Dr.S.Gurushankar vs The Tamil Nadu Government
2024 Latest Caselaw 170 Mad

Madras High Court

Dr.S.Gurushankar vs The Tamil Nadu Government on 3 January, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar, R.Vijayakumar

                                                                W.A.(MD) Nos.71 & 72 of 2018



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 03.01.2024

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                      and
                                     THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR


                                            W.A.(MD) Nos.71 & 72 of 2018


                 Dr.S.Gurushankar                                    ... Appellant in both W.As.

                                                        -vs-


                 1.The Tamil Nadu Government
                   rep.by the Secretary
                   Local Bodies and Municipal Administration
                   Secretariat, St.George Fort
                   Chennai

                 2.The Commissioner
                   Madurai Corporation
                   Anna Maligai
                   Madurai

                 3.The Assistant Commissioner
                   Zone-II
                   Madurai Corporation
                   Madurai                                       ... Respondents in both W.As.




                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                       W.A.(MD) Nos.71 & 72 of 2018



                 Prayer (in W.A.(MD) No.71 of 2018): Writ Appeal filed under Clause 15 of

                 Letters Patent to set aside the order, dated 22.11.2017, passed in W.P.(MD)

                 No.14517 of 2016, on the file of this Court.



                 Prayer (in W.A.(MD) No.72 of 2018): Writ Appeal filed under Clause 15 of

                 Letters Patent to set aside the order, dated 22.11.2017, passed in W.P.(MD)

                 No.14518 of 2016, on the file of this Court.


                                   For Appellant       : Mr.S.Ramesh
                                   (in both appeals)

                                   For Respondents     : Mr.T.Amjad Khan
                                   (in both appeals)     Government Advocate for R1
                                                         Mr.S.Vinayak for R2



                                                COMMON         JUDGMENT

[Judgment of the Court was made by D.KRISHNAKUMAR, J.]

Learned counsel for the appellant seeks permission of this Court

to withdraw these writ appeals and he has also made an endorsement to that

effect.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) Nos.71 & 72 of 2018

2. In view of the endorsement so made, these writ appeals are

dismissed as withdrawn. No costs.

                                                          [D.K.K., J.]          [R.V., J.]
                                                                    03.01.2024
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:
                 The Secretary,

Local Bodies and Municipal Administration, Tamil Nadu Government, Secretariat, St.George Fort, Chennai.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) Nos.71 & 72 of 2018

D.KRISHNAKUMAR, J.

and R.VIJAYAKUMAR, J.

krk

W.A.(MD) Nos.71 & 72 of 2018

03.01.2024

____________

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