R.Ansalam vs The Assistant Commissioner
2022 Latest Caselaw 15785 Mad

                                                                        W.A(MD)No.1735 of 2011

                           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.1735 of 2011
                                                      and
                                             M.P.(MD)Nos.1 & 2 of 2011

                     1.R.Ansalam
                     2.R.Harihara Subramanian                            .. Appellants


                                                         Vs.

                     The Assistant Commissioner,
                     Tirunelveli Municipal Corporation,
                     Thachanallur Ward Office,
                     Tirunelveli.                                       ...Respondent


                     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.3142 of 2006, dated 15.11.2011.

                                     For Appellants   : Mr.D.Nallathambi
                                     For Respondent   : No appearance



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https://www.mhc.tn.gov.in/judis
                                                                      W.A(MD)No.1735 of 2011

                                                  JUDGMENT

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The learned counsel for the Appellant submitted that the

Writ Appeal has become infructuous and hence, seeks permission of this

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

to that effect.

2. Recording the said statement, this Writ Appeal is

dismissed as having become infructuous. 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

https://www.mhc.tn.gov.in/judis W.A(MD)No.1735 of 2011

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

rm

JUDGMENT MADE IN W.A(MD)No.1735 of 2011

28.09.2022

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