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The President vs P.Varadharasu
2022 Latest Caselaw 15784 Mad

Citation : 2022 Latest Caselaw 15784 Mad
Judgement Date : 28 September, 2022

Madras High Court
The President vs P.Varadharasu on 28 September, 2022
                                                                         W.A(MD)No.853 of 2013

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 28.09.2022

                                                     CORAM:

                                  THE HONOURABLE MRS.JUSTICE J. NISHA BANU
                                                       and
                           THE HONOURABLE MR.JUSTICE N. ANAND VENKATESH

                                             W.A(MD)No.853 of 2013
                                                     and
                                            M.P.(MD)Nos.1 to 3 of 2013



                     The President
                     Kovilur Village Panchayat,
                     Vedasanthur Taluk,
                     Dindigul District,
                     Represented by Deenadhayalan                             .. Appellant


                                                        Vs.


                     1.P.Varadharasu

                     2.The District Collector and Inspector of Panchayats,
                       Dindigul District,
                       Dindigul.

                     3.The Assistant Director
                       (Village Panchayats),
                       Dindigul District,
                       Dindigul.


                     1/4
https://www.mhc.tn.gov.in/judis
                                                                       W.A(MD)No.853 of 2013

                     4.Deenadhayalan
                       The President,
                       Kovilur Village Panchayat,
                       Vedasanthur Taluk,
                       Dindigul District

                     5.Lakshmi                                              ...Respondents


                     PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent

                     praying this Court to set aside the order passed by this Court in

                     W.P(MD)No.5264 of 2013, dated 16.07.2013.

                                  For Appellant      : Mr.R.R.Kannan
                                  For Respondents    : Mr.D.Sasikumar, - for R2 & R3
                                                      Additional Government Pleader
                                                     No appearance - for R1, R4 & R5

                                                    JUDGMENT

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The learned counsel for the Appellant seeks permission of

this Court to withdraw this Writ Appeal and has also made an

endorsement to that effect.

https://www.mhc.tn.gov.in/judis W.A(MD)No.853 of 2013

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

withdrawn. No costs. Consequently, connected miscellaneous petitions

are closed.

[J.N.B, J.] & [N.A.V., J.] 28.09.2022 Index:Yes/No Internet:Yes/No rm

To

1.The District Collector and Inspector of Panchayats, Dindigul District, Dindigul.

2.The Assistant Director (Village Panchayats), Dindigul District, Dindigul.

https://www.mhc.tn.gov.in/judis W.A(MD)No.853 of 2013

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

rm

JUDGMENT MADE IN W.A(MD)No.853 of 2013

28.09.2022

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

 
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