Citation : 2023 Latest Caselaw 7662 Mad
Judgement Date : 5 July, 2023
W.A.No.1388 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.07.2023
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.A.No.1388 of 2023
K.Subba Reddy .. Appellant
Vs.
The District Collector
Villupuram District
Villupuram. .. Respondent
Prayer: Appeal filed under Clause 15 of the Letters Patent against the
order dated 19.02.2020 made in W.P.No.3981 of 2020.
For the Appellant : Mr.K.Ramakrishna Reddy
For the Respondent : Mr.P.Muthukumar
State Government Pleader
Page 1 of 3
https://www.mhc.tn.gov.in/judis
W.A.No.1388 of 2023
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
Learned counsel for the appellant, on instructions, seeks leave
to withdraw the writ appeal.
2. In the light of that, the writ appeal stands dismissed. There
will be no order as to costs. Consequently, C.M.P.No.13540 of 2023
is also dismissed.
(S.V.G., CJ.) (P.D.A., J.)
05.07.2023
Index : Yes/No
Neutral Citation : Yes/No
kpl
To
The District Collector Villupuram District Villupuram.
https://www.mhc.tn.gov.in/judis W.A.No.1388 of 2023
THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.
(kpl)
W.A.No.1388 of 2023
05.07.2023
https://www.mhc.tn.gov.in/judis
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