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Madras High Court

The South India Assemblies Of God vs The Sub Registrar on 22 February, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                        W.P.No.4309 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 22.02.2024

                                                       CORAM

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                W.P.No.4309 of 2024

                     The South India Assemblies of God
                     Represented by its Authorized Signatory,
                     U.Bhaskaran
                     Having its office at
                     No.6, Anna Salai, Little Mount,
                     Chennai – 600 015.                                  ... Petitioner

                                                        versus

                     1.The Sub Registrar,
                       Sub Registrar Office,
                       Pallavaram, South Madras,
                       Pin-600 044.

                     2.The District Registrar (Administration),
                       47/8, West Tambaram,
                       Tambaram, Chennai – 600 045,
                       Tamil Nadu.

                     3.The Inspector General of Registration,
                       Inspector General Office,
                       No.100, Santhome High Road,
                       Chennai – 600 028.

                     4.S.Srinivasan                                   .....Respondents


                     Pg.Nos.1/4


https://www.mhc.tn.gov.in/judis
                                                                                       W.P.No.4309 of 2024

                                  Writ Petition filed under Article 226 of Constitution of India, praying
                     to issue a Writ of Mandamus, directing the first respondent to take criminal
                     action against the 4th respondent as directed by the 2nd respondent in his
                     order in Na.Ka.No.970/E2/2023, dated 26.09.2023.


                                  For Petitioner     :     Mr.S.William
                                  For Respondents :        Mr.B.Vijay
                                                           Additional Government Pleader
                                                           for R1 to R3

                                                           ORDER

The learned counsel for the writ petitioner seeks permission of this Court to withdraw the writ petition and he has also made an endorsement to that effect.

2. In view of the above submission and endorsement made by the learned counsel for the writ petitioner, the writ petition is dismissed as withdrawn. There shall be no order as to costs.

22.02.2024 Index: Yes/No Speaking Order : Yes/No Neutral Citation Case : Yes/No ms Pg.Nos.2/4 https://www.mhc.tn.gov.in/judis W.P.No.4309 of 2024 To

1.The Sub Registrar, Sub Registrar Office, Pallavaram, South Madras, Pin-600 044.

2.The District Registrar (Administration), 47/8, West Tambaram, Tambaram, Chennai – 600 045, Tamil Nadu.

3.The Inspector General of Registration, Inspector General Office, No.100, Santhome High Road, Chennai – 600 028.

Pg.Nos.3/4

https://www.mhc.tn.gov.in/judis W.P.No.4309 of 2024 P.VELMURUGAN, J.

ms W.P.No.4309 of 2024 22.02.2024 Pg.Nos.4/4 https://www.mhc.tn.gov.in/judis