Promax Enterprises Pvt. Ltd vs Stella Josphin
2023 Latest Caselaw 10058 Mad

                                                            Rev.Appln. (Writ) No.260 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               Dated: 09.08.2023
                                                     Coram:

                                      The Hon'ble Mr.Justice R.SUBRAMANIAN
                                                        and
                                     The Hon'ble Mr.Justice K.KUMARESH BABU

                                       Rev.Appln. (Writ) No.260 of 2022
                                                         in
                                          W.P. No.31336 of 2022
                     Promax Enterprises Pvt. Ltd.,
                     rep. by its Managing Director
                     Mr.P.Murali,
                     617, Aarikkampedu Village,
                     Vellanoor Post,Tiruvallur District.               ... Petitioner
                                                         Vs.
                     1.Stella Josphin

                     2.The District Collector,
                       O/o.The District Collector,
                       Tiruvallur District,
                       Master Plan Complex,
                       NH-205, Tiruvallur-602 001.

                     3.The Chief Executive Officer,
                       Chennai Metropolitan Development Authority
                       rep. by its Chairman,
                       No.1, Gandhi Irwin Road,
                       Egmore, Chennai-600 008.

                     4.The Commissioner,
                       Villivakkam Panchayat Union,
                       Ambattur, Chennai-600 053.

                     5.The Panchayat Union President,
                       Vellanoor Panchayat,
                       Villivakkam Panchayat Union.                        .. Respondents


                     1


https://www.mhc.tn.gov.in/judis
                                                                 Rev.Appln. (Writ) No.260 of 2022

                     Prayer: Review Petition filed under Order 47 Rule 1 r/w. Section
                     114 of C.P.C., to review the judgment made in W.P.No.31336 of
                     2022 dated 24.11.2022.

                                       For Petitioner   :    Mr.M.Saravanan

                                                        ORDER

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

The learned counsel for the petitioner seeks permission of

this Court to withdraw the Reveiw Application and he has also

made an endorsement to that effect.

2.In view of the submission of the learned counsel for the

petitioner and the endorsement so made, this Review Application

(Writ) No.260 of 2022 in W.P.No.31336 of 2022 is dismissed as

withdrawn. There shall be no order as to costs.

[R.S.M., J.] [K.B., J.]

09.08.2023

Index:No Internet :Yes Order :Non Speaking Neutral Citation :No DP

https://www.mhc.tn.gov.in/judis Rev.Appln. (Writ) No.260 of 2022

To

1.The District Collector, O/o.The District Collector, Tiruvallur District, Master Plan Complex, NH-205, Tiruvallur-602 001.

2.The Chief Executive Officer, Chennai Metropolitan Development Authority rep. by its Chairman, No.1, Gandhi Irwin Road, Egmore, Chennai-600 008.

3.The Commissioner, Villivakkam Panchayat Union, Ambattur, Chennai-600 053.

4.The Panchayat Union President, Vellanoor Panchayat, Villivakkam Panchayat Union.

https://www.mhc.tn.gov.in/judis Rev.Appln. (Writ) No.260 of 2022

R.SUBRAMANIAN, J.

and K.KUMARESH BABU, J.

DP

Rev.Appln. (Writ) No.260 of 2022 in W.P. No.31336 of 2022

09.08.2023

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