Madras High Court
K.Angammal vs The District Collector on 1 July, 2014
Author: R.Subbiah
Bench: R.Subbiah
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 01.07.2014 CORAM THE HONOURABLE MR.JUSTICE R.SUBBIAH W.P.(MD)No.4129 of 2013 and M.P.(MD) Nos.2 and 3 of 2013 K.Angammal ... Petitioner Vs. 1.The District Collector, Sivagangai District. 2.The District Revenue Officer, Sivagangai District. 3.The Revenue Divisional Officer, Sivagangai, Sivagangai District. 4.The Tahsildar, Ilayankudi Taluk, Sivagangai District. ... Respondents Prayer Petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Certiorari to call for the records pertaining to the impugned order passed by the 3rd respondent in Na.Ka.(A3)7041/2009 dated 30.04.2010 so far as concern the petitioner alone and to quash the same as illegal and arbitrary. !For Petitioner ... Mr.V.K.Saravanan ^For Respondents ... Mr.S.Satheesh Kumar Additional Government Pleader :ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw this Writ Petition and he has also made an endorsement to that effect in the Writ Petition. Recording the same, this Writ Petition is dismissed as withdrawn. No costs. Consequently, connected M.Ps. are also dismissed.
To
1.The District Collector, Sivagangai District.
2.The District Revenue Officer, Sivagangai District.
3.The Revenue Divisional Officer, Sivagangai, Sivagangai District.
4.The Tahsildar, Ilayankudi Taluk, Sivagangai District.