Madras High Court
Mr.B.K. Gunasekaran vs The Secretary To Government on 18 June, 2018
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :18.06.2018
CORAM :
THE HONOURABLE MRS. JUSTICE V.BHAVANI SUBBAROYAN
W.P. No.20805 of 2008 & M.P.No.1 of 2008
Mr.B.K. Gunasekaran ...Petitioner
Vs.
1. The Secretary to Government,
Commercial taxes Department.
Government of Tamil Nadu,
Fort St George, Chennai 600 009.
2. Deputy Inspector General of Registration,
Rajaji Salai, Chennai 600 001.
3. Inspector General of Registration,
Office of the Inspector General of Registration,
Santhome High Road, Chennai 600 028. ....Respondents
Prayer: The writ petition filed under Article 226 of the Constitution of India, to issue a writ of Certiorarified Mandamus calling for the records of the 3rd respondent culminated in Order No.19384/R2/02 dated 10.05.2007 and quash the same and consequentially set aside the punishment imposed in order No.19384/R2/02 dated 14.12.2005 of the 3rd respondent and pass orders.
For Petitioner : Mr.D.Ferdinand
For Respondents 1 to3 : Mrs.P.Rajalakshmi
(Additional Government pleader)
V.BHAVANI SUBBAROYAN,J.
smn
O R D E R
The learned Counsel for the petitioner seeks permission of this Court to withdraw this writ petition and he has also made an endorsement to that effect.
2. In view of the submission and the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. Consequently connected miscellaneous petition is closed.
18.06.2018 smn Index:Yes/No Internet:Yes/No To.
1. The Secretary to Government, Commercial taxes Department.
Government of Tamil Nadu, Fort St George, Chennai 600 009.
2. Deputy Inspector General of Registration, Rajaji Salai, Chennai 600 001.
3. Inspector General of Registration, Office of the Inspector General of Registration, Santhome High Road, Chennai 600 028. .
W.P. No.20805 of 2008 & M.P.No.1 of 2008