K.Vedanayagam vs The District Collector
2024 Latest Caselaw 18876 Mad

Madras High Court

K.Vedanayagam vs The District Collector on 25 September, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                         W.A.(MD)No.634 of 2024


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 25.09.2024

                                                     CORAM:

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

                                              W.A.(MD)No.634 of 2024
                                                       and
                                             C.M.P.(MD)No.4508 of 2024


                 K.Vedanayagam                                             ... Appellant
                                                       -vs-

                 1.The District Collector,
                   Kanyakumari District,
                   Nagercoil.

                 2.The Superintendent of Police,
                   Kanyakumari District,
                   Nagercoil.

                 3.The Revenue Divisional Officer,
                   Padmanabhapuram,
                   Thuckalay Post,
                   Kanyakumari District.

                 4.The Executive Officer,
                   Tiruparappu Town Panchayat,
                   Kalkulam Taluk,
                   Kanyakumari District.                                   ... Respondents

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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                 W.A.(MD)No.634 of 2024


                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, to set aside
                 the order dated 28.04.2023, passed in W.P.(MD)No.16817 of 2014, on the file of
                 this Court.

                                  For Appellant    : Mr.C.T.Perumal

                                  For R1, R3 and R4 : Mr.P.T.Thiraviyam
                                                      Government Advocate

                                  For R2           : Mr.B.Thanga Aravindh
                                                     Government Advocate (Criminal side)



                                                      JUDGMENT

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

Learned counsel for the appellant has given a letter dated

18.09.2024, to the Registry, seeking permission to withdraw the Writ Appeal.

2. Granting such permission, the Writ Appeal is dismissed as

withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.

                 NCC              : No              [R.S.M., J.]       [L.V.G., J.]
                 Index            : No                       25.09.2024
                 smn2

                 ____________

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

To

1.The District Collector, Kanyakumari District, Nagercoil.

2.The Superintendent of Police, Kanyakumari District, Nagercoil.

3.The Revenue Divisional Officer, Padmanabhapuram, Thuckalay Post, Kanyakumari District.

4.The Executive Officer, Tiruparappu Town Panchayat, Kalkulam Taluk, Kanyakumari District.

____________

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

smn2

and

25.09.2024

____________

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