Madras High Court
Thirunavukkarasu vs )The State Of Tamil Nadu on 12 April, 2016
Bench: S.Manikumar, S.S.Sundar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.04.2016
CORAM
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
Writ Petition(MD)No.15451 of 2014
Thirunavukkarasu ... Petitioner
vs.
1)The State of Tamil Nadu,
Rep. by its Secretary,
Adi Dravidar and Tribal Welfare Department,
Fort St.George,
Chennai-9.
2)The District Collector,
Pudukkottai District,
Pudukkottai.
3)The Tahsildar,
Alangudi Taluk,
Alangudi,
Pudukkottai District. ... Respondents
Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Mandamus, directing the respondent No.3 for issuance of
community certificate to the petitioner certifying his children as Hindu
Kuravan Community, which is recognised as a Scheduled Caste within the time
frame fixed by this Hon'ble Court.
!For Petitioner : Mr.M.Silambarasan for Mr.T.Vadivelan
For Respondents : Mr.M.Alagathevan,
Special Government Pleader
:ORDER
(Order of the Court was made by Mr.Justice S.MANIKUMAR) Mr.M.Silambarasan, learned counsel attached to the office of Mr.T.Vadivelan, learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition. He has made an endorsement to that effect. Recording the same, the writ petition is dismissed as withdrawn. No costs.
To
1)The Secretary to the Government, State of Tamil Nadu, Adi Dravidar and Tribal Welfare Department, Fort St.George, Chennai-9.
2)The District Collector, Pudukkottai District, Pudukkottai.
3)The Tahsildar, Alangudi Taluk, Alangudi, Pudukkottai District..