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The Director Of Rural Development ... vs S.Maheshwari
2023 Latest Caselaw 10203 Mad

Citation : 2023 Latest Caselaw 10203 Mad
Judgement Date : 10 August, 2023

Madras High Court
The Director Of Rural Development ... vs S.Maheshwari on 10 August, 2023
                                                                     W.A.No.1012 of 2021



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:    10.08.2023

                                                   CORAM :

                           THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                              W.A.No.1012 of 2021

                     1.The Director of Rural Development and
                           Panchayat Raj,
                       Panagal Maligai,
                       Saidapet, Chennai-600 0015.

                     2.The District Collector cum
                       District Rural Development Agency,
                       Krishnagiri District, Krishnagiri.

                     3.The Project Director,
                       District Rural Development Agency (DRDA),
                       Krishnagiri District, Krishnagiri.

                     4.The Assistant Director of Panchayats,
                       Krishnagiri.

                     5.The Block Development Officer,
                       Kaveripattinam Panchayat Union,
                       Kaveripattinam,
                       Krishnagiri Ditrict.                          .. Appellants

                                                        Vs

                     S.Maheshwari                                    ..   Respondent


                     __________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.1012 of 2021



                     Prayer: Appeal under Clause 15 of the Letters Patent against the
                     order dated 09.10.2020 passed by the learned Single Judge in
                     W.P.No.11749 of 2020.


                                      For the Appellants        : Mrs.R.Anitha
                                                                  Spl. Government Pleader

                                      For the Respondent        : No Appearance


                                                          JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned Special Government Pleader for the appellants

submits that she has been instructed to withdraw the appeal.

2. In the light of that, the appeal is dismissed as withdrawn.

There will be no order as to costs. Consequently, C.M.P.No.6376 of

2021 is closed.





                                                           (S.V.G., CJ.)                  (P.D.A., J.)
                                                                           10.08.2023
                     Index            :               Yes/No
                     Neutral Citation :               Yes/No
                     bbr



                     __________



https://www.mhc.tn.gov.in/judis W.A.No.1012 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU,J.

bbr

W.A.No.1012 of 2021

10.08.2023

__________

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

 
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