P.Chandrasekar vs The District Collector
2023 Latest Caselaw 260 Mad

    2023/MHC/61



                                                          1

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 04.01.2023

                                                        CORAM:

                                  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                   AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.A(MD)NO.1524 OF 2022
                                                     and
                                           C.M.P(MD)No.12820 of 2022


                     P.Chandrasekar                           :Appellant/Writ Petitioner


                                                 .vs.


                     1.The District Collector,
                       Trichy District,
                       Trichy.

                     2.The Revenue Divisional Officer,
                       Srirangam Revenue Division,
                       Trichy District.

                     3.The Tahsildar,
                       Manappareai Taluk,
                       Trichy District.

                     4.The Block Development Officer,
                       Manapparai Panchayat Union,
                       Manapparai,
                       Trichy District.

                     5.The President,
                       Mondipatti Panchayat,
                       Manapparai Panchayat Union,
                       Trichy District.                       : Respondents/Respondents


                     PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
https://www.mhc.tn.gov.in/judis
                                                               2

                     praying this Court to set aside the order passed by this Court in
                     W.P(MD)No.25878 f 2022, dated 21.11.2022.


                                       For Appellant               :Mr.A.N.Ramanathan

                                       For Respondents             :Mr.M.Sarangan
                                                                    Addl.Govt.Pleader

                                                       JUDGMENT

*********

[Judgment of the Court was made by D.KRISHNAKUMAR,J.]

The learned counsel for the appellant seeks permission of this

Court to withdraw this Writ Appeal and has also made an

endorsement to that effect.

2.In view of the same, the Writ Appeal is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous

Petition is closed. The Petitioner is at liberty to work out his remedy

as sought for herein, before the competent civil forum, in the

manner known to law, if so advised.

[D.K.K.,J.] [R.V.,J.] 04.01.2023

Index:Yes/No Internet:Yes/No NCC: Yes/No vsn

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

To

1.The District Collector, Trichy District, Trichy.

2.The Revenue Divisional Officer, Srirangam Revenue Division, Trichy District.

3.The Tahsildar, Manappareai Taluk, Trichy District.

4.The Block Development Officer, Manapparai Panchayat Union, Manapparai, Trichy District.

5.The President, Mondipatti Panchayat, Manapparai Panchayat Union, Trichy District.

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

D.KRISHNAKUMAR, J.

AND R.VIJAYAKUMAR, J.

vsn

JUDGMENT MADE IN W.A(MD)NO.1524 OF 2022 and C.M.P(MD)No.12820 of 2022

04.01.2023

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