Vidhya Devi Manoharan vs The Assistant Director
2026 Latest Caselaw 1574 Mad

Madras High Court

Vidhya Devi Manoharan vs The Assistant Director on 24 March, 2026

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                                 W.P.CRl..(MD).No.1560 of 2026



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 24.03.2026

                                                        CORAM

                          THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
                                             AND
                           THE HONOURABLE MR.JUSTICE K.K.RAMKRISHNAN


                                        W.P.Crl.(MD).No.1560 of 2026
                                                   and
                                      W.M.P.(MD).Nos.384 ad 385 of 2026

                    Vidhya Devi Manoharan                                             ....... Petitioner
                                                             Vs.

                    1.The Assistant Director,
                      Directorate of Enforcement,
                      Chennai Zonal Office-II, 3rd Floor,
                      Tower-II, BSNL, Administrative Building,
                      Greams Road, Chennai-600 006.

                    2.The Sub-Registrar,
                      Office of the Sub-Registrar,
                      Chinnamanur, Theni District-625 515.                                   ...... Respondents

                    Prayer : Petition filed under Article 226 of the Constitution of India for

                    issuance of Writ of Certiorarified Mandamus, calling for the records

                    pertaining to the impugned communication issued by the first respondent

                    in ECIR / CEZ-II/12/2021 dated 27.11.2025 to the second respondent



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                                                                                     W.P.CRl..(MD).No.1560 of 2026


                    herein and quash the same and consequently to direct the second

                    respondent to entertain, register and release any documents presented by

                    the petitioner with regard to Document No.2055 / 2023 stands in the name

                    of the petitioner.

                                     For Petitioner        : Mr.K.Vasantha Kumar
                                     For R-1               : Mr.S.G.L.Riswanth,
                                                             Standing Counsel.
                                     For R-2               : A.Thiruvadi Kumar,
                                                           Additional Public Prosecutor
                                                      ORDER

[Order of the Court was made by N.ANAND VENKATESH, J.]

When the matter was taken up for hearing today, the learned counsel

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

petition and he has also made an endorsement to that effect.

2. In view of the above, this writ petition (criminal) stands dismissed

as withdrawn. Consequently, connected miscellaneous petitions are

closed.

[N.A.V., J.] & [K.K.R.K., J.] 24.03.2026 NCC : Yes / No Index : Yes / No TSG

____________

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Copy to

1.The Assistant Director, Directorate of Enforcement, Chennai Zonal Office-II, 3rd Floor, Tower-II, BSNL, Administrative Building, Greams Road, Chennai-600 006.

2.The Sub-Registrar, Office of the Sub-Registrar, Chinnamanur, Theni District-625 515.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

____________

https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/03/2026 03:10:22 pm ) W.P.CRl..(MD).No.1560 of 2026

N.ANAND VENKATESH , J.

AND K.K.RAMKRISHNAN, J.

TSG

W.P.Crl.(MD).No.1560 of 2026

24.03.2026

____________

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