A.Alaguvel vs The Deputy Director Of Medicine
2023 Latest Caselaw 8085 Mad

                                                                               W.A.No.2892 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 11.07.2023

                                                       CORAM

                                    THE HON'BLE Mr. JUSTICE R.SURESH KUMAR
                                                      AND
                                   THE HON'BLE Mr. JUSTICE K.KUMARESH BABU

                                                W.A.No.2892 of 2019

                     A.Alaguvel                                                  ... Appellant
                                                          Vs.

                     1.The Deputy Director of Medicine
                       Rural Welfare Services & Family Welfare
                       Office of the District Family Planning
                       Perambalur District,
                       Perambalur – 621 212.

                     2.The Medical Officer,
                       Government -Primary Health Centre,
                       Labbaikudikkadu – 621 108
                       Perambalur District.

                     3.T.Mohanraj                                               ... Respondents

                     Prayer : Appeal filed under Clause 15 of the Letters Patent Act, against
                     the order dated 17.07.2017 in W.P.No.16859 of 2008 passed by this
                     Court.

                                     For Appellant     : Mr.B.M.Sivagama Sundari

                                     For R1 & R2       : Mr.K.V.Sajeev Kumar
                                                         Special Government Pleader

                                     For R3            : Notice served – No appearance
https://www.mhc.tn.gov.in/judis
                                                                                   W.A.No.2892 of 2019




                                                       JUDGMENT

(Judgment of the Court was delivered by R.SURESH KUMAR, J.)

The learned counsel appearing for the appellant on instruction

from the appellant submits that the appellant wants to withdraw this writ

appeal as he is not pursuing the matter further.

2. The said submission made by the learned counsel for the

appellant is recorded and recording the same, this Writ Appeal is

dismissed as withdrawn. No costs.

                                                                        (R.S.K., J.)    (K.B., J.)
                                                                              11.07.2023
                     Index                 : Yes/No

Speaking Order : Yes/No Neutral Citation : Yes/No Sgl

https://www.mhc.tn.gov.in/judis W.A.No.2892 of 2019

To

1.The Deputy Director of Medicine Rural Welfare Services & Family Welfare Office of the District Family Planning Perambalur District, Perambalur – 621 212.

2.The Medical Officer, Government -Primary Health Centre, Labbaikudikkadu – 621 108 Perambalur District.

https://www.mhc.tn.gov.in/judis W.A.No.2892 of 2019

R. SURESH KUMAR, J.

And K.KUMARESH BABU, J.

Sgl

W.A.No.2892 of 2019

11.07.2023

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