S.Arulraj vs The Director Of Town Panchayats
2026 Latest Caselaw 1557 Mad

Madras High Court

S.Arulraj vs The Director Of Town Panchayats on 24 March, 2026

                                                                                       W.P.(MD) No.24437 of 2024


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                         DATED : 24.03.2026

                                                                   CORAM:

                         THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR


                                                W.P.(MD) No.24437 of 2024
                                                            and
                                           W.M.P.(MD) Nos.20764 & 20765 of 2024

                 S.Arulraj                                                                            ... Petitioner
                                                                       -vs-

                 1.The Director of Town Panchayats
                   Directorate of Town Panchayats
                   Urban Administrative Campus
                   Chennai-600 028

                 2.The Executive Officer
                   Special Grade Town Panchayat
                   Alangulam, Tenkasi District                                                        ... Respondents

                 PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
                 a writ of certiorari to call for the records pertaining to the impugned order
                 passed by the first respondent in Na.Ka.No.323/2024, dated 10.10.2024 and
                 the consequential impugned proceedings passed by the second respondent in
                 Na.Ka.No.323/2024, dated 10.10.2024, quash the same as illegal within the
                 stipulated period that may be stipulated by this court.

                                   For Petitioner        : Mr.H.Mohammed Imran

                                   For Respondents       : Mr.B.Ramanathan
                                                           Additional Government Pleader

                 ____________
                 Page 1 of 4




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                                                                                  W.P.(MD) No.24437 of 2024


                                                            ORDER

Learned counsel for the petitioner has given a letter, dated

23.03.2026, to the Registry, for listing this writ petition under the caption “For

Withdrawal”.

2. Accordingly, this writ petition is listed today under the caption

“For Withdrawal” and today, learned counsel for the petitioner has also made

an endorsement in the court bundle seeking permission of this Court to

withdraw this writ petition.

3. Recording the same, this writ petition is dismissed as

withdrawn. No costs. Consequently, connected miscellaneous petitions are

closed.

                                                                                          24.03.2026

                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk




                 ____________





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                 To:

1.The Director of Town Panchayats, Directorate of Town Panchayats, Urban Administrative Campus, Chennai-600 028.

2.The Executive Officer, Special Grade Town Panchayat, Alangulam, Tenkasi District.

____________

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MUMMINENI SUDHEER KUMAR, J.

krk

and W.M.P.(MD) Nos.20764 & 20765 of

24.03.2026

____________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2026 07:47:24 pm )