Madras High Court
R.S.Priya vs The Tahsildar on 31 July, 2018
Author: M.Venugopal
Bench: M.Venugopal, M.Nirmal Kumar
In the High Court of Judicature at Madras Dated: 31.07.2018 Coram: The Hon'ble Mr.Justice M.VENUGOPAL and The Hon'ble Mr.Justice M.NIRMAL KUMAR W.P.No.19569 of 2018 R.S.Priya .. Petitioner Vs. 1.The Tahsildar, Sankarapuram Taluk, Villupuram District. 2.The Revenue Divisional Officer, Kallakuruchi Taluk, Villupuram District. 3.The District Collector, Villupuram District, Villupuram. 4.The Chairman Cum Secretary, State Level Scrutiny Committee, Adi Dravidar and Tribal Welfare Department, Secretariat, Fort St. George, Chennai-9. 5.The Director, Tribal Welfare Department, Government of Tamil Nadu, Chepauk, Chennai-600 005. 6.The Controller of Examination, Tamil Nadu Dr.MGR Medical University, No.69, Anna Salai, Guindy, Chennai-600 032. 7.The Principal, Adhiparasakthi Dental College & Hospital, Melmaruvathur-603 319, Kancheepuram District. .. Respondents Prayer: Writ Petition filed under Article 226 of the Constitution of India for a writ of Mandamus, directing the Fourth Respondent to dispose of the Appeal on merits pending on its file dated 30.10.2017 against the order of the Third Respondent bearing Na.Ka.No.M5/21812/2017 dated 21/09/2017, confirming the orders of the Second Respondent bearing Na.Ka.No.A7/3067/2016 dated 28.06.2016 in the matter of issuance of Community Certificate of Malai Kuravan, from Sankarapuram Taluk to the Petitioner within the specific time frame fixed by this Court and consequently, refrain the Sixth and Seventh Respondent from any manner interfering or disrupting the education of the Petitioner in continuing her studies in BDS Course for the Academic Year 2017-2018 for want of production of the said Community Certificate, until the disposal of the Appeal by the Fourth Respondent in the aforesaid matter. For Petitioner : Mr.A.Palaniappan For Respondent : Mr.S.N.Parthasarathy Nos.1 to 5 Government Advocate O R D E R
[Order of the Court was made by M.VENUGOPAL, J.] The Learned counsel for the Petitioner has made an endorsement in the Writ Petition to the effect that the Petitioner may be permitted to withdraw the Writ Petition with liberty to file Contempt Petition.
2.Recording the aforesaid fact and the endorsement so made, the present Writ Petition is dismissed as withdrawn. No costs.
[M.V. J.] [M.N.K., J.] 31.07.2018 Index:Yes Internet : Yes Speaking Order DP To
1.The Tahsildar, Sankarapuram Taluk, Villupuram District.
2.The Revenue Divisional Officer, Kallakuruchi Taluk, Villupuram District.
3.The District Collector, Villupuram District, Villupuram.
4.The Chairman Cum Secretary, State Level Scrutiny Committee, Adi Dravidar and Tribal Welfare Department, Secretariat, Fort St. George, Chennai-9.
5.The Director, Tribal Welfare Department, Government of Tamil Nadu, Chepauk, Chennai-600 005.
6.The Controller of Examination, Tamil Nadu Dr.MGR Medical University, No.69, Anna Salai, Guindy, Chennai-600 032.
7.The Principal, Adhiparasakthi Dental College & Hospital, Melmaruvathur-603 319, Kancheepuram District.
M.VENUGOPAL,J.
and M.NIRMAL KUMAR,J.
DP W.P.No.19569 of 2018 31.07.2018