Alphonsa vs The Superintendent Of Police
2023 Latest Caselaw 3339 Mad

                                                       W.A.No.SR16645 of 2022 and C.M.P.No.4505 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED 28.03.2023

                                                        CORAM

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

                                    W.A.No.SR16645 of 2022 and C.M.P.No.4505 of 2022


                     Alphonsa                                                        ..     Appellant

                                                          Vs.

                     1.The Superintendent of Police,
                     Dharmapuri, Dharmapuri District.

                     2.The Accounts Officer,
                     Officer of the Principal Accountant General (A & E),
                     361, Lekha Pariksha Bahawan,
                     Annasalai and Teynampet, Chennai – 18.

                     3.The District Treasury Officer,
                     Dharmapuri, Dharmapuri District.

                     4.Suvikin                                                      .. Respondents


                     Prayer in W.A.No.SR16645 of 2022: Writ Appeal filed under Clause 15 of

                     the Letters Patent challenging the order dated 08.02.2019 passed by the

                     learned Judge in W.P.No.29747 of 2007 on the file of this Court.

                     1/4


https://www.mhc.tn.gov.in/judis
                                                             W.A.No.SR16645 of 2022 and C.M.P.No.4505 of 2022

                     Prayer in C.M.P.No.4505 of 2022:            Petition filed under Section 5 of the

                     Limitation Act to condone the delay of 1076 days in filing the above writ

                     appeal.



                                             For Appellant       : Mr.G.Nithiyakumar

                                             For RR 1 and 3      : Mr.G.Nanmaran
                                                                   Special Government Pleader

                                             For RR 2 and 4      : Not ready in notice



                                                          JUDGMENT

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

Based on the letter dated 21.02.2023 given to the Registry by the

learned counsel for the appellant, this writ appeal is listed today under the

caption "for withdrawal".

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

for the appellant sought permission of this Court to withdraw this writ

appeal.

https://www.mhc.tn.gov.in/judis W.A.No.SR16645 of 2022 and C.M.P.No.4505 of 2022

3. In view of the above, this writ appeal stands dismissed as

withdrawn. No costs. Connected C.M.P. is closed.

                                                                    [R.M.D., J.]         [M.S.Q., J.]
                                                                                   28.03.2023
                     Index: Yes / No

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

To

1.The Superintendent of Police, Dharmapuri, Dharmapuri District.

2.The Accounts Officer, Officer of the Principal Accountant General (A & E), 361, Lekha Pariksha Bahawan, Annasalai and Teynampet, Chennai – 18.

3.The District Treasury Officer, Dharmapuri, Dharmapuri District.

https://www.mhc.tn.gov.in/judis W.A.No.SR16645 of 2022 and C.M.P.No.4505 of 2022

R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd

W.A.No.SR16645 of 2022 and C.M.P.No.4505 of 2022

28.03.2023

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