Madras High Court
Dhanakodi vs The Commissioner on 8 November, 2016
Author: M.V.Muralidaran
Bench: M.V.Muralidaran
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.11.2016
CORAM
THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN
W.P.(MD)No.13036 of 2010
and
M.P(MD)No.2 of 2010
1.Dhanakodi
2.Somasundram
3.Raja
... Petitioner
Vs.
1.The Commissioner,
Andanallur Panchayat Union,
Srirengam Taluk,
Tiruchirapalli District.
2.The Village President,
Mekkudi Panchayat,
Srirengam Taluk,
Tiruchirapalli District.
... Respondent
Prayer: Petition is filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus forbearing the respondents 1 and 2 from putting up
any constructions in the lands situate at S.F.No.155/4, S.F.No.155/7 and in
S.F.No.156 in Chinakarauppur Village, Srirengam Taluk, Tiruchirappalli
District and to remove the unauthorized structures already put up by the
respondents.
!For Petitioner : Mr.V.Maduraiveeran
For Respondent : Mr.D.Sasikumar for R1
Mr.P.Jayaprakash Narayanan
for R2
:ORDER
Learned counsel appearing for the petitioner seeks permission of this court to withdraw this writ petition and he has also made an endorsement to that effect.
2. In view of the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is also dismissed.
To
1.The Commissioner, Andanallur Panchayat Union, Srirengam Taluk, Tiruchirapalli District.
2.The Village President, Mekkudi Panchayat, Srirengam Taluk, Tiruchirapalli District..