M/S.Syed Brothers vs The Estate Officer
2023 Latest Caselaw 8633 Mad

Citation : 2023 Latest Caselaw 8633 Mad
Judgement Date : 19 July, 2023

Madras High Court

M/S.Syed Brothers vs The Estate Officer on 19 July, 2023

                                                                        CRP No.2031, 2034, 2035,
                                                                       2036, 2039 and 2040 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED: 19.07.2023

                                                   CORAM:

                            THE HONOURABLE Mr. JUSTICE LAKSHMI NARAYANAN

                            CRP No.2031, 2034, 2035, 2036, 2039 and 2040 of 2015
                                and MP Nos. 1 and 2 of 2015 (6 Nos. each); and
                                    CMP Nos.18774, 18764, 18767, 18768,
                                         18769, 18772 and 18773 of 2016
                   M/s.Syed Brothers
                   Rep. by its Proprietor
                   Syed Jamaluddin,
                   No.22, 1st Floor, G.A.A.Khan,
                   7th Lane, Thousand Lights,
                   Chennai 600 006.                          .. Petitioner in CRP.2031/15

                   Meer Kudduddin
                   Proprietor Indian Leather Crafts
                   Unit No.3, First Floor CB Building,
                   Chennai Port Trust, Area-II, Chennai-1.    .. Petitioner in CRP.2034/15

                   V.Balaji
                   Prop.Balaji Handicrafts
                   Unit No.1B, First Floor CB Building,
                   Chennai Port Trust, Area-II, Chennai-1.    .. Petitioner in CRP.2035/15

                   R.K.Handicrafts
                   Rep. by its Proprietor, Syed Rahmatullah
                   No.12/17, Muthia Maistry Street,
                   Old Washermenpet, Chennai-600021.          .. Petitioner in CRP.2036/15

                   Shri Anees
                   Rep. by its Proprietor, Syed Aneesuddin,
                   Old No.D/40, New No.7/4, 21st Street,
                   Periyar Nagar, Chennai-600082.             .. Petitioner in CRP.2039/15
https://www.mhc.tn.gov.in/judis
                   1/4
                                                                            CRP No.2031, 2034, 2035,
                                                                           2036, 2039 and 2040 of 2015



                   N.Selvam
                   Proprietor, GSS Handicrafts,
                   Unit No.6, Centre Berth Building, 1st Floor,
                   Chennai Port Trust, Chennai-600001.          .. Petitioner in CRP.2040/15


                                                          Vs

                   The Estate Officer,
                   Chennai Port Trust,
                   Administrative Office,
                   Rajaji Salai, Chennai 600 001.                .. Respondent in all CRPs.

PRAYER: Civil Revision Petitions filed under Article 227 of the Constitution of India against the judgment and decree dated 29.04.2015 passed in C.M.A.Nos.8, 18, 19, 10, 15 and 17 of 2011 on the file of Principal Judge, City Civil Court, Chennai, confirming the order of eviction in No.C2(b)/1579/2003/T dated 24.12.2010 passed by the Respondent herein.

For Petitioners in all CRPs. : Mr.P.Sidharthan

For Respondent in all CRPs. : Mr.M.R.Dharanichander

COMMON ORDER

Learned counsel for the petitioners and the respondent bring to the

notice of this Court that the matter has been settled and a letter

No.C2(b)/1579/2023/T dated 18.07.2023 has been addressed to the https://www.mhc.tn.gov.in/judis

CRP No.2031, 2034, 2035, 2036, 2039 and 2040 of 2015

respondent/Port Trust. In terms of the letter, the learned counsel for the

revision petitioners seeks permission of this Court to withdraw the civil

revision petitions. He has also made an endorsement to that effect in the

court bundle.

2. Permission is granted. In view of the endorsement made by the