Madras High Court
Thiru. V.N.K.Palanivel vs The State Of Tamil Nadu on 17 December, 2008
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B E F O R E T H E MADU R AI B E N C H O F MADRA S HIGH C O U RT
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C O R AM:
T H E HO N O U R A B L E MR. J U S T I C E C . S A R AVA N A N
Writ P e tition(MD)N o. 2 1 4 6 o f 2 0 1 4
and
M. P.(MD). N o. 1 o f 2 0 1 4
Thiru. V.N.K.Palanivel ... Petitioner
Vs.
1. The State of Tamil Nadu
represented by its Secretary,
Law Department,
Fort St. George,
Chennai 600 009.
2. The Joint Secretary to Government,
Law Department,
Fort St. George,
Chennai 600 009.
... Respondents
P r a y e r : Writ Petition is filed under Article 226 of the Constitution of
India praying for issuance of a Writ of Certiorarified Mandamus to call
for the records pertaining to the impugned order dated 17.12.2008
passed in G.O.Ms.No.432 of the first respondent rejecting petitioner's
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application dated 23.02.2008 for renewal of certificate of practicing as
Notary in the area of Tirunelveli District and quash the same
consequently directing the first respondent to renew the petitioner's
certificate of practising as Notary.
For Petitioner : Mr.K.Sekar
For Respondents : Mr.D.Muruganantham
Additional Government Pleader
O R DE R
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.
2. In view of the endorsement made by the learned counsel for
the petitioner, this Writ Petition is dismissed as withdrawn. No costs.
Consequently, the connected Miscellaneous Petition is closed.
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akv
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To
1. The Secretary,
State of Tamil Nadu,
Law Department,
Fort St. George,
Chennai 600 009.
2. The Joint Secretary to Government,
Law Department,
Fort St. George,
Chennai 600 009.
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C . S A R AVA N A N , J.
akv Writ P e tition(MD)N o. 2 1 4 6 o f 2 0 1 4 0 9. 1 1. 2 0 1 8 http://www.judis.nic.in