Madras High Court
R.Chockalingam vs Union Of India on 11 January, 2017
Author: B.Rajendran
Bench: B.Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 11.01.2017 CORAM: The Honourable Mr. Justice B.RAJENDRAN WRIT PETITION No.543 of 2017 1. R.Chockalingam 2. C.Rajeshkumar 3. P.Subramani 4. S.Rathinam 5. M.Ashok Kumar 6. S.Sankar 7. P.Sivam ... Petitioners vs. 1. Union of India, rep. by its Secretary, Ministry of Health & Family Welfare, Nirman Bhawan, New Delhi. 2. Government of Tamil Nadu, rep. by its Secretary, Health & Family Welfare, Fort St. George, Chennai 600 009. 3. Nateuro Electro Homeopathy Medicos of India, rep. by its Secretary Dr.N.K.Aswathy, New Delhi - 110058. ... Respondents Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of Declaration, declaring that the petitioner is entitled to practice in Electropathy/Electro Homeopathy and CMS (ED) as per the 1st respondent's letter dated 05.05.2010 and other orders and consequential orders, award costs. For Petitioners : Mr.R.Dhanasekar For 1st Respondent : Mr.V.Venkatesan, Sr. Central Govt. Standing Counsel For 2nd Respondent : Mr.A.Kumar, Special Government Pleader O R D E R
Learned counsel for the petitioners seeks permission of this Court to withdraw this Writ Petition. He has also made an endorsement in the court bundle to that effect.
2. In view of the above, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected W.M.P.No.573 of 2017 is closed.
aeb 11.01.2017 To: 1. The Secretary, Union of India,
Ministry of Health & Family Welfare, Nirman Bhawan, New Delhi.
2. The Secretary, Government of Tamil Nadu, Health & Family Welfare, Fort St. George, Chennai 600 009.
B.RAJENDRAN,J.
(aeb) Order in W.P.No.543 of 2017 11.01.2017 http://www.judis.nic.in