P.Raman vs Jeyalakshmi
2023 Latest Caselaw 7078 Mad

                                                                            W.A.No.1683 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:   26.06.2023

                                                       CORAM


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


                                                 W.A.No.1683 of 2021

                     P.Raman                                           ..    Appellant

                                                          Vs.

                     1. Jeyalakshmi

                     2. The District Collector
                        Salem District.

                     3. The Assistant Director (Town Panchayat)
                        Salem Zone
                        Salem District.

                     4. The Executive Officer
                        Omalur Town Panchayat
                        Salem District.                                ..    Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the

                     order dated 02.03.2021 made in W.P.No.3759 of 2021.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.1683 of 2021



                                      For the Appellant        : Mr.B.Gopalakrishnan

                                      For the Respondents      : Mr.T.Ganesan
                                                                 for Respondent-1

                                                                 Mrs.R.Anitha
                                                                 Special Government Pleader
                                                                 for Respondents q to 4



                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant, on instructions, seeks leave

to withdraw the appeal.

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

withdrawn. There will be no order as to costs. Consequently, CMP

No.10695 of 2021 is also dismissed.

                                                              (S.V.G., CJ.)                (P.D.A., J.)
                                                                              26.06.2023

                     Index            : Yes/No

Neutral Citation : Yes/No

kpl

https://www.mhc.tn.gov.in/judis W.A.No.1683 of 2021

To

1. The District Collector Salem District.

2. The Assistant Director (Town Panchayat) Salem Zone Salem District.

3. The Executive Officer Omalur Town Panchayat Salem District.

https://www.mhc.tn.gov.in/judis W.A.No.1683 of 2021

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

(kpl)

W.A.No.1683 of 2021

26.06.2023

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