R.S.Mani vs The Joint Commissioner
2023 Latest Caselaw 14249 Mad

                                                                                 W.A.(MD) No.2159 of 2021


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 08.11.2023

                                                      CORAM

                           THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                              AND
                         THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                            W.A.(MD) No.2159 of 2021
                                         and C.M.P.(MD) No.10381 of 2021

                     R.S.Mani                                     ... Appellant/Writ Petitioner

                                                          -Vs.-

                     1.The Joint Commissioner,
                       Hindu Religious and Charitable Endowments Department,
                       Madurai.

                     2.The Assistant Commissioner,
                       Hindu Religious and Charitable Endowments Department,
                       Madurai.

                     3.The Inspector,
                       Hindu Religious and Charitable Endowments Department,
                       Madurai.

                     4.Nadukattan @ Mani Poosari                  ... Respondents/Respondents

                     PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 09.11.2021 made in W.P.(MD)No.20109 of 2021
                     on the file of this Court.


                                          For Appellant           : Mr.N.Madhava Govindan

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                            W.A.(MD) No.2159 of 2021



                                            For Respondents    : Mr.P.Subbaraj,
                                                                 Special Government Pleader
                                                                 for R1 to R3
                                                        ****

                                                  JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

Learned counsel for the appellant seeks permission of this

Court to withdraw the Writ Appeal and he has also made an endorsement

to that effect in the Writ Appeal. Recording the same, the Writ Appeal is

dismissed as withdrawn with liberty to workout his remedy in the manner

known to law. No costs. Consequently, connected Civil Miscellaneous

Petition is closed.

[S.M.S.J.,] & [V.L.N.J.,] NCC :Yes/No 08.11.2023 Index :Yes/No SJ

Note: Registry is directed to return the original impugned order to the learned counsel for the petitioner.

To

1.The Joint Commissioner, Hindu Religious and Charitable Endowments Department, Madurai.

https://www.mhc.tn.gov.in/judis W.A.(MD) No.2159 of 2021

2.The Assistant Commissioner, Hindu Religious and Charitable Endowments Department, Madurai.

3.The Inspector, Hindu Religious and Charitable Endowments Department, Madurai.

https://www.mhc.tn.gov.in/judis W.A.(MD) No.2159 of 2021

S.M.SUBRAMANIAM, J.

AND V. LAKSHMINARAYANAN, J.

SJ

W.A.(MD) No.2159 of 2021

08.11.2023

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