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G.Murugan vs The District Collector
2023 Latest Caselaw 15317 Mad

Citation : 2023 Latest Caselaw 15317 Mad
Judgement Date : 29 November, 2023

Madras High Court

G.Murugan vs The District Collector on 29 November, 2023

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                       W.P(MD)No.24243 of 2023


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 29.11.2023

                                                    CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                            W.P(MD)No.24243 of 2023
                                                    and
                                           W.M.P(MD)No.20416 of 2023


                     G.Murugan                                           ... Petitioner


                                                         Vs.


                     1.The District Collector,
                       District Collector Office,
                       Pudukkottai District.

                     2.The Revenue Divisional Officer,
                       Revenue Divisional Office,
                       Aranthangi,
                       Pudukkottai District.

                     3.The Tahsildar,
                       Tahsildar Office,
                       Aranthangi,
                       Pudukkottai District.

                     4.Masilamani

                     5.A.K.Thangaiya @ Thangaraju



                     1/4

https://www.mhc.tn.gov.in/judis
                                                                                W.P(MD)No.24243 of 2023


                     6.P.Pakkirasimay

                     7.A.Meiyyar                                                  ... Respondents

                     Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                     praying this Court to issue a Writ of Mandamus, directing the
                     respondents 1 to 3 to forbear the respondents from 4 to 7 from
                     conducting the festival of Kuthirai Eduppu in patta land in SF.No.32/2
                     with an extent of 3.87 acres of Erukkalakottai Village, Aranthangi Taluk,
                     Pudukkottai District in the light of civil Court judgment decree in
                     O.S.No.9/2000 on the file of the District Munsif Court, Aranthangi.


                                        For Petitioner    : Mr.R.Paranjothi

                                        For Respondents : Mr.K.Balasubramani
                                                          Special Government Pleader
                                                          for R.1 to R.3

                                                            Mr.Prasanna for R.4 to R.7


                                                          ORDER

The learned counsel for the petitioner seeks permission to

withdraw this petition. He also made an endorsement to this effect.

2. In view of the endorsement made by the learned counsel for the

petitioner, this Writ Petition is dismissed as withdrawn. Consequently,

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

connected miscellaneous petition is closed. There shall be no order as to

costs.





                                                                              29.11.2023
                     NCC          : Yes/No
                     Index        : Yes / No
                     Internet     : Yes/ No
                     MGA

                     To

1.The District Collector, District Collector Office, Pudukkottai District.

2.The Revenue Divisional Officer, Revenue Divisional Office, Aranthangi, Pudukkottai District.

3.The Tahsildar, Tahsildar Office, Aranthangi, Pudukkottai District.

Copy to:

The District Munsif Court, Aranthangi.

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

G.R.SWAMINATHAN, J.

MGA

and

29.11.2023

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

 
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