Madras High Court
Mr.M.Kempraj vs The Government Of Tamil Nadu on 9 August, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 09.08.2018 CORAM THE HON'BLE MR.JUSTICE R.MAHADEVAN W.P.No.3350 of 2010 Mr.M.Kempraj ... Petitioner Vs 1.The Government of Tamil Nadu, Rep by its Secretary to Government, Highways Department, Fort.St.George,Chennai-9. 2.Tamil Nadu Road Development Co.Ltd., Rep its Managing Director, Sindur Pantheon Palaza, II floor, Pantheon Road, Egmore, Chennai 600 008. 3.I.T.Express Ways Ltd., 125/126, Rajiv Gandhi Salai, Old Mahabalipuram Road, Perungudi, Chennai 600 096. Rep. by its Manager. ... Respondents PRAYER : Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of declaration to declare the G.O.Ms.No.45 Highways(HW-1) dated 23.02.2006 with reference to schedule mentioned there under fixing up the Toll fee from 01.07.2006 to 30.06.2030 is illegal and void and consequential order of the 2nd respondent in TNDRS/0524/09 dated 17.09.2009 is liable to be quashed and thereby grant exemption to the petitioner in respect of vehicle TN-07 AJ 7444. For Petitioner : Mr.D.Peter Francis For Respondents : Mr.V.Shanmuga Sundar, Spl. Govt. Pleader for R1 : Mr.V.Ramajegadesan for R2 and R3 R.MAHADEVAN,J. gsk O R D E R
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this writ petition and he has also made an endorsement to that effect.
2. In view of the submission and endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs.
09.08.2018 Index:Yes/No Internet:Yes gsk To
1.The Secretary to Government, Highways Department, Fort.St.George,Chennai-9.
2.The Managing Director, Tamil Nadu Road Development Co.Ltd., Sindur Pantheon Palaza, II floor, Pantheon Road, Egmore, Chennai 600 008.
3.The Manager, I.T.Express Ways Ltd., 125/126, Rajiv Gandhi Salai, Old Mahabalipuram Road, Perungudi, Chennai 600 096. W.P.No.3350 of 2010