R.Krishnasamy vs R.Manikandan
2023 Latest Caselaw 12967 Mad

                                                                 W.A.(MD) No.1168 of 2023



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 21.09.2023

                                                      CORAM:

                                THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                 and
                         THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                              W.A.(MD) No.1168 of 2023
                                                        and
                                             C.M.P.(MD) No.8929 of 2023


                 R.Krishnasamy                                                  ... Appellant

                                                        -vs-


                 1.R.Manikandan
                   Assistant Agricultural Officer
                   Deputy Director of Agriculture Business
                    and Agri Marketing Office
                   Karur Office
                   Karur District

                 2.The Commissioner
                   O/o.Commissioner of Agricultural Marketing
                    and Agri Business
                   Chennai-600 032

                 3.The Director of Agricultural
                    Marketing and Agri Business
                   Karur District, Karur                                        ... Respondents




                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                       W.A.(MD) No.1168 of 2023



                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 05.07.2023, passed in W.P.(MD) No.16225 of 2023, on the file of

                 this Court.


                                  For Appellant     : Mr.ST.Arul

                                  For Respondents   : Mr.H.Mohammed Imran
                                                      for M/s.Ajmal Associates for R1
                                                      Mr.J.Ashok
                                                      Additional Government Pleader for R2 & R3



                                                      JUDGMENT

[Judgment of the Court was made by S.S.SUNDAR, J.]

Learned counsel for the appellant has given a letter, dated

13.09.2023, to the Registry, for listing the writ appeal under the caption “For

Withdrawal”.

2. Accordingly, the writ appeal is listed today under the caption

“For Withdrawal” and today, the learned counsel for the appellant has also

made an endorsement seeking permission of this Court to withdraw the writ

appeal.

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https://www.mhc.tn.gov.in/judis W.A.(MD) No.1168 of 2023

3. Recording the same, the writ appeal is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

                                                            [S.S.S.R., J.]          [D.B.C., J.]
                                                                       21.09.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:
                 1.The Commissioner,

O/o.Commissioner of Agricultural Marketing and Agri Business, Chennai-600 032.

2.The Director of Agricultural Marketing and Agri Business, Karur District, Karur.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.1168 of 2023

S.S.SUNDAR, J.

and D.BHARATHA CHAKRAVARTHY, J.

krk

W.A.(MD) No.1168 of 2023 and C.M.P.(MD) No.8929 of 2023

21.09.2023

____________

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