Madras High Court
The Tamilnadu Maruthuvar Samuthaya ... vs The Tahsildar on 23 March, 2021
Author: V.Parthiban
Bench: V.Parthiban
W.P.(MD)No.5192 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.03.2021
CORAM
THE HONOURABLE MR.JUSTICE V.PARTHIBAN
W.P.(MD)No.5192 of 2021
The Tamilnadu Maruthuvar Samuthaya Peravai,
represented by its Secretary,
T.Meyyappan : Petitioner
Vs.
1.The Tahsildar,
Karaikudi Taluk, Sivagangai District.
2.The Deputy Superintendent of Police,
Karaikudi, Sivagangai District.
3.The Executive Officer,
Meenakshipuram Arulmighu Muthumariamman Temple,
Karaikudi, Sivagangai District.
4.The Inspector of Police,
North Police Station,
Karaikudi, Sivagangai District. : Respondents
PRAYER:- Petition filed under Article 226 of the Constitution of India seeking
a Writ of Mandamus, to direct the first Respondent to pass orders based on the
proceedings issued in Na.Ka.A4/760/2021, dated 24.02.2021, within a
stipulated time frame fixed by this Court.
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W.P.(MD)No.5192 of 2021
For Petitioner :Mr.K.Deepak
For R1, R2 and R4 :Mr.R.Murugan
Additional Government Pleader
For R3 :Mr.Dr.C.Guhaseela Rupan
****
ORDER
The learned counsel appearing for the petitioner has circulated a letter to the Registry seeking permission of this Court to withdraw this Writ Petition and hence, the matter is posted today under the caption "for withdrawal".
2.When the matter is taken up for hearing today, the learned counsel appearing for the petitioner seeks permission of this Court to withdraw this Writ Petition. He has also made an endorsement to that effect.
3.Permission is granted. The Writ Petition is dismissed as withdrawn, accordingly. No costs.
Index : Yes/No 23.03.2021
cmr
Note:Issue order copy by 24.03.2021 http://www.judis.nic.in 2/4 W.P.(MD)No.5192 of 2021 To
1.The Tahsildar, Karaikudi Taluk, Sivagangai District.
2.The Deputy Superintendent of Police, Karaikudi, Sivagangai District.
3.The Inspector of Police, North Police Station, Karaikudi, Sivagangai District.
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