Madras High Court
Sri Abirami Enterprises vs The Commissioner on 10 August, 2015
Author: N. Kirubakaran
Bench: N. Kirubakaran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 10.08.2015 CORAM THE HONOURABLE MR. JUSTICE N. KIRUBAKARAN W.P. Nos. 11789 to 11795 of 2015 & M.P. Nos. 1 of 2015 W.P. No. 11789 of 2015 Sri Abirami Enterprises, rep. By its proprietor, Mr. Sivakumar, No.5, Murugesan Street, Muthurangan Block, Jafferkhanpet, Chennai 600 083. ..Petitioner Vs. 1. The Commissioner, Corporation of Chennai, Ripon Buildings, Chennai 600 003. 2. The Executive Engineer, Corporation of Chennai, Zone IX, Teynampet, Chennai . 3. The Assistant Engineer, Corporation of Chennai, Zone-IX, Teynampet, Chennai. 4. The Zonal Officer, Corporation of Chennai, Zone IX, Teynampet, Chennai. ..Respondents Prayer: Petitions under Article 226 of the Constitution of India praying for issue of a Writ of Mandamus as stated therein. N. KIRUBAKARAN,J. nv For Petitioners :: Mr.D. Bennington For Respondents :: Mr.P.V. Selvakumar C O M M O N O R D E R
Learned counsel for the petitioners seeks permission of this Court to withdraw the writ petitions and he has also made an endorsement to that effect. Accordingly, the writ petitions are dismissed as withdrawn. No costs. Connected M.P.s are closed.
10.08.2015 nv To
1. The Commissioner, Corporation of Chennai, Ripon Buildings, Chennai 600 003.
2. The Zonal Officer, Corporation of Chennai, Zone IX, Teynampet, Chennai .
3. The Executive Engineer, Corporation of Chennai, Zone IX, Teynampet, Chennai.
4. The Zonal Officer, Corporation of Chennai, Zone IX, Teynampet, Chennai.
W.P. Nos. 11789 to 11795 of 2015