Pastor A.Kovilpitchai Mani vs The District Collector on 5 November, 2020

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Madras High Court

Pastor A.Kovilpitchai Mani vs The District Collector on 5 November, 2020

Author: S. Vaidyanathan

Bench: S. Vaidyanathan

                                                                          W.P.(MD)No.4199 of 2017


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 05.11.2020

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE S. VAIDYANATHAN

                                         W.P.(MD)No.4199 of 2017
                                                   and
                                     W.M.P.(MD)Nos.3349 & 3350 of 2017



                   Pastor A.Kovilpitchai Mani,
                   S/o.Alagar, Trustee,
                   the Indian Gypsy Works Fellowship Trust,
                   Chinnamoopanpatti,
                   Vadamalaikurichi Post,
                   Virudhunagar District.                                 ... Petitioner

                                                       -vs-

                   1.The District Collector,
                     Dindigul District,
                     Dindigul.

                   2.The Superintendent of Police,
                     Dindigul District, Dindigul.

                   3.The Revenue Divisional Officer,
                     Nilakottai Taluk, Dindigul District.

                   4.The Executive Officer,
                     Nilakottai Panchayat,
                     Dindigul District.                                   ... Respondents

                   PRAYER: Writ Petition filed under Article 226 of the Constitution of India

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                                                                            W.P.(MD)No.4199 of 2017


                   praying for issuance of a Writ of Certiorarified Mandamus, calling for the
                   records relating to the impugned order Roc.No.35645/2015/C2 dated
                   20.01.2016 issued by the first respondent and quash the same and
                   consequently direct the first respondent to grant plan approval and building
                   permission for the church building of the petitioner in S.No.468/6
                   measuring an extent of 832 square feet at 9th ward N.Pudupatti, Nilakottai
                   Taluk, Dindigul District.
                                 For Petitioner          : Mr.K.Samidurai
                                 For Respondents         : Mr.K.P.Krishnadoss
                                                           Special Government Pleader
                                                      *****

                                                      ORDER

The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Writ Petition and he has also circulated letter dated 17.08.2020 to the Registry to that effect.

2.Permission is granted. The Writ Petition is dismissed as withdrawn. No Costs. Consequently, connected miscellaneous petitions are closed.

05.11.2020 Index : Yes / No Internet : Yes / No SRM 2/4 http://www.judis.nic.in W.P.(MD)No.4199 of 2017 To

1.The District Collector, Dindigul District, Dindigul.

2.The Superintendent of Police, Dindigul District, Dindigul.

3.The Revenue Divisional Officer, Nilakottai Taluk, Dindigul District.

4.The Executive Officer, Nilakottai Panchayat, Dindigul District.

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http://www.judis.nic.in W.P.(MD)No.4199 of 2017 S.VAIDYANATHAN, J., SRM W.P(MD)No.4199 of 2017 05.11.2020 4/4 http://www.judis.nic.in

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