M.Mahalingam vs The District Revenue Officer
2024 Latest Caselaw 7574 Mad

Madras High Court

M.Mahalingam vs The District Revenue Officer on 8 April, 2024

Author: R.Suresh Kumar

Bench: R.Suresh Kumar

                                                                               W.A.(MD)No.617 of 2024


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 08.04.2024

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
                                                        AND
                                  THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN

                                               W.A.(MD)No.617 of 2024
                                                        and
                                         C.M.P.(MD)Nos.4388 and 5004 of 2024

                M.Mahalingam                                                   ... Appellant

                                                        -Vs-

                1.The District Revenue Officer,
                  O/o. District Revenue Office,
                  Madurai District.

                2.The Revenue Divisional Officer,
                  O/o. Revenue Divisional Office,
                  Thirumangalam Revenue Division at Kappalur,
                  Madurai District.

                3.A.Sakkaiya                                                   ... Respondents

                PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this Court to
                set aside the order dated 20.09.2022 made in W.P.(MD)No.22111 of 2022 on the
                file of this Court.




                Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                       W.A.(MD)No.617 of 2024




                                           For Appellant      : Mr.C.M.Arumugam
                                           For R1 & R2        : Mr.N.Satheesh Kumar,
                                                               Additional Government Pleader
                                           For R3             : Mr.M.Ponnaiah


                                                           JUDGMENT

[Judgment of the Court was delivered by R.SURESH KUMAR, J.]

The learned counsel appearing for the appellant, on instructions, would

submit that he wants to withdraw this Writ Appeal. He has also made an

endorsement to that effect in the case bundle.

2.Recording the said endorsement, this Writ Appeal is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petitions are

closed.

[R.S.K., J.] & [G.A.M., J.] 08.04.2024

NCC : Yes / No Index : Yes / No Internet : Yes / No

Yuva

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

To

1.The District Revenue Officer, O/o. District Revenue Office, Madurai District.

2.The Revenue Divisional Officer, O/o. Revenue Divisional Office, Thirumangalam Revenue Division at Kappalur, Madurai District.

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

R.SURESH KUMAR, J.

AND G.ARUL MURUGAN, J.

Yuva

08.04.2024

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