Madras High Court
Y.Sasikumar vs The Secretary To Government Of India on 27 January, 2020
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
W.P(MD)No.1105 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:27.01.2020
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
W.P(MD)No.1105 of 2020
Y.Sasikumar .. Petitioner
Vs.
1.The Secretary to Government of India,
Ministry of Minority Affairs,
11th Floor, Paryavaran Bhawan,
CGO Complex, Lodhi Road,
New Delhi- 110 003.
2.The Chariperson,
National Commission for Minorities,
3rd Floor, Block-3,
CGO Complex,
New Delhi – 110 003.
3.The Commissioner,
Minorities Welfare Department,
Kalasmahal, 1st Floor,
Chepauk, Chennai – 5.
4.The Bishop/Chairman of Executive Committee,
CSI Diocese of Madurai and Ramnad,
AVH Building, 1st Floor,
No.162, East Veli Street,
Madurai – 625 001. .. Respondents
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http://www.judis.nic.in
W.P(MD)No.1105 of 2020
Prayer: Writ Petition filed under Article 226 of the Constitution of
India praying this Court to issue a Writ of Mandamus directing the
respondents 1 to 3 to instruct the 4th respondent to consider the
petitioner's representation, dated 05.07.2019 and to receive
contribution in the name of subscription or offering to the
Periyakulam north pastorate CSI church in the administration of 4th
respondent herein by following the appropriate provisions of Diocese
constitution or amending the election process of constitution and
permit the petitioner to vote and contest in the forthcoming
Periyakulam North Pastorate CSI Pastorate Committee Election
April, 2021.
For Petitioner : Mr.K.Thalamuthuraja
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw this petition. He has also made an endorsement to that effect.
2. Recording the endorsement made by the learned counsel for the petitioner, the Writ Petition is dismissed as withdrawn. No Costs.
27.01.2020
Index : Yes/No
Internet : Yes/No
PJL
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