The Government Of Tamil Needy vs Dr.Rengalakshmi
2023 Latest Caselaw 8746 Mad

                                                                       W.A(MD)No.1087 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 20.07.2023

                                                    CORAM:

                          THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                          and
                  THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                          W.A(MD)No.1087 of 2022
                                                  and
                                         C.M.P(MD)No.8682 of 2022

                1.The Government of Tamil Needy,
                  Represented by Principal Secretary,
                  Highways and Minor Ports Department,
                  Fort. St. George,
                  Chennai-600 009.

                2.The District Revenue Officer,
                  Land Acquisition Officer,
                  Collectorate Complex,
                  Virudhunagar District,
                  Virudhunagar.

                3.The Divisional Engineer,
                  (Construction and Maintenance),
                  Highways Department,
                  Virudhunagar District,
                  Virudhunagar.

                4.The Special Tahsildar,
                  (Land Acquisition Officer),
                  Outer Ring Road, Sivakasi,
                  Virudhunagar District.                 ... Appellants/Respondents 1 to 4

                                                  Vs.
                Dr.Rengalakshmi                          ... Respondent

                1/3
https://www.mhc.tn.gov.in/judis
                                                                               W.A(MD)No.1087 of 2022




                Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, against the
                order made in W.P(MD)No.8655 of 2021, dated 06.07.2021.


                                           For Appellants           : Mr.J.Ashok
                                                                     Additional Government Pleader
                                           For Respondent           : Mr.A.Sivaji
                                                              ***
                                                        JUDGMENT

(Judgment of the Court was delivered by S.S.SUNDAR, J.)

Learned counsel for the appellant seeks permission of this Court to

withdraw this writ appeal and he has also made an endorsement to that effect.

2. In view of the endorsement so made, this writ appeal is dismissed

as withdrawn. No costs. Consequently, connected miscellaneous petition is

closed.

                                                            [S.S.S.R., J.]    [D.B.C., J.]
                                                                      20.07.2023
                Index : Yes / No
                Internet : Yes/No
                NCC       : Yes/No
                am

https://www.mhc.tn.gov.in/judis W.A(MD)No.1087 of 2022

S.S.SUNDAR, J.

and D.BHARATHA CHAKRAVARTHY, J.

am

W.A(MD)No.1087 of 2022

20.07.2023

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