Madras High Court
S.Saveetha vs The State Of Tamil Nadu on 24 July, 2023
Author: R. Mahadevan
Bench: R. Mahadevan, Mohammed Shaffiq
W.A.No.1823 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 24.07.2023
CORAM
THE HON'BLE Mr. JUSTICE R. MAHADEVAN
AND
THE HON'BLE Mr. JUSTICE MOHAMMED SHAFFIQ
W.A.No.1823 of 2023
S.Saveetha .. Appellant
Vs.
1.The State of Tamil Nadu
Rep. by its Secretary to Government
Revenue Department
Fort St. George
Chennai 600 009
2.The Director Rural Development and Panchayat
Panagal Building
Saidapet
Chennai 600 015
3.The District Collector
Thiruvannamalai District
4.S.Prabhu .. Respondents
Writ Appeal filed under Clause 15 of Letters Patent Act, against the
order dated 08.06.2023 passed in W.P.No.11599 of 2023.
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W.A.No.1823 of 2023
For Appellant : Ms.B.Rathika
For R1 to R3 : Mr.Stalin Abhimanyu
Additional Government Pleader
JUDGMENT
(Delivered by R. MAHADEVAN, J.) This Writ Appeal arises from the order dated 08.06.2023 passed by the learned Single Judge in W.P.No.11599 of 2023.
2. Today, when the matter is taken up for consideration, the learned counsel appearing for the appellant seeks permission of this Court to withdraw this writ appeal with liberty to approach the Civil Court. She has also made an endorsement in the case bundle to that effect.
3. In view of the submission and endorsement made by the learned counsel for the appellant, liberty is granted and this writ appeal is dismissed as withdrawn. No costs.
[R.M.D,J.] [M.S.Q, J.]
24.07.2023
Neutral Citation : Yes
gya
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1.The Secretary to Government Revenue Department Fort St. George Chennai 600 009
2.The Director Rural Development and Panchayat Panagal Building Saidapet Chennai 600 015
3.The District Collector Thiruvannamalai District https://www.mhc.tn.gov.in/judis 3/4 W.A.No.1823 of 2023 R. MAHADEVAN, J.
AND MOHAMMED SHAFFIQ, J.
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