Kalappakulam Village Panchayat vs Arulmighu Sankaranarayanaswamy ...
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Madras High Court

Kalappakulam Village Panchayat vs Arulmighu Sankaranarayanaswamy ... on 19 August, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                  W.A(MD)No.300 of 2010


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 19.08.2024

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR.JUSTICE K.K.RAMAKRISHNAN

                                             W.A(MD)No.300 of 2010
                                                    and
                                             M.P(MD) No.2 of 2010

                 Kalappakulam Village Panchayat
                 Kalappakulam,
                 Sankarankovil Taluk
                 Tirunelveli District                             ... Appellant/3rd Respondent


                                                       .Vs.


                 1.Arulmighu Sankaranarayanaswamy Thirukovil
                   Sankarankovil,
                   Through its Deputy Commissioner
                   Executive Officer.                        ..1st Respondent/ Petitioner

                 2. The Inspector General of Registration
                    Santhom High road
                    Mylapore, Chennai

                 3. The Sub Registrar
                    Sankarankovil Sub Registrar Office
                    Sankarankovil- 627 756
                    Tirunelveli District               ....2 & 3 Respondents/Respondents 1 and 2

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                       W.A(MD)No.300 of 2010


                 PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act praying this
                 Court to set aside the order passed by this Court in W.P(MD) No.9895 of 2005
                 dated 26.09.2008.


                                       For Appellant        : Mr.F.X.Eugene
                                       For R1               : Mr.M.P.Senthil
                                       For RR2 and 3        : Mr.P.Subburaj
                                                              Special Government Pleader

                                                        JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN.,J)

When the matter is taken up for hearing today, the learned counsel

appearing for the appellant seeks permission of this Court to not press the writ

appeal.

2. In view of the same, the Writ Appeal stands dismissed as not pressed.

No costs. Consequently connected miscellaneous petition is closed.

[P.V.,J.] [K.K.R.K.,J.] 19.08.2024

NCS : Yes/No Index : Yes / No Internet : Yes / No aav

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

To

1. The Inspector General of Registration Santhom High road Mylapore, Chennai

2. The Sub Registrar Sankarankovil Tirunelveli District

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

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN,J.

aav

19.08.2024

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