Madras High Court
P.K.M.Sahul Hammed vs The Managing Director on 22 September, 2014
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.09.2014
CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
W.P(MD)No.2415 of 2014
P.K.M.Sahul Hammed ... Petitioner
Vs.
1.The Managing Director,
Tamil Nadu Co-operative Housing Society Ltd.,
No.48, Thitharuvan Road,
Vepperi, Chennai.
2.The Deputy Zonal Registrar (Housing Society)
O/o.The Deputy Zonal Registrar,
Trichy.
3.The Chairman,
M.M.302, The Pudukkottai Co-operative
Housing Society Ltd.,
Pudukkottai. ... Respondents
Prayer
Writ Petition filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Mandamus, directing the respondents to
return the original documents pledged by the petitioner before the 3rd
respondent on the basis of the petitioner's representation dated 31.12.2013
within a time frame fixed by this Court.
!For Petitioner : Mr.N.Ravishankar Vallatgharasu
For Respondent : Mr.D.Muruganantham, A.G.P. for R1 & 2
Mr.G.R.Swaminathan for R3
T.S.SIVAGNANAM,J.
Arul
:ORDER
The learned counsel for the 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2.In view of the endorsement made by the learned counsel for the petitioner, the writ petition is dismissed as withdrawn. No costs.
22.09.2014 Index : Yes/No Internet : Yes/No Arul To
1.The Managing Director, Tamil Nadu Co-operative Housing Society Ltd., No.48, Thitharuvan Road, Vepperi, Chennai.
2.The Deputy Zonal Registrar (Housing Society) O/o.The Deputy Zonal Registrar, Trichy.
3.The Chairman, M.M.302, The Pudukkottai Co-operative Housing Society Ltd., Pudukkottai.
W.P(MD)No.2415 of 2014