Madras High Court
J.Benin vs The District Collector on 13 February, 2018
Bench: M.Venugopal, S.Vaidyanathan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 13.02.2018 CORAM: THE HONOURABLE MR. JUSTICE M.VENUGOPAL AND THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN W.P.No.21869 of 2017 J.Benin ... Petitioner vs. 1. The District Collector, Krishnagiri. 2. The Sub Collector, Hosur, Krishnagiri. 3. The District Revenue Officer, Krishnagiri. 4. The Tahsildar, Hosur Taluk, Krishnagiri District. 5. B.K.Prabhakaran ... Respondents Writ Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of Certiorari, to call for the records on the file of the 2nd Respondent in Proceedings Na.Ka.No.2168/2015/B1, dated 17.04.2017 and quash the same. For Petitioner : Ms.R.Poornima For Respondents 1 to 4 : Mr.A.N.Thambidurai, Special Government Pleader For 5th Respondent : Mr.R.Jayaprakash O R D E R
(Order of the Court was made by M.VENUGOPAL,J.) Today, Learned Counsel for the Petitioner has made an endorsement in the Writ Petition to the following effect:
The Writ Petitioner may be permitted to withdraw the Writ Petition and liberty to pursue with the Appeal before the authorities.
2. Recording the aforestated fact and the endorsement so made, this Writ Petition is dismissed as withdrawn with liberty to the Petitioner to proceed with the Appeal pending before the competent authority/appropriate forum in the manner known to law, if he so desires. No costs. Consequently, connected W.M.P.Nos.22882 and 22883 of 2017 and W.M.P.No.29312 of 2017 are closed.
(M.V.,J.) (S.V.N.,J.) 13.02.2018 Index : Yes Internet : Yes
Speaking Order/Non-Speaking Order (aeb) To:
1. The District Collector, Krishnagiri.
2. The Sub Collector, Hosur, Krishnagiri.
3. The District Revenue Officer, Krishnagiri.
4. The Tahsildar, Hosur Taluk, Krishnagiri District.
M.VENUGOPAL,J.
AND S.VAIDYANATHAN,J.
(aeb) Order in W.P.No.21869 of 2017 13.02.2018