Madras High Court
R. Sundarrajan vs The State Of Tamil Nadu on 3 June, 2015
Author: M.Venugopal
Bench: Satish K. Agnihotri, M.Venugopal
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.06.2015
CORAM:
THE HON'BLE MR.JUSTICE SATISH K. AGNIHOTRI
AND
THE HON'BLE MR.JUSTICE M.VENUGOPAL
W.P. No. 15208 of 2015
..........
R. Sundarrajan .. Petitioner
vs.
1. The State of Tamil Nadu,
rep. By the District Collector,
Salem.
2. The Tahsildhar,
Salem Taluk.
3. The Village Administration Officer,
Hasthampatty Village,
Salem Taluk and District.
4. The Executive Engineer,
Public Work Department (C&M),
Salem. .. Respondents
Writ Petition filed under Article 226 of the Constitution of India seeking a writ of Mandamus restraining the respondents herein or their men or agents from demolishing the temple situated in T.S.No.2, Ward-H, Block-8, Hastampatty Village, Salem Taluk, Salem District without following due process of law.
For petitioner : Mr. G. Karthikeyan
For respondents : Mr. P.S. Sivashamugasundaram
Spl. Govt. Pleader
- - - - -
ORDER
(Order of the Court was made by SATISH K. AGNIHOTRI, J.) Learned counsel appearing for the petitioner seeks permission to withdraw the writ petition and makes an endorsement to that effect.
2. In view of the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as 'withdrawn'. Consequently connected miscellaneous petition is dismissed. No costs.
(S.K.A.J.) (M.V.J.) 03.06.2015 Index : Yes/No ra To
1. The State of Tamil Nadu, rep. By the District Collector, Salem.
2. The Tahsildhar, Salem Taluk.
3. The Village Administration Officer, Hasthampatty Village, Salem Taluk and District.
4. The Executive Engineer, Public Work Department (C&M), Salem.
SATISH K. AGNIHOTRI, J.
and M.VENUGOPAL, J.
ra W.P. No.15208 of 2015 03.06.2015