S.Vembu vs C.Kamalakannan
2024 Latest Caselaw 11095 Mad

Madras High Court

S.Vembu vs C.Kamalakannan on 28 June, 2024

Author: Mohammed Shaffiq

Bench: R.Mahadevan, Mohammed Shaffiq

                                                                        W.A.No.1288 of 2024



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 28.06.2024

                                                      CORAM :

                                  THE HON'BLE MR.R.MAHADEVAN, ACTING CHIEF JUSTICE
                                                        AND
                                     THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ


                                                 W.A.No.1288 of 2024


                     S.Vembu                                            .. Appellant

                                                         Vs

                     1.C.Kamalakannan,
                       Vice President,
                       South Street, Periyavalayam Panchayat,
                       Udayarpalayam Taluk,
                       Ariyalur District.

                     2.The District Collector cum
                       Inspector of Panchayat,
                       Ariyalur District.

                     3.The Block Development Officer,
                       Jayakundam,
                       Ariyalur District.

                     4.The Assistant Director Panchayat and Audit,
                       District Collectorate,
                       Ariyalur District.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   W.A.No.1288 of 2024




                     5.Sushila,
                       Member of Ward No.4,
                       Periyavalayam Panchayat,
                       Udayarpalayam Taluk,
                       Ariyalur District.                                          .. Respondents

                     Prayer: Appeal under Clause 15 of the Letters Patent against the order
                     dated 16.2.2024 passed by the learned Single Judge in W.P.No.3660
                     of 2024.


                                      For the Appellant        : Mr.M.Muthukrishnan

                                      For the Respondents      : Mr.Karthik Jagannath
                                                                 Government Advocate
                                                                 for respondents 2 to 4

                                                               : No Appearance
                                                                 for respondents 1 and 5


                                                          JUDGMENT

(Order of the Court was made by the Hon'ble Acting Chief Justice)

Today, this writ appeal is listed under the caption “for

withdrawal” based on the letter dated 20.6.2024 circulated by learned

counsel for the appellant and learned counsel for the appellant also

sought permission of this Court to withdraw the writ appeal.

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2. In view of the above submission made by learned counsel for

the appellant, the writ appeal is dismissed as withdrawn. There shall

be no order as to costs. Consequently, C.M.P.No.9407 of 2024 is

closed.

                                                                (R.M.D., ACJ.)      (M.S.Q., J.)
                                                                           28.06.2024

                     Index             :     Yes/No
                     NC                :     Yes/No
                     bbr

                     To:

1.The District Collector cum Inspector of Panchayat, Ariyalur District.

2.The Block Development Officer, Jayakundam, Ariyalur District.

3.The Assistant Director Panchayat and Audit, District Collectorate, Ariyalur District.

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

THE HON'BLE ACTING CHIEF JUSTICE AND MOHAMMED SHAFFIQ,J.

bbr

28.06.2024

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