Madras High Court
M.Duraisamy vs The District Collector on 16 October, 2019
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
W.A.[MD]No.987 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 16.10.2019
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
and
THE HONOURABLE MRS.JUSTICE R.THARANI
W.A.[MD]No.987 of 2019
and
C.M.P.[MD]No.8995 of 2019
M.Duraisamy : Appellant
Vs.
1.The District Collector,
Office of the District Collector,
Karur District,
Karur.
2.The Chief Manager,
Power Grid Corporation of India,
Coimbatore – Trichy Main Road,
K.Paramathy & Post,
Karur District. : Respondents
1/4
http://www.judis.nic.in
W.A.[MD]No.987 of 2019
PRAYER: Writ Appeal is filed under Clause 15 of the Letters Patent,
praying to set aside the order passed by this Court in W.P.[MD]No.
17167 of 2019 dated 27.08.2019 by allowing this Writ Appeal.
For Appellant : Mr.C.Ezhilarasu
For Respondent No.1 : Mr.A.Muthukaruppan
Additional Government Pleader
For Respondent No.2 : Mr.S.Aiyar & Dolia
JUDGMENT
************** [Judgment of the Court was delivered by T.S.SIVAGNANAM, J.] The learned Counsel for the petitioner seeks permission of this Court to withdraw the Writ Appeal by circulating a letter dated 15.10.2019 to the Registry.
2.In view of the letter circulated to the Registry, this Writ Appeal is dismissed as withdrawn. However, there shall be no order as to costs. Consequently, the connected miscellaneous petition is closed.
[T.S.S., J.] & [R.T., J.] 16.10.2019 Index : Yes/No Internet : Yes/No MR 2/4 http://www.judis.nic.in W.A.[MD]No.987 of 2019 To The District Collector, Office of the District Collector, Karur District, Karur.
3/4http://www.judis.nic.in W.A.[MD]No.987 of 2019 T.S.SIVAGNANAM, J.
and R.THARANI, J.
MR Judgment made in W.A.[MD]No.987 of 2019 Dated: 16.10.2019 4/4 http://www.judis.nic.in