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C.Sujin Raja vs P.Chandrasekar
2023 Latest Caselaw 10548 Mad

Citation : 2023 Latest Caselaw 10548 Mad
Judgement Date : 16 August, 2023

Madras High Court
C.Sujin Raja vs P.Chandrasekar on 16 August, 2023
                                                                         W.A.(MD)No.975 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 16.08.2023

                                                     CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.A.(MD)No.975 of 2020
                                                     and
                                           C.M.P.(MD)No.5281 of 2020


                     C.Sujin Raja                                    ...Appellant

                                                         /Vs./


                     1.P.Chandrasekar

                     2.The District Collector,
                       Tirunelveli District,
                       Tirunelveli.

                     3.P.Chandrasekar,
                       Zonal Deputy Tahsildar,
                       Tirunelveli Taluk Office,
                       Tirunelveli.

                     4.Kathiresan,
                       Village Administrative Officer,
                       Kandiaperi Village Part – II,
                       Tirunelveli Taluk & District.


                     1/4



https://www.mhc.tn.gov.in/judis
                                                                              W.A.(MD)No.975 of 2020




                     5.The Joint Commissioner (HR&CE),
                       52A/1, Joint Commissioner Office (HR&CE),
                       Trivandrum High Road,
                       Palayamkottai,
                       Tirunelveli – 627 002.                    ...Respondents

                     PRAYER:- Writ Appeal - filed under Clause XV of Letters Patent Act, to
                     set aside the order passed in W.P.(MD)No.21903 of 2019 dated
                     13.08.2020 on the file of this Court.


                                  For Appellant       : Mr.S.Rajasekar
                                  For Respondents     : Mr.G.Prabhurajadurai (R1)
                                                       Mr.T.Amjad Khan (R2 & R5)
                                                      Government Advocate
                                                       No appearance (R3 & R4)




                                                     JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH, J.)

In light of letter dated 10.08.2023 filed by the learned counsel

for the appellant enclosing letter of the appellant dated 09.08.2023 to the

effect that nothing survives in this appeal, this Writ Appeal is dismissed

https://www.mhc.tn.gov.in/judis W.A.(MD)No.975 of 2020

as withdrawn. No costs. Consequently, connected Miscellaneous

Petition is dismissed.

[A.S.M.J.,] & [R.V.J.,] 16.08.2023 NCC :Yes/No Index :Yes/No Internet :Yes sm

TO:

1.The District Collector, Tirunelveli District, Tirunelveli.

2.The Joint Commissioner (HR&CE), 52A/1, Joint Commissioner Office (HR&CE), Trivandrum High Road, Palayamkottai, Tirunelveli – 627 002.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.975 of 2020

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Judgment made in W.A.(MD)No.975 of 2020

Dated:

16.08.2023

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

 
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