A.Sambasivam vs The Government Of Tamil Nadu
2023 Latest Caselaw 6852 Mad

                                                                                       W.A.No.1238 of 2023

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED 22.06.2023

                                                              CORAM

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

                                                     W.A.No.1238 of 2023

                     A.Sambasivam                                                       ..     Appellant
                                                               Vs.

                     1.The Government of Tamil Nadu
                     represented by the Secretary to the Government,
                     Transport Department,
                     Fort St.George, Chennai – 600 009.

                     2.The Director,
                     Motor Vehicles Maintenance Department,
                     Velachery, Chennai – 600 042.                                ..         Respondents


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

                     order dated 09.06.2022 passed in W.P.No.6968 of 2014 on the file of this

                     Court.

                                              For Appellant     : Mr.P.Ravishankar

                                              For Respondents : Mr.M.Bindran
                                                                Additional Government Pleader



                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                     W.A.No.1238 of 2023

                                                          JUDGMENT

[Judgment of the court was delivered by R.MAHADEVAN, J.]

This writ appeal has been filed challenging the order dated

09.06.2022 passed by the learned Judge in W.P.No.6968 of 2014.

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

for the appellant submitted that he is intending to file a clarification petition

before the learned Single Judge and therefore, he sought permission of this

Court to withdraw this writ appeal. He has also made an endorsement in the

court bundle to that effect.

3. In view of the above, liberty is granted and this writ appeal is

dismissed as withdrawn. No costs.

                                                                      [R.M.D., J.]      [M.S.Q., J.]
                                                                               22.06.2023
                     Index: Yes / No

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

https://www.mhc.tn.gov.in/judis W.A.No.1238 of 2023

To

1.The Secretary to the Government, Government of Tamil Nadu, Transport Department, Fort St.George, Chennai – 600 009.

2.The Director, Motor Vehicles Maintenance Department, Velachery, Chennai – 600 042.

https://www.mhc.tn.gov.in/judis W.A.No.1238 of 2023

R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd

W.A.No.1238 of 2023

22.06.2023

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