Madras High Court
S.Bavanisankar vs State Represented By on 8 January, 2020
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.8612 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 08.01.2020
CORAM
THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.8612 of 2014
S.Bavanisankar ... Petitioner
Vs.
State represented by:
The Tahsildar,
Office of the Poonamallee Tahsildar,
Poonamallee,
Tiruvallur District – 600 056. ... Respondent
PRAYER: Petition filed under Article 226 of the Constitution of India praying
to issue a writ of mandamus to direct the respondent to resurvey the land
covered by the Patta in No.992 in Survey No.413/1C1 A7, measuring 00.7.5
Ares, situated at Paruthipattu Village, Poonamallee Taluk, Tiruvallur
District.
For Petitioner : No appearance
For Respondent : Mr.R.S.Selvam,
Government Advocate
ABDUL QUDDHOSE, J.
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W.P.No.8612 of 2014
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ORDER
The matter is listed under the caption “for withdrawal” today. There is no representation on the side of the petitioner. Even on the last occasion i.e., on 06.01.2020, there was no representation on the side of the petitioner. It can now be inferred that the petitioner is not interested in prosecuting this writ petition. Accordingly, this writ petition is dismissed for non-prosecution. No costs.
08.01.2020
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Index : Yes / No
Internet : Yes / No
Speaking/Non-speaking orders To The Tahsildar, Office of the Poonamallee Tahsildar, Poonamallee, Tiruvallur District – 600 056.
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