Citation : 2023 Latest Caselaw 983 Mad
Judgement Date : 24 January, 2023
W.A(MD)No.865 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.01.2023
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
and
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.A(MD)No.865 of 2022
Ramasamy ... Appellant
vs.
1. The District Registrar,
District Registration Office,
Periyakulam,
Theni District.
2.The Sub Registrar,
Sub Registration Office,
Theni. ... Respondents
PRAYER : Writ Appeal filed under Clause 15 of Letters Patent,
against the order passed in W.P(MD)No.23577 of 2019 dated
05.06.2020.
For Appellants : Mr.R.Venkateswaran
For Respondents : Mr.N.Satheesh Kumar
Additional Government Pleader
1/3
https://www.mhc.tn.gov.in/judis
W.A(MD)No.865 of 2022
JUDGMENT
(Judgment of the Court was made by D.KRISHNAKUMAR, J.)
Learned counsel for the appellant seeks to withdraw this writ
appeal. He has made an endorsement to that effect. Recording the
same, the Writ Appeal is dismissed as withdrawn. No costs.
[D.K.K.,J.] & [R.V.,J.] 24.01.2023 Index : Yes / No Internet : Yes
To
1. The District Registrar, District Registration Office, Periyakulam, Theni District.
2.The Sub Registrar, Sub Registration Office, Theni.
https://www.mhc.tn.gov.in/judis W.A(MD)No.865 of 2022
D.KRISHNAKUMAR, J.
and R.VIJAYAKUMAR, J.
bala
JUDGMENT MADE IN W.A(MD)No.865 of 2022 DATED : 24.01.2023
https://www.mhc.tn.gov.in/judis
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