The Assistant Commissioner (Ct) (Fac) vs P.Manivannaraj
2024 Latest Caselaw 4852 Mad

Madras High Court

The Assistant Commissioner (Ct) (Fac) vs P.Manivannaraj on 1 March, 2024

Bench: R.Mahadevan, Mohammed Shaffiq

                                                                             W.A.No.764 of 2024



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:    01.03.2024

                                                        CORAM :

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


                                                 W.A.No.764 of 2024


                     The Assistant Commissioner (CT) (FAC),
                     Thiruchengode (Rural)
                     Thiruchengode.                                          .. Appellant

                                                          Vs

                     P.Manivannaraj                                          .. Respondent



                     Prayer: Appeal under Clause 15 of the Letters Patent against the
                     order dated 8.7.2021 passed in W.P.No.5855 of 2015 by the learned
                     Single Judge.



                                   For the Appellant       : Mr.M.Venkateswaran
                                                             Spl. Govt. Pleader (Taxes)

                                   For the Respondent      : Mr.P.Rajavelu




                     ____________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.764 of 2024




                                                           JUDGMENT

(Delivered by R.MAHADEVAN,J.)

Learned Special Government Pleader (Taxes) appearing for the

appellant seeks to withdraw this writ appeal and an endorsement has

also been made to that effect.

2. In view of the above, the writ appeal is dismissed as

withdrawn. There shall be no order as to costs. Consequently,

C.M.P.Nos.5060 and 5063 of 2024 are closed.

                                                           (R.M.D., J.)                (M.S.Q., J.)
                                                                          01.03.2024
                     Index                  :      No
                     Neutral Citation       :      No
                     bbr




                     ____________

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

R.MAHADEVAN,J.

AND MOHAMMED SHAFFIQ,J.

bbr

01.03.2024

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