Murugan vs The Secretary
2022 Latest Caselaw 15753 Mad

                                                                               W.A.No.2179 of 2022



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:    26.09.2022

                                                     CORAM :

                                   THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                         AND
                                     THE HON'BLE MR.JUSTICE D.KRISHNAKUMAR


                                               W.A.No.2179 of 2022


                      Murugan                                                  .. Appellant

                                                         Vs
                      1.The Secretary,
                        Hindu Religious and Charitable
                           Endowment Department,
                        Government of Puducherry,
                        Puducherry.

                      2.The District Collector and Special Officer (Temple),
                        Karaikal District,
                        Karaikal.

                      3.The Executive Officer,
                        Sri Dharbaranyeshwara Swami Devasthanam,
                        Thirunallar,
                        Karaikal District-609 607.                             .. Respondents

                      Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                      order dated 24.02.2022 passed in W.P.No.13003 of 2021.




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                                                                                  W.A.No.2179 of 2022



                                       For the Appellant        : Mr.R.Sreedhar
                                                                  for M/s.Pondy Law Firm

                                       For the Respondents      : Mr.V.Balamurugane
                                                                  Government Pleader (Puducherry)
                                                                  for respondents 1 and 2

                                                               : Mr.R.Kamaraj
                                                                 for respondent No.3
                                                           JUDGMENT

(Delivered by the Hon'ble Acting Chief Justice)

Mr.R.Sreedhar, learned counsel appearing for the appellant,

sought permission to withdraw the writ appeal. He has also made

an endorsement to that effect.

2. Placing on record the request made by learned counsel for

the appellant, the writ appeal is dismissed as withdrawn. There will

be no order as to costs. Consequently, C.M.P.Nos.16221 and 16222

of 2022 are closed.

(T.R., ACJ.) (D.K.K., J.) 26.09.2022 Index : Yes/No sasi

To

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1.The Secretary, Hindu Religious and Charitable Endowment Department, Government of Puducherry, Puducherry.

2.The District Collector and Special Officer (Temple), Karaikal District, Karaikal.

3.The Executive Officer, Sri Dharbaranyeshwara Swami Devasthanam, Thirunallar, Karaikal District-609 607.

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https://www.mhc.tn.gov.in/judis https://www.mhc.tn.gov.in/judis W.A.No.2179 of 2022

T.RAJA, ACJ.

AND D.KRISHNAKUMAR,J.

(sasi)

W.A.No.2179 of 2022

26.9.2022

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