Madras High Court
G.Mariadass vs The District Collector on 28 August, 2019
Bench: M.Sathyanarayanan, B.Pugalendhi
1
BEFORE THE MADURAI BENCH OF THE MADRAS HIGH COURT
DATE : 28.08.2019
CORAM
THE HONOURABLE MR. JUSTICE M.SATHYANARAYANAN
AND
THE HONOURABLE MR. JUSTICE B.PUGALENDHI
W.P. (MD) NO. 18562 OF 2019
G.Mariadass .. Petitioner
- Vs -
1. The District Collector
Collectorate, Pudukottai District.
2. The Revenue Divisional Officer
Illupur, Pudukottai District.
3. The Tahsildar
Illupur Taluk, Illupur
Pudukottai District.
4. Edison
5. Arockiaraj
6. Savariraj
7. Arulprakasam
8. Elizabeth .. Respondents
Writ Petition filed under Article 226 of the Constitution of India praying
this Court to issue a writ of mandamus directing the respondent Nos.1 to 3 to
remove the encroachment made by respondent Nos. 4 to 8 in Survey No.383/1 to
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W.P. No.18562/2019
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an extent of 82 feet length 10 feet width pathway with immediate effect without
any delay.
For Petitioner : Mr. M.Maran
ORDER
(Order of the Court was made by M.Sathyanarayanan, J.) After some arguments, learned counsel appearing for the petitioner, on instructions, made a endorsement for withdrawal of the writ petition with liberty to work out his remedy before the competent forum. In the light of the endorsement made, this petition is dismissed as withdrawn and the petitioner, if so advised and if it is available to him in law, is always at liberty to work out his remedy in accordance with law before the competent forum.
2. This writ petition is dismissed as withdrawn with the above observation.
(M.S.N.J.) (B.P.J.)
28.08.2019
Index : Yes / No
Internet : Yes / No
GLN
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W.P. No.18562/2019
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M.SATHYANARAYANAN, J.
AND
B.PUGALENDHI, J.
GLN
W.P. (MD) NO. 18562 OF 2019
28.08.2019
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W.P. No.18562/2019