Unknown vs The Secretary To Government
2023 Latest Caselaw 12450 Mad

                                                                      W.A.No.2488 of 2023



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED:    13.09.2023

                                                   CORAM :

                           THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                      AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                              W.A.No.2488 of 2023

                     Erode Gani Market Dinasari Anaithu
                     Siru Javuli Viyabarigal Sangam,
                     Regd. No.113/1996
                     rep. by its President M.N.Noorsait @ Noor Mahammed
                     No.1044, Brough Road (M.S. Road),
                     Erode-1.                                         .. Appellant

                                                      Vs

                     1.The Secretary to Government,
                       Local Authority Department,
                       Fort St. George,
                       Chennai-600 009.

                     2.The Commissioner,
                       Erode Municipal Corporation,
                       Brough Road (M.S. Road),
                       Erode-1.                                        .. Respondents

                     Prayer : Appeal under Clause 15 of the Letters Patent against the
                     order passed by the learned Single Judge in W.P.No.6190 of 2022
                     dated 14.6.2023.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.2488 of 2023



                                      For the Appellant        : Mr.Niranjan Rajagopalan

                                      For the Respondents      : Mr.P.Muthukumar
                                                                 State Government Pleader
                                                                 assisted by
                                                                 Mr.K.M.D. Muhilan
                                                                 Addl. Government Pleader
                                                                 for respondent No.1

                                                               : Mr.M.Rajamathivanan
                                                                 for respondent No.2

                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned counsel for the appellant submits that a memo is filed

for withdrawal of the writ appeal.

In view of the request made, the writ appeal is disposed of as

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

C.M.P.No.20610 of 2023 is closed.

                                                          (S.V.G., CJ.)                (P.D.A., J.)
                                                                          13.09.2023
                     Index            :            Yes/No
                     Neutral Citation :            Yes/No
                     sasi


                     ___________

https://www.mhc.tn.gov.in/judis W.A.No.2488 of 2023

To:

1.The Secretary to Government, Local Authority Department, Fort St. George, Chennai-600 009.

2.The Commissioner, Erode Municipal Corporation, Brough Road (M.S. Road), Erode-1.

___________

https://www.mhc.tn.gov.in/judis W.A.No.2488 of 2023

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU,J.

(sasi)

W.A.No.2488 of 2023

13.09.2023

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