15 of the Letters Patent against the
                     order dated 01.08.2022 passed in W.M.P.Nos.19143 and 19144 of
                     2022 in W.P.Nos.19826 and 19289 of 2022 on the file of this Court.
                                       For Appellant          : Mr.S.Yuvaraj

                                       For Respondents      : Mr.D.B.R.Prabhu
                                                              Stdg. Counsel
                                                          *****


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                       W.A.Nos.1849 and 1852 of 2022

                                                        JUDGMENT

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

Learned counsel for the appellant seeks permission to withdraw

the writ appeals. He has also made an endorsement to that effect.

In view of the above, the writ appeals are dismissed as

withdrawn. No costs. Consequently, C.M.P.Nos.13522 and 13552 of

2022 are also dismissed.

(T.R., ACJ.) (P.D.A., J.) 22.09.2022

Speaking/Non-speaking order

Index : Yes / No Internet : Yes / No

sra

https://www.mhc.tn.gov.in/judis W.A.Nos.1849 and 1852 of 2022

To

1. The Commissioner, Greater Chennai Corporation, Rippon Building, Chennai.

2. The Deputy Commissioner, Greater Chennai Corporation, Zonal-12, Alandur, Chennai 600 016.

3. The Assistant Revenue Officer, Zone-12, Ward-167, Greater Chennai Corporation, Alandur, Chennai 600 016.

https://www.mhc.tn.gov.in/judis W.A.Nos.1849 and 1852 of 2022

T.Raja, ACJ.

and P.D.Audikesavalu, J.

(sra)

W.A.Nos.1849 and 1852 of 2022

22.09.2022

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