P.Reena Premdoss vs The Executive Officer on 9 April, 2015

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Madras High Court

P.Reena Premdoss vs The Executive Officer on 9 April, 2015

Bench: M.Sathyanarayanan

       

  

   

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.04.2015
CORAM

THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN

W.P.No.7169 of 2015
And
M.P.Nos.1 and 2 of 2015


P.Reena Premdoss					... Petitioner 

Vs.

1.The Executive Officer,
   Sholinghur Selection Grade Town Panchayat,
   Sholinghur, Vellore District.

2.The President,
   Sholinghur Selection Grade Town Panchayat,
   Sholinghur, Vellore District.			...  Respondents 

Prayer:
	Petition filed under Article 226 of the Constitution of India to issue a Writ of Certiorarified Mandamus calling for the records of the respondents relating to the retender and reauction notification in Na.Ka.No.66/2015 dated 02.03.2015 and quash the same as illegal in respect of item No.4 and consequently direct the respondents to proceed further as per that Original Tender in Na.Ka.No.66/2015 dated 09.02.2015.

		
		For Petitioner       : Mr.S.P.Harikrishnan
					   for M/s.K.M.Vijayan Associates
		For Respondents	: Mr.R.Vijayakumar
					   Additional Government Pleader
M.SATHYANARAYANAN,J.
pri

O R D E R

Learned counsel for the petitioner seeks the permission of this Court to withdraw this petition and has also made an endorsement to that effect in the petition. Recording the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petitions are closed. 09.04.2015 pri Note: Issue order on 10/4/15 To

1.The Executive Officer, Sholinghur Selection Grade Town Panchayat, Sholinghur, Vellore District.

2.The President, Sholinghur Selection Grade Town Panchayat, Sholinghur, Vellore District.

W.P.No.7169 of 2015

And M.P.Nos.1 and 2 of 2015

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