Madras High Court
Free Methodist Mission In India vs State Of Tamil Nadu Through The ... on 1 December, 2020
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
W.P(MD)No.16248 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 01.12.2020
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
W.P(MD)No.16248 of 2013
and
M.P(MD).No.1 of 2013
Free Methodist Mission in India,
A registered Trust under the Bombay Public Trust
Act, 1950 and having its office at “SHANTI BHAWAN”,
State Bank of India Road, Yavatmal, Maharashtra and
Regional Officer at :20-C, Nesamoni Nagar, Asaripallam Road,
Nagercoil, District:Kanniyakumari through its Authorized
Representative REV. C JOHN DEVARAJAN .. Petitioner
Vs.
1.State of Tamil Nadu through the Secretary,
Social Welfare Department,
Government of Tamil Nadu,
Secretariat, Chennai.
2.The Director,
Directorate of Social Welfare,
Old Engineering College Complex,
Chepauk, Chennai – 5.
3.The District Social Welfare Officer,
Kanniyakumari District,
Opp. to St.Josephs Girls Higher Secondary School,
Meenakshipuram,
Nagercoil.
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W.P(MD)No.16248 of 2013
4.The District Collector,
Kanniyakumari District,
Nagercoil. .. Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, forbearing the respondents
from hindering with the operation and administration of the Girls' Homes
of the petitioner-Mission being run at No.40-A1, Rajalakshmi Nagar,
Peruvilai Road, Parvathipuram, Nagercoil and No.5-115/61 E/1,
Manickavilai, Devicode, Udayarmathandam Post, Kanyakumari and
further directing the respondents 3 & 4 to grant three months time for he
petitioner Trust to enable to comply with the requirements and registration
under the Juvenile Justice (Care and Protection of Children) Act, 2000 as
amended by Act, 33 of 2006 by considering the petitioner's representation
dated 27.08.2013 as acknowledged by the third respondent's office on
03.09.2013.
For Petitioner : Mr.M.P.Senthil
For Respondents : Mr.K.P.Krishnadass
Special Government Pleader
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W.P(MD)No.16248 of 2013
ORDER
When the matter is taken up for hearing, the learned counsel for the petitioners seeks permission of this Court to withdraw this petition and he has also submitted a letter dated 29.10.2020 to the Registry in this regard.
At the request of the learned counsel for the petitioner, this matter has been listed today under the caption 'for withdrawal'.
2. Recording the submission as well as the letter submitted by the learned counsel for the petitioner, the writ petition stands dismissed as withdrawn. No Costs. Consequently, connected miscellaneous petition is closed.
01.12.2020 Index : Yes / No Internet : Yes / No PJL Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
3/4http://www.judis.nic.in W.P(MD)No.16248 of 2013 S.VAIDYANATHAN, J., PJL To
1.The Secretary, State of Tamil Nadu, Social Welfare Department, Government of Tamil Nadu, Secretariat, Chennai.
2.The Director, Directorate of Social Welfare, Old Engineering College Complex, Chepauk, Chennai – 5.
3.The District Social Welfare Officer, Kanniyakumari District, Opp. to St.Josephs Girls Higher Secondary School, Meenakshipuram, Nagercoil.
4.The District Collector, Kanniyakumari District, Nagercoil.
W.P(MD)No.16248 of 201301.12.2020 4/4 http://www.judis.nic.in