Madras High Court
N.K.Satheesh Kumar vs The Secretary To Government Of ... on 16 July, 2018
Author: M.Dhandapani
Bench: M.Dhandapani
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 16.07.2018 CORAM THE HONOURABLE MR.JUSTICE M.DHANDAPANI W.P.No.22095 of 2007 And M.P.Nos.1 and 2 of 2007 1.N.K.Satheesh Kumar 2.S.Russell Raj 3.J.Vimal Joe 4.S.Bozin 5.R.Sam Selva Raj ... Petitioners Vs. 1.The Secretary to Government of Tamilnadu Municipal Administration and Water Supply Department, Fort St.George, Chennai. 2.The Director of Town Panchayats, Kuralagam, Chennai. 3.The Assistant Director of Town Panchayat Nagercoil. 4.The Assistant Executive Engineer, Office of the Assistant Director of Town Panchayat Nagercoil. ... Respondents Prayer: Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorari calling for the proceedings of the 2nd respondent in impugned circular Na.Ka.No.7714/2007/A2 dated 05.07 and quash the same. For Petitioners : Mr.V.Vijay Shankar For Respondents : Mr.K.Ravikumar Additional Government Pleader O R D E R
The learned counsel appearing for the petitioners seek the permission of this Court to withdraw this writ petition and has also made an endorsement to that effect in the petition.
2.Recording the endorsement made by the learned counsel appearing for the petitioners, this writ petition is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petitions are also closed.
16.07.2018 pri Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No To
1.The Secretary to Government of Tamilnadu Municipal Administration and Water Supply Department, Fort St.George, Chennai.
2.The Director of Town Panchayats, Kuralagam, Chennai.
3.The Assistant Director of Town Panchayat Nagercoil.
4.The Assistant Executive Engineer, Office of the Assistant Director of Town Panchayat Nagercoil.
M.DHANDAPANI,J.
pri W.P.No.22095 of 2007 And M.P.Nos.1 and 2 of 2007 16.07.2018