Madras High Court
C.Bhaskaran vs The Principal Secretary/ on 6 August, 2024
Author: P.T.Asha
Bench: P.T.Asha
W.P.(MD) No.18771 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.08.2024
CORAM:
THE HONOURABLE MS.JUSTICE P.T.ASHA
W.P.(MD) No.18771 of 2024
C.Bhaskaran .. Petitioner
Vs.
1.The Principal Secretary/
Commissioner of Land Reforms,
Commissionerate of Urban Land Ceiling
and Urban Tax Department,
Chepauk,
Chennai-600 005.
2.The Assistant Commissioner,
Land Reform and Urban Land Tax Department,
Trichy. .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India,
praying for issuance of Writ of Mandamus, directing the 1st respondent
to regularize the lands purchased by the petitioner to an extent of 11,377
Sq.ft (Plot Nos.52,53,54) in Survey No.1308/18 New Survey No.158/18,
ward No.35, Ganga Nagar, Edamalaipatti Pudur Village, Trichy District.
For Petitioner : Mr.V.Veerapandian
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https://www.mhc.tn.gov.in/judis
W.P.(MD) No.18771 of 2024
For Respondents : Mr.D.S.Nedunchezhiyan
Government Advocate
ORDER
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the writ petition and he has also made an endorsement to that effect. In view of the same, this Writ Petition stands dismissed as withdrawn. No costs.
06.08.2024 NCC : Yes/No Index : Yes/No Internet : Yes gbg To
1.The Principal Secretary/ Commissioner of Land Reforms, Commissionerate of Urban Land Ceiling and Urban Tax Department, Chepauk, Chennai-600 005.
2.The Assistant Commissioner, Land Reform and Urban Land Tax Department, Trichy.
_________ Page 2 of 3 https://www.mhc.tn.gov.in/judis W.P.(MD) No.18771 of 2024 P.T.ASHA, J.
gbg W.P.(MD) No.18771 of 2024 06.08.2024 _________ Page 3 of 3 https://www.mhc.tn.gov.in/judis