P.Ramesh vs P.Murugan
2023 Latest Caselaw 13934 Mad

                                                                            W.A.No.1881 of 2023


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:   16.10.2023

                                                       CORAM


                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                          AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                 W.A.No.1881 of 2023

                     P.Ramesh                                          ..    Appellant

                                                          Vs.

                     1. P.Murugan

                     2. The District Collector
                        Kanchipuram District.

                     3. M/s. Vivendi Ventures Padappai Project Pvt. Ltd.
                        Rep. by its Chairman Srinivas Ankipatti
                        No.8/E-25, 1st Floor
                        16th Cross Street
                        Besant Nagar
                        Chennai 600 090.                ..     Respondents


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

                     order dated 02.09.2022 in W.P.No.23159 of 2022.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.1881 of 2023



                                  For the Appellant      : Mr.M.Raghul
                                                           For Mr.E.Prabu

                                  For the Respondents    : Mrs.Chitra
                                                           For M/s. Babu Rangasamy           Assts.
                                                           for Respondent-1

                                                           Mrs.R.Anitha
                                                           Special Government Pleader
                                                           for Respondent-2

                                                           No appearance
                                                           for Respondent-3

                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant seeks leave to withdraw the

appeal.

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

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

C.M.P.No.16332 of 2023 is also dismissed.

(S.V.G., CJ.) (D.B.C., J.) 16.10.2023 kpl

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https://www.mhc.tn.gov.in/judis W.A.No.1881 of 2023

To

The District Collector Kanchipuram District.

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https://www.mhc.tn.gov.in/judis W.A.No.1881 of 2023

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

(kpl)

W.A.No.1881 of 2023

16.10.2023

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