Madras High Court
N.Mannar vs The Inspector Of Police on 19 April, 2018
Author: V.Parthiban
Bench: V.Parthiban
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 19.04.2018 CORAM THE HONOURABLE Mr.JUSTICE V.PARTHIBAN W.P.No.11581 of 2012 N.Mannar ... Petitioner Vs 1.The Inspector of Police, E-2, Royapettah Police Station, Royapettah, Chennai-14. 2.The General Superintendent, The Blue Cross of India, Velachery, Chennai-42. ... Respondents PRAYER : Petition filed under Article 226 of the Constitution of India, praying to issue a writ of Mandamus, to direct the respondents to hand over the petitioner's two buffalos to the petitioner. For Petitioner : Mr.S.Madhusudanan For Respondents : Mr.J.Pothiraj, Special Government Pleader V.PARTHIBAN,J. gsk O R D E R
The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this writ petition and he has also made an endorsement to that effect.
2. In view of the submission and endorsement made by the learned counsel for the petitioner, this Writ Petition is dismissed as withdrawn. No costs.
Index:Yes/No 19.04.2018
Internet:Yes
gsk
To
1.The Inspector of Police,
E-2, Royapettah Police Station,
Royapettah, Chennai-14.
2.The General Superintendent,
The Blue Cross of India,
Velachery, Chennai-42.
W.P.No.11581 of 2012