Madras High Court
M/S.Ceedeeyes Housing And ... vs The Commissioner on 10 February, 2017
Bench: Sanjay Kishan Kaul, M.Sundar
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 10.02.2017 CORAM : The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE AND The Hon'ble MR.JUSTICE M.SUNDAR W.P.No.11778 of 2012 and M.P.No.1 of 2012 M/s.Ceedeeyes Housing and Infrastructure Ltd. rep. by its Managing Director, 42, Second Main Road, Gandhi Nagar, Adyar, Chennai-600 020. .. Petitioner -vs- 1.The Commissioner, Town & Country Planning, 807, Anna Salai, Chennai-600 002. 2.The Regional Dy. Director of Town & Country Planning (G), Chengalpattu Region, Chengalpattu, Kancheepuram District. .. Respondents Writ Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Certiorari calling for the records relating to communications dated 13.03.2012 in Na.Ka.No.456/2008/brk3 and notice dated 26.3.2012 in Na.Ka.No.456/brk3 on the file of the second respondent and to quash the same. For Petitioner : Mr.P.Gurusamy For Respondents : Ms.Vasudha Thiagarajan Addl. G.P. for R1 Mr.K.Varthikeyan for R2 * * * * * ORDER
(Order of the Court was made by The Hon'ble Chief Justice) The bundle is not available. The learned counsel for the petitioner has handed over in Court the copies of the affidavit, petition and the typed set of papers.
2. The learned counsel for the petitioner states that the writ petition has become infructuous and seeks to withdraw the same. Endorsement has been made.
3. The writ petition is dismissed as withdrawn. No costs. Consequently, M.P.No.1 of 2012 is closed.
(S.K.K., CJ.) (M.S., J.) 10.02.2017 Index : Yes/No Internet : Yes/No bbr To
1.The Commissioner, Town & Country Planning, 807, Anna Salai, Chennai-600 002.
2.The Regional Dy. Director of Town & Country Planning (G), Chengalpattu Region, Chengalpattu, Kancheepuram District.
The Hon'ble Chief Justice and M.Sundar, J.
bbr W.P.No.11778 of 2012 10.02.2017 http://www.judis.nic.in