Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

K.Jaganathan vs The Director on 23 December, 2022

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

    2023/MHC/3



                                                                                   WP.No.31583 of 2022


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 23.12.2022

                                                      CORAM:

                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                             WP.No.31583 of 2022 &
                                        WMP.Nos.31026 & 31029 of 2022

                    K.Jaganathan                                              ... Petitioner

                                                          Vs

                    1. The Director,
                       Town and Country Planning Department,
                       No.802, Anna Salai, Chennai – 600 002.

                    2. The Deputy Director,
                       Town and Country Planning Department,
                       No.14G, M.B.T.Road Navalpur, Ranipet – 632 402.

                    3. The Commissioner,
                       Sholinghur Municipality, Sholinghur, Ranipet District.

                    4. The Chief Engineer [Irrigation],
                       Public Work Department, Chepauk, Chennai – 600 005.

                    5. L.Manikandan                                           ... Respondents


                    Prayer:- Writ Petition filed under the Article 226 of Constitution of India,
                    to issue a Writ of Certiorari to call for the records on the file of the second
                    respondent in Na.Ka.No.2191/2021/RAMA, dated 06.04.2022 and

                   1/4
https://www.mhc.tn.gov.in/judis
                                                                                 WP.No.31583 of 2022


                    consequential resolution of the third respondent in Na.Ka.No.72/2022/A1,
                    dated 11.04.2022 and quash the same.

                                     For Petitioner      : Mr.S.Kaithamalai Kumaran

                                     For Respondents     : Mr.K.Karthick Jeganath
                                                           Government Advocate – R1 to R4


                                                       ORDER

When the matter is taken up today, the learned counsel appearing for the petitioner sought permission of this Court to with draw this petition and also made an endorsement to that effect.

2. In view of the submission of the learned counsel appearing for the petitioner and the endorsement made, this Writ Petition is dismissed as withdrawn. Consequently, connected miscellaneous petitions are closed.

No costs.

23.12.2022 vrc To 2/4 https://www.mhc.tn.gov.in/judis WP.No.31583 of 2022

1. The Director, Town and Country Planning Department, No.802, Anna Salai, Chennai – 600 002.

2. The Deputy Director, Town and Country Planning Department, No.14G, M.B.T.Road Navalpur, Ranipet – 632 402.

3. The Commissioner, Sholinghur Municipality, Sholinghur, Ranipet District.

4. The Chief Engineer [Irrigation], Public Work Department, Chepauk, Chennai – 600 005.

3/4

https://www.mhc.tn.gov.in/judis WP.No.31583 of 2022 N.SATHISH KUMAR, J.

vrc WP.No.31583 of 2022 23.12.2022 4/4 https://www.mhc.tn.gov.in/judis