Madras High Court
Mr V.S.Uthayakumar vs Additional District Magistrate- Cum on 20 September, 2017
Author: M.Dhandapani
Bench: M.Dhandapani
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.09.2017
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.24147 of 2004
and
W.P.M.P.No.29314 of 2004
Mr V.S.Uthayakumar ... Petitioner
Vs.
1. Additional District Magistrate- Cum-
District Revenue Officer
Coimbatore.
2. Special Commissioner &
Commissioner of Revenue Administration
Ezhilagam, Chepauk,
Chennai 1.
3. State of Tamil Nadu
rep. by its Secretary
Revenue Department
Fort St. George,
Chennai - 9 ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorari calling for the records of the second respondent in D.Dis.RA.5(2) / 85420/ 2003 A.A.No.156/ 2003 dated 31.05.2004 and quash the same.
For Petitioner : M/s.Chitra Sampath
For Respondents : Mrs.K.Bhuvaneswari
Government Advocate
O R D E R
Learned counsel for the petitioner submitted that there is no instruction from the petitioner and he sought the permission of this court to withdraw the writ petition. He has also made an endorsement to that effect.
Recording the submission and endorsement made by the learned counsel for the petitioner, this writ petition is closed. No costs. Consequently, connected miscellaneous petition is also closed.
20.09.2017 gv To
1. Additional District Magistrate- Cum- District Revenue Officer Coimbatore.
2. Special Commissioner & Commissioner of Revenue Administration Ezhilagam, Chepauk, Chennai 1.
3. State of Tamil Nadu rep. by its Secretary Revenue Department Fort St. George, Chennai - 9 M.DHANDAPANI,J.
gv W.P.No.24147of 2004 And W.P.M.P.No.29314 of 2004 20.09.2017