Madras High Court
M.Ramachandran vs The District Collector on 26 June, 2014
Bench: V.Ramasubramanian, V.M.Velumani
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 26.06.2014 CORAM THE HONOURABLE MR.JUSTICE V.RAMASUBRAMANIAN and THE HONOURABLE MS.JUSTICE V.M.VELUMANI Writ Petition (MD) No.8103 of 2014 and M.P.(MD)No.1 of 2014 M.Ramachandran ... Petitioner Vs. 1.The District Collector, Trichy District, Trichy. 2.The Commissioner, Andanallur Panchayat Union, Jeeyapuram-639 101, Trichy District. 3.Mutharasanallur Panchayat, rep.by its President, Srirangam Taluk, Trichy District. 4.Lalitha Kamaraj ... Respondents Writ Petition under Article 226 of the Constitution of India, praying for issuance of a Writ of mandamus, directing the respondents 1 and 2 to forbear the respondents 3 and 4 from making any kind of encroachment of the land on the bank of the temple tank bearing S.No.75 of Mutharasanallur Village, Trichy Taluk and District belonging to Lakshminarayana Perumal, Rathnagiriswarar and Maruthakaliamman Temple situate in Mutharasanallur Village, Trichy District. !For Petitioner : Mr.R.Subramanian For Respondents : Mr.J.Gunaseelan Muthiah, 1 to 3 Government Advocate. :ORDER
(Order of the Court was made by V.RAMASUBRAMANIAN,J.) When the writ petition was taken-up for hearing, the learned counsel for the petitioner submitted that he has instructions to withdraw the writ petition. He has also made an endorsement to that effect.
2.In view of the submission and the endorsement made, the writ petition is dismissed as withdrawn. No costs. Connected M.P.(MD)No.1 of 2014 is also dismissed.
To
1.The District Collector, Trichy District, Trichy.
2.The Commissioner, Andanallur Panchayat Union, Jeeyapuram-639 101, Trichy District.