Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

M.Anandan vs The District Collector
2024 Latest Caselaw 21693 Mad

Citation : 2024 Latest Caselaw 21693 Mad
Judgement Date : 15 November, 2024

Madras High Court

M.Anandan vs The District Collector on 15 November, 2024

                                                                       W.A.(MD) No.375 of 2021


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 15.11.2024

                                                          CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                                      and
                                    THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR


                                                   W.A.(MD) No.375 of 2021

                 M.Anandan                                                           ... Appellant
                                                             -vs-


                 1.The District Collector
                   Theni District

                 2.The Block Development Officer
                   Bodinayakkanur Panchayat Union
                   Bodinayakkanur, Theni District

                 3.P.T.Rajan                                                         ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 22.01.2021, passed in W.P.(MD) No.1022 of 2021, on the file of

                 this Court.


                                   For Appellant     : Mr.R.Suriyanarayanan

                                   For Respondents   : Mr.G.Suriya Ananth
                                                       Additional Government Pleader for R1 & R2
                                                       Mr.Na.Palaniyandi for R3


                 ____________
                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                         W.A.(MD) No.375 of 2021


                                                      JUDGMENT

[Judgment of the Court was made by RMT.TEEKAA RAMAN, J.]

Learned counsel for the appellant submitted that he is

withdrawing this writ appeal and he has also made an endorsement to that

effect in the court bundle.

2. In view of the endorsement so made, this writ appeal is

dismissed as withdrawn. No costs.




                                                                  [T.K.R., J.]        [N.S., J.]
                                                                               15.11.2024
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk

                 To:

1.The District Collector, Theni District.

2.The Block Development Officer, Bodinayakkanur Panchayat Union, Bodinayakkanur, Theni District.

____________

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

RMT.TEEKAA RAMAN, J.

AND N.SENTHILKUMAR, J.

krk

15.11.2024

____________

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter