M.Geetha vs The Commanding Officer
2024 Latest Caselaw 20928 Mad

Madras High Court

M.Geetha vs The Commanding Officer on 4 November, 2024

Author: S.S. Sundar

Bench: S.S. Sundar

                                                                      W.A.No.1717 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 04.11.2024

                                                     CORAM :

                                  THE HONOURABLE MR. JUSTICE S.S. SUNDAR
                                                        AND
                                  THE HONOURABLE MR. JUSTICE P. DHANABAL

                                               W.A.No.1717 of 2023

                     M.Geetha                                             ... Appellant

                                                            Vs.

                     1.The Commanding Officer,
                       INS RAJALI,
                       Naval Air Base,
                       Camp Post,
                       Arakonam – 631 006.

                     2.The President,
                       Board Constituted for Selection of
                       Candidates of Land Losers,
                       INS RAJALI,
                       Naval Air Base,
                       Camp Post,
                       Arakonam – 631 006.

                     3.The District Collector,
                       O/o. The District Collector,
                       Vellore North Arcot Ambedkar District,
                       Vellore.

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                                                                                     W.A.No.1717 of 2023

                     4.The Tahsildar, UNIT III,
                       Land Acquisition,
                       Naval Air Station,
                       Ranipet, Vellore District.                                     ... Respondents

                     Prayer:- Writ Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 20.07.2022 in W.P.No.28162 of 2018 on the file of this Court.

                                       For Appellant     :     Mr.K.V.Ananthakrishnan
                                       For R1 and R2     :     Mr.A.Kumaraguru
                                                               Senior Central Government
                                                               Standing Counsel
                                       For R3 and R4     :     Mr.T.Chezhiyan
                                                               Additional Government Pleader


                                                       JUDGMENT

(Judgment was delivered by S.S. SUNDAR, J.)

Learned counsel for the appellant seeks permission of this Court to

withdraw this Writ Appeal. He has also made an endorsement to that effect.

Recording the submission and the endorsement made by the learned counsel

for the appellant, this Writ Appeal is dismissed as withdrawn. No costs.

(S.S.S.R., J.) (P.D.B., J.) 04.11.2024 mkn

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Internet : Yes Index : Yes / No Neutral Citation : Yes / No

To

1.The Commanding Officer, INS RAJALI, Naval Air Base, Camp Post, Arakonam – 631 006.

2.The President, Board Constituted for Selection of Candidates of Land Losers, INS RAJALI, Naval Air Base, Camp Post, Arakonam – 631 006.

3.The District Collector, O/o. The District Collector, Vellore North Arcot Ambedkar District, Vellore.

4.The Tahsildar, UNIT III, Land Acquisition, Naval Air Station, Ranipet, Vellore District.

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S.S. SUNDAR, J.

and P. DHANABAL, J.

mkn

04.11.2024

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