Madras High Court
T.Sekar vs The District Collector on 24 April, 2015
Author: Satish K. Agnihotri
Bench: Satish K. Agnihotri, M.Venugopal
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 24.04.2015 CORAM: THE HON'BLE MR.JUSTICE SATISH K. AGNIHOTRI AND THE HON'BLE MR.JUSTICE M.VENUGOPAL W.P. No.7273 of 2015 and M.P. Nos.1 and 2 of 2015 T.Sekar Petitioner vs. 1.The District Collector, Salem. 2.The Thasildar, Omalur, Salem District. 3.Kuppusamy Respondents Writ Petition filed under Article 226 of the Constitution of India seeking a writ of mandamus directing the respondents 1 and 2 to restrain the third respondent from constructing any building or any superstructure over the vaikal porampoke existing adjacent to S.F.No.54-2G, Periyeripatti Village, Salem District. For Petitioner .. Mr.R.Nalliyappan For Respondents .. Mr.N.Sakthivel, Govt. Advocate for R1 & R2 Ms.Lessi Saravanan for R3 ORDER
(Order of the Court was made by SATISH K. AGNIHOTRI, J.) The learned counsel for the petitioner has made an endorsement to the following effect:
This writ petition may be permitted to withdraw this writ petition with liberty to approach civil court with appropriate relief. In view of the above, the writ petition is dismissed as withdrawn, with liberty to the petitioner as prayed for, if he is so advised, under provisions of law. No costs. The connected miscellaneous petitions are also dismissed.
(S.K.A.J.) (M.V.J.)
24.04.2015
Index:Yes/No
glp
To
1.The District Collector,
Salem.
2.The Thasildar,
Omalur, Salem District.
SATISH K. AGNIHOTRI, J.
and
M.VENUGOPAL, J.
glp
W.P. No.7273 of 2015
24.04.2015