T.Anbu Murugan vs K.Kamarunnisa Begam
2024 Latest Caselaw 18249 Mad

Madras High Court

T.Anbu Murugan vs K.Kamarunnisa Begam on 12 September, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                  W.A.(MD).No.254 of 2024



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 12.09.2024

                                                  CORAM:

                           THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             and
                          THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                       W.A.(MD).No.254 of 2024
                                                 and
                                      C.M.P.(MD)No.2246 of 2024


              T.Anbu Murugan                                      ... Appellant

                                                    -vs-

              1.K.Kamarunnisa Begam

              2.The District Collector,
                Dindigul District,
                Dindigul.

              3.The Sub Collector,
                Palani, Dindigul District.

              4.The Tahsildar,
                Vedasandur Taluk,
                Dindigul District.

              5.The Sub Registrar,
                Vadamadurai,
                Dindigul District.

              6.The District Registrar (Admin),
                Registration Department,
                Combined Registration Complex,
                Palani -624 601.

              7.M.Kamal Maideen


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https://www.mhc.tn.gov.in/judis
              Page 1 of 4
                                                                       W.A.(MD).No.254 of 2024



              8.Latha                                ... Respondent

              PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, against
              the order passed by this Court in W.P.(MD)No.11401 of 2022, dated
              02.08.2023.
                           For Appellant          : Mr.S.Balaji
                           For 1 Respondent
                                st
                                                  : Mr.Murali
                           For Respondents 2 to 6 : Mr.M.Siddarthan
                                                    Additional Government Pleader
                           For Respondent 7 & 8 : No Appearance



                                                JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

The learned counsel appearing for the appellant seeking permission

of this Court to withdraw this Writ Appeal and he has also made an

endorsement to that effect.

2.Recording the submission and endorsement made by the learned

counsel appearing for the appellant, this Writ Appeal is dismissed as

withdrawn. No Costs. Consequently, connected miscellaneous petition is

closed.

                                                           [R.S.M., J.]      [L.V.G., J.]
                                                                    12.09.2024
              NCC      :Yes/No
              Index :Yes/No
              Internet: Yes
              Mrn


                ____________

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

To

1.The District Collector, Dindigul District, Dindigul.

2.The Sub Collector, Palani, Dindigul District.

3.The Tahsildar, Vedasandur Taluk, Dindigul District.

4.The Sub Registrar, Vadamadurai, Dindigul District.

5.The District Registrar (Admin), Registration Department, Combined Registration Complex, Palani -624 601.

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

Mrn

and

12.09.2024

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