Madras High Court
C.Kamaraj vs The Registrar Of Co-Operative ... on 19 March, 2015
Author: M.Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.03.2015
CORAM
THE HONOURABLE MR.JUSTICE M.DURAISWAMY
WP.No.6793 of 2015 & MP.Nos.1 & 2 of 2015
C.Kamaraj .. Petitioner
Versus
1.The Registrar of Co-operative Societies,
No.170, EVR Periyar High Road,
Kilpauk, Chennai - 10.
2.The Joint Registrar
Office of the Cuddalore Joint Registrar of
Co-operative Societies,
Cuddalore.
3.The Deputy Registrar,
Office of the Deputy Registrar of Co-operative Societies,
Virudhachalam, Cuddalore District.
.. Respondents
Writ petition filed under Article 226 of the Constitution of India praying for a writ of certiorari calling for the records of the second respondent in Na.Ka.211/2015, Thu.Va.Tha.1, dated 29.01.2015 and quash the same.
For Petitioner : Mr.G.Mohammed Aseef
For Respondents : Mr.L.A.Shanmuga Sundaram
Spl. Govt. Pleader
M.DURAISWAMY, J.,
smi
ORDER
Learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition and has also made an endorsement in the petition to that effect.
2. In view of the submission and endorsement made, this writ petition is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petition is also dismissed.
19.03.2015 smi To
1.The Registrar of Co-operative Societies, No.170, EVR Periyar High Road, Kilpauk, Chennai - 10.
2.The Joint Registrar Office of the Cuddalore Joint Registrar of Co-operative Societies, Cuddalore.
3.The Deputy Registrar, Office of the Deputy Registrar of Co-operative Societies, Virudhachalam, Cuddalore District.
WP.No.6793 of 2015