P.Thacker Poomathi vs The State Of Tamil Nadu
2023 Latest Caselaw 15741 Mad

Madras High Court

P.Thacker Poomathi vs The State Of Tamil Nadu on 6 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                              W.A.(MD)No.1255 of 2020


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 06.12.2023

                                                     CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                      AND
                          THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                          W.A.(MD)No.1255 of 2020
                                                    an
                                         C.M.P.(MD)No.7160 of 2020

                P.Thacker Poomathi                                     ... Appellant

                                                      Vs.

                1.The State of Tamil Nadu,
                  Rep. by its Secretary to Government,
                  Department of Municipal Administration
                      and Water Supply (Town Panchayats),
                  St.George Fort, Chennai-600 009.

                2.The Director of Town Panchayats,
                  Directorate of Town Panchayats,
                  Fourth Floor, Kuralagam,
                  Chennai-600 108.                                    ... Respondents

                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                the orders passed in W.P.(MD)No.23265 of 2016, dated 05.04.2018 on the file of
                this Court.




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https://www.mhc.tn.gov.in/judis
                                                                                        W.A.(MD)No.1255 of 2020


                                           For Appellant     : Mr.S.Bharathy Kannan
                                           For Respondents : Mr.S.P.Maharajan,
                                                              Special Government Pleader


                                                           JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

The learned counsel appearing for the appellant has placed a letter

before the Registry, seeking permission of this Court to withdraw this appeal. He

has also made an endorsement to that effect in the case bundle.

2.In view of the said endorsement, this Writ Appeal stands dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petition is also

closed.

(S.M.S., J.) & (V.L.N., J.) 06.12.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No

Yuva

To

1.The Secretary to Government, State of Tamil Nadu, Department of Municipal Administration

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

and Water Supply (Town Panchayats), St.George Fort, Chennai-600 009.

2.The Director of Town Panchayats, Directorate of Town Panchayats, Fourth Floor, Kuralagam, Chennai-600 108.

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

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

06.12.2023

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