Madras High Court
M/S.Deepam Constructions vs The District Collector on 1 April, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.A.Nos.437 & 438 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.04.2025
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR. JUSTICE K.RAJASEKAR
WA.Nos.437 & 438 of 2025
and
CMP.No.3632 of 2025
W.A.No.437 of 2025
M/s.Deepam Constructions,
Represented by its Managing Partner
V.Gnanaguru,
Kattalai Koot Road,
Thindivanam Taluk,
Villupuram District. ... Appellant
Vs.
1. The District Collector,
Chengalpet.
2. The Assistant Director of Town Panchayats,
Kancheepuram.
3. The Executive Officer,
Edaikalinadu Panchayat,
Chengalpet District. ... Respondents
Prayer: Writ appeal filed under Clause 15 of the Letters Patent, to set aside
the order dated 26.11.2024 in W.P.No.32687 of 2024.
For Appellant : Ms.R.Priyadharshini
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W.A.Nos.437 & 438 of 2025
For Respondents : Mr.E.Veda Bagath Singh
Special Government Pleader for R1 to
R3
W.A.No.438 of 2025
M/s.Deepam Constructions,
No.3, Kuravar Street,
Kattalai Koot Road, Perumukkal Post,
Elavalapakkam, Thindivanam Taluk,
Villupuram District. ... Appellant
Vs.
1. TDR & Co,
Represented by its Managing Partner,
D.Nanda Kumar,
S/o.Damodharan,
Having Office at No.14,
Wahab Nagar, Tindivanam Taluk,
Villupuram - 604 001.
2. The District Collector,
District Collector Office,
Chengalpet.
3. The Director of Town Panchayats,
Directorate of Town Panchayats,
Chennai - 600 028.
4. The Junior Engineer,
Edaikalinadu Town Panchayat,
Chengalpet District.
5. The Executive Engineer,
Edaikalinadu Town Panchayat,
Chengalpet District. ... Respondents
Prayer: Writ appeal filed under Clause 15 of the Letters Patent, to set aside
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W.A.Nos.437 & 438 of 2025
the order dated 26.11.2024 in W.P.No.32404 of 2023.
For Appellant : Ms.R.Priyadharshini
For Respondents : Mr.E.Veda Bagath Singh
Special Government Pleader for R2 to
R5
COMMON JUDGMENT
(Judgment of the Court was made by S.M.SUBRAMANIAM, J.)
The learned Counsel for the appellant has given a letter dated
21.03.2025 to the registry seeking withdrawal of the present writ appeals.
Hence, today the matter has been listed under the caption 'for withdrawal'.
2. The learned Counsel for the appellant would submit that she may
be permitted to withdraw the writ appeals. She also made an endorsement to
that effect in the Court bundle.
3. In view of the above submission and the endorsement made by
the learned Counsel for the appellant, both the writ appeals stand dismissed as
withdrawn. No costs. Consequently, connected miscellaneous petition is
closed.
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W.A.Nos.437 & 438 of 2025
[S.M.S,J.] [K.R.S,J.]
01.04.2025
veda
Index:Yes/No
Speaking order/Non-speaking order
Neutral Citation:Yes/No
To
1. The District Collector,
Chengalpet.
2. The Assistant Director of Town Panchayats,
Kancheepuram.
3. The Executive Officer,
Edaikalinadu Panchayat,
Chengalpet District.
4. The Director of Town Panchayats,
Directorate of Town Panchayats,
Chennai - 600 028.
5. The Junior Engineer,
Edaikalinadu Town Panchayat,
Chengalpet District.
6. The Executive Engineer,
Edaikalinadu Town Panchayat,
Chengalpet District.
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W.A.Nos.437 & 438 of 2025
S.M.SUBRAMANIAM,J.
AND
K.RAJASEKAR,J.
veda
W.A.Nos.437 & 438 of 2025
01.04.2025
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