Madras High Court
A.Sivakumar vs The Executive Officer on 16 July, 2019
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu, Senthilkumar Ramamoorthy
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 16.07.2019
CORAM:
THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU
AND
THE HONOURABLE MR.JUSTICE SENTHILKUMAR
RAMAMOORTHY
W.A(MD)NO.1481 OF 2017
and
C.M.P(MD)No.11709 of 2017
A.Sivakumar :Appellant/Petitioner
.vs.
1.The Executive Officer,
Pathamadai Town Panchayat,
Pathamadai,
Ambasamudram Taluk,
Tirunelveli District.
2.The Assistant Director,
Pathamadai Town Panchayat,
Pathamadai,
Ambasamudram Taluk,
Tirunelveli District. : Respondents/Respondents
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
praying this Court to set aside the order passed by this Court in
W.P(MD)No.11407 of 2016, dated 23.02.2017.
For Appellant :Mr.N.C.Ashok Kumar
For Respondents :Mr.VR.Shanmuganathan
Special Govt.Pleader
http://www.judis.nic.in
2
JUDGMENT
************* [Judgment of the Court was made by K.RAVICHANDRABAABU,J.] The learned counsel for the appellant seeks permission of this Court to withdraw this Writ Appeal and has also made an endorsement to that effect.
2.In view of the same, the Writ Appeal is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is dismissed.
[K.R.C.B.,J.] & [S.K.R.,J.] 16.07.2019 Index:Yes/No Internet:Yes/No vsn To
1.The Executive Officer, Pathamadai Town Panchayat, Pathamadai, Ambasamudram Taluk, Tirunelveli District.
2.The Assistant Director, Pathamadai Town Panchayat, Pathamadai, Ambasamudram Taluk, Tirunelveli District.
http://www.judis.nic.in 3 K.RAVICHANDRABAABU, J.
AND SENTHILKUMAR RAMAMOORTHY, J.
vsn JUDGMENT MADE IN W.A(MD)NO.1481 OF 2017 and C.M.P(MD)No.11709 of 2017 16.07.2019 http://www.judis.nic.in