Madras High Court
M.Shaik Dawood vs The Additional Director General Of ... on 30 August, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 30.08.2018 CORAM THE HON'BLE MR.JUSTICE R.MAHADEVAN W.P.No.18091 of 2014 M.Shaik Dawood .. Petitioner Vs 1.The Additional Director General of Prisons/ The Inspector General of Prisons, D/No.1, CMDA Tower-II, Gandhi Erwin Road, Egmore, Chennai. 2.The Superintendent of Prison, Central Prison, Puzhal-I, Chennai. .. Respondents PRAYER : Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Mandamus, directing the 2nd respondent to classify the petitioner as 'A' Class prisoner and extend the facilities of the 'A' Class prisoners to him by considering his representation dated 11.06.2014. For Petitioner : Mr.S.Mohamed Ansar For Respondents : Mrs.P.Rajalakshmi, Additional Government Pleader R.MAHADEVAN,J. gsa O R D E R
The learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition. He has also made an endorsement to that effect.
2.In view of the same, the present writ petition is dismissed as withdrawn. No costs.
30.08.2018 Index:Yes/No gsa To
1.The Additional Director General of Prisons/ The Inspector General of Prisons, D/No.1, CMDA Tower-II, Gandhi Erwin Road, Egmore, Chennai.
2.The Superintendent of Prison, Central Prison, Puzhal-I, Chennai.
W.P.No.18091 of 2014