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Madras High Court

P.Vijayakumar vs The District Collector on 23 April, 2018

Author: M.S.Ramesh

Bench: M.S.Ramesh

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               


DATED: 23.04.2018  

CORAM   

THE HONOURABLE MR.JUSTICE M.S.RAMESH            

W.P.(MD) No.7635 of 2015  
and 
M.P.(MD) Nos.1 & 3 of 2015 
and 
W.P.(MD) No.7636 of 2015  
and 
M.P.(MD) No.1 of 2015 

P.Vijayakumar                           ...  Petitioner in W.P.(MD) No.7635 of 2015
S.Ramesh Kumar                          ...  Petitioner in W.P.(MD) No.7636 of 2015       

vs.

1.The District Collector
   Madurai District

2.Vijayalakshmi
   The President
   Narasingam Village Panchayat 
   Madurai                                      ...  Respondents in both W.Ps.
[R1 cause title amended vide order dated 30.06.2015 in M.P.(MD) Nos.2 & 2 of
2015]

PRAYER (in W.P.(MD) No.7635 of 2015): Writ Petition filed under Article 226
of the Constitution of India for issuance of Writ of Mandamus, directing the
first respondent to forbear the second respondent from putting up
construction of garbage yard in the road margin / paramboke land in front of
the petitioner's house sites, bearing Plot Nos.2 and 2A, situated in
S.No.134/10 in Narasingam 4th Bit Village, Madurai District.
PRAYER (in W.P.(MD) No.7636 of 2015): Writ Petition filed under Article 226
of the Constitution of India for issuance of Writ of Mandamus, directing the
first respondent to forbear the second respondent from putting up
construction of garbage yard in the road margin / paramboke land in front of
the petitioner's house sites, bearing Plot Nos.3 and 4, situated in
S.No.134/10 in Narasingam 4th Bit Village, Madurai District.

!For Petitioner :       Mr.R.Suriya Narayanan  
        (in both W.Ps.)

For Respondents :       Mr.J.Gunaseelan Muthiah          
        (in both W.Ps.)           Addl. Govt. Pleader for R1
                        Mr.V.Muruganandam for R2        

:COMMON ORDER      

Learned counsel for the petitioners has given letters, dated 03.04.2018, to the Registry, seeking permission to withdraw the above writ petitions and he has also made an endorsement to that effect.

2. Recording the same, the writ petitions are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.

To:

The District Collector, Madurai District.

.