Madras High Court
Omathu vs The District Registrar on 16 April, 2024
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.No.34729 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.04.2024
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
W.P.No.34729 of 2022
Omathu ... Petitioner
Vs
1. The District Registrar,
Tiruvarur District, Tiruvarur.
2. The Sub Registrar,
Mannargudi, Tiruvarur District.
3. B.Rajam Chettiar Mahasivarathri Trust,
Rep. by its Trustee,
46, Periyakadai Street, Mannargudi Town,
Tiruvarur District. ...Respondents
Prayer :- Writ Petition filed, under the Article 226 of Constitution of
India, to issue a Writ of Mandamus directing the respondents 1 and 2 to
consider the representation of the petitioner dated 27.09.2022 and not to
register any document in Survey No. 276 of Apparasampettai Peraiyur
Village.
For Petitioner : Mr.Amar D Pandiya
For Respondents : Mr.B.Vijay
Additional Government Pleader – R1 & R2
1/2
https://www.mhc.tn.gov.in/judis
W.P.No.34729 of 2022
N.SATHISH KUMAR, J.
vrc
R3 – No appearance
ORDER
The learned counsel appearing for the petitioner sought permission of this Court to withdraw this petition and also made an endorsement to that effect.
2. In view of the submission of the learned counsel appearing for the petitioner and the endorsement made, this Writ Petition is dismissed as withdrawn. No costs.
16.04.2024 Index:Yes/No Neutral Citation : Yes/No vrc To,
1. The District Registrar, Tiruvarur District, Tiruvarur.
2. The Sub Registrar, Mannargudi, Tiruvarur District. WP.No.34729 of 2022 2/2 https://www.mhc.tn.gov.in/judis