The Director Of Rural Development vs S.Srilakshmi
2023 Latest Caselaw 5811 Mad

Citation : 2023 Latest Caselaw 5811 Mad
Judgement Date : 8 June, 2023

Madras High Court

The Director Of Rural Development vs S.Srilakshmi on 8 June, 2023

                                                                            WA No.1370 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:    08.06.2023

                                                      CORAM

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                        AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                              WA No.1370 of 2021
                                            and CMP No.8533 of 2021

                     1. The Director of Rural Development
                         and Panchayat Raj, Panagal Maligai,
                        Saidapet, Chennai 600 015.

                     2. The District Collector cum
                         District Rural Development Agency,
                        Krishnagiri District, Krishnagiri.

                     3. The Project Director,
                        District Rural Development Agency (DRDA),
                        Krishnagiri District, Krishnagiri.

                     4. The Assistant Director of Panchayats,
                        Krishnagiri.

                     5. The Block Development Officer,
                        Kaveripattinam Panchayat Union,
                        Kaveripattinam, Krishnagiri District.         ...   Appellants

                                                        -vs-

                     S.Srilakshmi                                     ...   Respondent




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               WA No.1370 of 2021

                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent to set
                     aside the order dated 09.10.2020 passed in W.P.No.14207 of 2020 on
                     the file of this Court.



                                  For the Appellants           :: Mr.U.Baranidharan
                                                                  Addl. Government Pleader

                                  For the Respondents          :: No appearance

                                                          *****

                                                         JUDGMENT

(Made by the Hon'ble Chief Justice)

Learned Additional Government Pleader for the appellants

submits that he is instructed to withdraw the appeal.

In light of that, the writ appeal stands dismissed as withdrawn.

There will be no order as to costs. Consequently, connected

miscellaneous petition is closed.




                                                                  (S.V.G., CJ.)        (P.D.A., J.)
                                                                              08.06.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No
                     sra

https://www.mhc.tn.gov.in/judis WA No.1370 of 2021

1. The Director of Rural Development and Panchayat Raj, Panagal Maligai, Saidapet, Chennai 600 015.

2. The District Collector cum District Rural Development Agency, Krishnagiri District, Krishnagiri.

3. The Project Director, District Rural Development Agency (DRDA), Krishnagiri District, Krishnagiri.

4. The Assistant Director of Panchayats, Krishnagiri.

5. The Block Development Officer, Kaveripattinam Panchayat Union, Kaveripattinam, Krishnagiri District.

https://www.mhc.tn.gov.in/judis WA No.1370 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(sra)

WA No.1370 of 2021

08.06.2023

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