Rajadurai vs The District Collector
2023 Latest Caselaw 4011 Mad

                                                                 W.A.(MD) No.1278 of 2022


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 10.04.2023

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      and
                                   THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                              W.A.(MD) No.1278 of 2022
                                                        and
                                             C.M.P.(MD) No.9909 of 2022


                 Rajadurai                                                      ... Appellant

                                                        -vs-


                 1.The District Collector
                   Office of the District Collector
                   Tirunelveli District

                 2.The Revenue Divisional Officer
                   Cheran Mahadevi Division
                   Tirunelveli District

                 3.The Thasildar
                   Radhapuram Taluk
                   Tirunelveli District

                 4.The Joint Commissioner
                   Hindu, Religious Charitable and
                     Endowment Department
                   Tirunelveli District

                 5.Natarajan


                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                       W.A.(MD) No.1278 of 2022



                 6.Kamaraj

                 7.Paulkumar

                 8.Ganesan

                 9.Balan                                                              ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 20.10.2022, passed in W.P.(MD) No.24224 of 2022, on the file of

                 this Court.


                                  For Appellant     : Mr.B.Jameel Arasu

                                  For Respondents   : Mr.P.T.Thiraviyam
                                                      Government Advocate for R1 to R3
                                                      Mr.P.Subbaraj
                                                      Special Government Pleader for R4



                                                      JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Learned counsel for the appellant has made the following

endorsement:

“It is submitted that may be permitted withdraw the

case in W.A.(MD) No.1278 of 2022.”

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https://www.mhc.tn.gov.in/judis W.A.(MD) No.1278 of 2022

2. Hence, this writ appeal is dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

                                                             [R.S.M., J.]          [L.V.G., J.]
                                                                        10.04.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

1.The District Collector, Office of the District Collector, Tirunelveli District.

2.The Revenue Divisional Officer, Cheranmahadevi Division, Tirunelveli District.

3.The Thasildar.

Radhapuram Taluk.

Tirunelveli District.

4.The Joint Commissioner, Hindu, Religious Charitable and Endowment Department, Tirunelveli District.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.1278 of 2022

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

krk

W.A.(MD) No.1278 of 2022 and C.M.P.(MD) No.9909 of 2022

10.04.2023

____________

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