Esakkimuthu vs The District Manager
2023 Latest Caselaw 5991 Mad

                                                                                 W.A.(MD) No.327 of 2022


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 12.06.2023

                                                        CORAM:

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                 and
                              THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                               W.A.(MD) No.327 of 2022
                                                        and
                                              C.M.P.(MD) No.3235 of 2022


                 Esakkimuthu                                                           ... Appellant
                                                           -vs-

                 1. The District Manager,
                    TASMAC, Tirunelveli.

                 2. The Inspector of Police,
                    Alangulam Police Station,
                    Tenkasi District.

                 3.Mr.Chandrasekar                                                 ... Respondents/
                                                                                   Respondents

                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the order,

                 dated 04.03.2022, passed in W.P.(MD) No.22905 of 2021, on the file of this

                 Court.


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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                               W.A.(MD) No.327 of 2022


                                  For Appellant     : Mr.V.Angusamy


                                  For Respondents   : Mr.S.Sivanesan
                                                      Standing Counsel for R1
                                                      Mr.V.Nirmal Kumar
                                                      Government Advocate for R2 & R3

                                                     JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Learned counsel for the petitioner has given a letter dated

06.06.2023, to the Registry, seeking permission to withdraw the above writ

appeal.

2. Granting such permission, the writ appeal is dismissed as

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

closed.

                                                         [R.S.M., J.]     [L.V.G., J.]
                                                                  12.06.2023
                 NCC      : No
                 Index : No
                 Internet : Yes
                 PKN


                 ____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.327 of 2022

To:

1. The District Manager, TASMAC, Tirunelveli.

2. The Inspector of Police, Alangulam Police Station, Tenkasi District.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.327 of 2022

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

PKN

W.A.(MD) No.327 of 2022

12.06.2023

____________

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