Madras High Court
C.Kandasamy vs The Assistant Engineer on 10 June, 2022
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.14500 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.06.2022
CORAM:
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
W.P.No.14500 of 2022
C.Kandasamy ... Petitioner
vs.
The Assistant Engineer,
WRO, Irrigation No.1,
Parambikulam Aliyar Project Scheme,
Kangeyam, Tiruppur District. ...Respondent
Prayer: Writ petition filed under Article 226 of the Constitution of India for
Writ of Mandamus forbearing the respondent from preventing the petitioner
to use the public jeep road on the banks of the Parabikulam-Aliyar Project
Scheme Canal, Kangayam, Tiruppur District.
For Petitioner : Mr.C.Prakasam
For Respondents : Mr.SJ.Mohammed Sathik,
Government Advocate
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https://www.mhc.tn.gov.in/judis
W.P.No.14500 of 2022
ORDER
This writ petition has been filed for forbearing the respondent from preventing the petitioner to use the public jeep road on the banks of the Parabikulam-Aliyar Project Scheme Canal, Kangayam, Tiruppur District.
2. Learned counsel for the petitioner submits that pursuant to the issuance of show cause notice, final order has been passed and hence, he seeks permission of this Court to withdraw this writ petition. He has also made an endorsement in the court bundle seeking withdrawal of this petition.
3. In view of the submission made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn by granting liberty to the petitioner to challenge the final order, if so advised in the manner known to law. No costs.
10.06.2022 nl Index:Yes/No Internet:Yes/No Speaking/Non-speaking orders 2/4 https://www.mhc.tn.gov.in/judis W.P.No.14500 of 2022 To The Assistant Engineer, WRO, Irrigation No.1, Parambikulam Aliyar Project Scheme, Kangeyam, Tiruppur District.
ABDUL QUDDHOSE, J.
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