Madras High Court
Elaiyanambi vs The Additional Superintendent Of ... on 27 June, 2024
Author: G.Jayachandran
Bench: G.Jayachandran
WP.No.29489 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.06.2024
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
WP.No.29489 of 2023
Elaiyanambi ... Petitioner
Vs.
1. The Additional Superintendent of Police,
C.B.C.I.D, Villupuram District.
2. The Inspector of Police,
C.B.C.I.D, North,
Villupuram District. ... Respondents
PRAYER : Writ Petition filed under Article 226 of Constitution of
India for the issuance of Writ of Mandamus, directing the 1st and 2nd
respondents to permit the petitioner through the petitioner's authorised
representative to take back of the goods namely Turpentine Oil (MTO)
and Food Grade Hexane available in the petitioner godown situated at
Plot.No.72 and 73, Krishna Industrial Estate, Vanagaram, Mettukuppam,
Chennai-600 095 which is being under the surveillance of the 2 nd
respondent in pursuant to the FIR in Cr.No.6 of 2023 pending on the file
of the 2nd respondent so as to hand over the same to the petitioner
customer namely Sri Ramji Sales Corporation at Madurai.
https://www.mhc.tn.gov.in/judis
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WP.No.29489 of 2023
For Petitioner : Mr.S.Rajkumar
For Respondents : Mr.S.Udaya Kumar
Government Advocate(Crl.Side)
ORDER
When the matter came up for hearing today, the learned counsel appearing for the petitioner seeks permission of this Court to withdraw the petition and he has also made an endorsement in the Court bundle, today, to that effect.
2. In view of the endorsement made by the learned counsel for the petitioner, the Writ Petition is dismissed as withdrawn. No order as to costs.
Vv 27.06.2024
To
1. The Additional Superintendent of Police, C.B.C.I.D, Villupuram District.
2. The Inspector of Police, C.B.C.I.D, North, Villupuram District.
https://www.mhc.tn.gov.in/judis 2/3 WP.No.29489 of 2023 Dr.G.JAYACHANDRAN,J.
Vv WP.No.29489 of 2023 27.06.2024 https://www.mhc.tn.gov.in/judis 3/3