Madras High Court

Unknown vs The State Of Tamil Nadu on 5 June, 2025

Author: J. Nisha Banu

Bench: J. Nisha Banu

                                                                                         WA No. 1571 of 2017




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 05-06-2025

                                                           CORAM

                                  THE HONOURABLE MRS JUSTICE J. NISHA BANU
                                                  AND
                                  THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN

                                                W.A No. 1571 of 2017
                                     and C.M.P.Nos.20750 of 2017 and 7774 of 2018



                1. M.Abdullasha,
                S/o.Mohammed Basheer, T.S. No.4460
                East 4th Street, Pudukottai- 622 001

                2. S.Latha,
                W/o.R.Kamalakannan, No.31F,
                Thiruvalluvar Cross Street,
                Shanmughapuram, Palani- 624 601

                3. G.Gunasekaran,
                S/o.Govindan, Vairavan Street,
                Narangipattu, Karambakudi Post and
                Taluk, Pudukottai District - 622 302

                4. B.Indira,
                W/o.Suresh, 27/D, Vinayak Nivash, 6th
                Street, Glen Rock Colony, Garden
                Road, Vanarpet, Udhagamandalam-1




https://www.mhc.tn.gov.in/judis                ( Uploaded on: 12/06/2025 04:00:30 pm )
                                                                                          WA No. 1571 of 2017



                5. R.Nataraja Murugan
                S/o.S.Rajendran, No.12, Selliamman
                Nagar (South), A.Valapady,
                Salem- 636 009

                6. K.Kannan
                A 7/4, Race Course Colony, TNHB
                Quarters, Bharathi Ula Road,
                Madurai- 625 002

                                                                                          Appellant(s)
                                                                 Vs
                1. The State of Tamil Nadu
                rep by The Principal Secretary to
                Government, Youth Services and
                welfare Department, Secretariat,
                Chennai-9

                2.The Member Secretary,
                Sports Development Authority of Tamil
                Nadu, 116-A, Periar EVR High Road,
                Nehru Park, Chennai-600 084

                3.The Assistant Director
                Professional and Executive
                Employment Office, Chennai-32

                                                                                          Respondent(s)
                PRAYER

                To set aside the order passed in the Writ Petition No.26996/2017 and
                W.M.P.No.28802 to 28804/2017 dated 20/10/2017.

                                  For Appellant(s):       Mr. A.Thiyagarajan
                                                          Senior Advocate
                                                          for Mr.J.E.Selvin Albert Holmes


https://www.mhc.tn.gov.in/judis                 ( Uploaded on: 12/06/2025 04:00:30 pm )
                                                                                            WA No. 1571 of 2017




                                    For Respondent(s):      Mr.R.Kumaravel,
                                                            Additional Government Pleader for R1,
                                                            Ms.N.S.Tanvi
                                                            Standing Counsel for R2

                                                          JUDGMENT

(Judgment of the Court was delivered by J.NISHA BANU, J.)

Today when the matter is taken up for hearing, the learned counsel

appearing for the appellants seeks permission of this Court to withdraw this

Writ Appeal as the relief sought for by the appellants had already been granted

by the second respondent. To that effect, he has also made an endorsement in

the Court bundle.

2. Recording the submissions and the endorsement made by the learned

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

withdrawn. There shall be no order as to costs. Consequently, connected

Miscellaneous Petitions are closed.

(J.NISHA BANU J.) (M.JOTHIRAMAN J.) 05-06-2025

ASI