Madras High Court
S.Gunasekaran vs The Director Of Matriculation Schools on 28 September, 2016
Author: B.Rajendran
Bench: B.Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.09.2016
CORAM:
THE HON'BLE MR.JUSTICE B.RAJENDRAN
W.P.No.30874 of 2004
and W.M.P.No.37406 of 2004
S.Gunasekaran ... Petitioner
Vs.
1. The Director of Matriculation Schools,
College Road, Chennai.
2. The Inspector of Matriculation Schools,
Tallakulam, Madurai 625 002.
3. The District Collector,
Madurai 625 020.
4. Cathy Matriculation Higher Secondary School,
Rep. by its Correspondent Mrs.Ponnidevi,
Door No.4/75,
Kurinji Nagar, Athikulam,
Madurai 625 014. ... Respondents
Writ petition filed under Article 226 of the Constitution of India, praying for the issuance of a writ of mandamus, to direct the respondents 1 to 3 to consider the representation of the petitioner dated 21.07.2004 and inspect the 4th respondent school and verify the building and planning permission if any and the title deeds and records and initiate action for withdrawing the recognition granted in violation of regulation 10(iv) and Annexure I and III of the Code of Regulation for Matriculation Schools.
For Petitioner : Mr.K.Sridhar
For Respondents : Mr.A.Kumar,
Special Govt. Pleader
ORDER
The learned counsel for the petitioner has circulated a letter dated 26.09.2016 to the Registrar (Judicial), seeking to withdraw the writ petition.
2. In terms of the said letter dated 26.09.2016, the writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
28.09.2016 ogy To
1. The Director of Matriculation Schools, College Road, Chennai.
2. The Inspector of Matriculation Schools, Tallakulam, Madurai 625 002.
3. The District Collector, Madurai 625 020.
B.RAJENDRAN, J.
ogy W.P.No.30874 of 2004 28.09.2016