The State Of Tamil Nadu ... vs M/S.Deejay Minerals Private ...
2023 Latest Caselaw 8535 Mad

                                                                      W.A.No.1712 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED 18.07.2023

                                                      CORAM

                                    THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
                                                      AND
                                  THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ

                                               W.A.No.1712 of 2023


                     1.The State of Tamil Nadu represented by
                     the Secretary to Government,
                     Commercial Taxes Department,
                     Fort St.George,
                     Chennai – 600 001.

                     2.The Principal Commissioner &
                           Commissioner of Commercial Taxes,
                     Ezhilagam, Chepauk,
                     Chennai – 600 005.

                     3.The Assistant Commissioner (ST),
                     Alandur Assessment Circle.

                     4.The Joint Commissioner (ST),
                     Territorial, Chennai (East).

                     5.The Joint Commissioner (ST),
                     Computer Cell,
                     PAPJM Building, Greams Road,
                     Chennai – 600 006.                                   .. Appellants

                                                          Vs.

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                    W.A.No.1712 of 2023

                     M/s.Deejay Minerals Private Limited,
                     represented by its Managing Director,
                     No.27, 2nd Cross Street,
                     VGP Murphy Square, St.Thomas Mount,
                     Chennai – 600 006.                                               ..   Respondent


                                  Writ Appeal filed under Clause 15 of the Letters Patent against the

                     order dated 10.07.2019 passed in W.P.No.19859 of 2019 on the file of this

                     Court.

                                             For Appellants    : Mr.M.Venkateswaran
                                                                 Special Government Pleader


                                                          JUDGMENT

[Judgement of the Court was delivered by R.MAHADEVAN, J.]

Based on the memorandum of withdrawal dated 24.01.2023 filed by

the learned Special Government Pleader for the appellants, this writ appeal

has been listed today.

2. When the matter was taken up for hearing, the learned counsel

for the appellants sought permission of this Court to withdraw this writ

appeal. He has also made an endorsement in the court bundle to that effect.

https://www.mhc.tn.gov.in/judis W.A.No.1712 of 2023

3. In view of the above submission and the endorsement made by

the learned Special Government Pleader for the appellants, this writ appeal

stands dismissed as withdrawn. No costs.

                                                                   [R.M.D., J.]          [M.S.Q., J.]
                                                                                  18.07.2023
                     Index: Yes / No

Speaking order/ Non-speaking order Neutral Citation: Yes / No nsd

https://www.mhc.tn.gov.in/judis W.A.No.1712 of 2023

R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd

W.A.No.1712 of 2023

18.07.2023

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