S.Manikandamariappan vs The State Of Tamil Nadu
2023 Latest Caselaw 15463 Mad

Madras High Court

S.Manikandamariappan vs The State Of Tamil Nadu on 30 November, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                             W.A.(MD)Nos.851 & 853 of 2021


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 30.11.2023

                                                     CORAM:

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

                                        W.A.(MD)Nos.851 & 853 of 2021


                S.Manikandamariappan                     ... Appellant in W.A.(MD)No.851 of 2021
                Shri Vekateswaran Carbides,
                Rep. by its Proprietor,
                T.Subramanian                            ... Appellant in W.A.(MD)No.853 of 2021

                                                         Vs.

                1.The State of Tamil Nadu,
                  Rep. by its Secretary to Government,
                  Department of Commercial Taxes,
                  Fort St.George, Beach Road,
                  Chennai-600 009.

                2.The Commissioner of Commercial Taxes,
                  2nd Floor, Elilagam, Chepauk,
                  Chennai-600 005.

                3.The Commercial Tax Officer,
                  Ettayapuram, Tuticorin District.                      ... Respondents
                                                                   in W.A.(MD)No.851 of 2021
                The Commercial Tax Officer,
                Ettayapuram, Tuticorin District.                        ... Respondents
                                                                   in W.A.(MD)No.853 of 2021

                1/4


https://www.mhc.tn.gov.in/judis
                                                                                   W.A.(MD)Nos.851 & 853 of 2021


                COMMON PRAYER: Writ Appeals filed under Clause 15 of Letters Patent Act,
                to set aside the orders passed in W.P.(MD)Nos.22407 of 2017 & 9323 of 2018,
                dated 20.11.2018 on the file of this Court.




                                          For Appellants    : Mr.A.S.Mujibur Rahman
                                          For Respondents : Mr.S.Shanmugavel,
                                                              Additional Government Pleader
                                                              (in both W.As.)


                                                   COMMON JUDGMENT

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

The learned counsel appearing for the appellants has placed a letter

before the Registry, seeking permission of this Court to withdraw these appeals.

He has also made an endorsement to that effect in the case bundles.

2.Recording the said endorsement, these Writ Appeals are dismissed as

withdrawn. No costs.

(S.M.S., J.) & (V.L.N., J.) 30.11.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No

Yuva

https://www.mhc.tn.gov.in/judis W.A.(MD)Nos.851 & 853 of 2021

To

1.The Secretary to Government, State of Tamil Nadu, Department of Commercial Taxes, Fort St.George, Beach Road, Chennai-600 009.

2.The Commissioner of Commercial Taxes, 2nd Floor, Elilagam, Chepauk, Chennai-600 005.

3.The Commercial Tax Officer, Ettayapuram, Tuticorin District.

https://www.mhc.tn.gov.in/judis W.A.(MD)Nos.851 & 853 of 2021

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

W.A.(MD)Nos.851 & 853 of 2021

30.11.2023

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