Madras High Court
Rajmohan vs The General Manager(Aavin) on 27 September, 2018
Author: V.Parthiban
Bench: V.Parthiban
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 27.09.2018 CORAM THE HONOURABLE MR.JUSTICE V.PARTHIBAN W.P.(MD) No.10344 of 2018 and W.M.P.(MD)No.9354 of 2018 Rajmohan ... Petitioner vs. 1.The General Manager(Aavin), Trichy District Milk Producer Union, Kottapattu, Pudukkottai Road, Trichy District. 2.Jayapaul ... Respondents PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of writ of Certiorari to call for the records on the file of the first respondent in connection with the order passed by him proceeding Na.Ka.No.2745/sales/16-17, dated 24.04.2017 and signed on 25.04.2018 and quash the same as illegal. !For Petitioner : Mr.M.Vinoth Singh Misra ^For Respondents : Mr.M.Jeyakumar Additional Government Pleader for R.1 : Mr.M.Siddharthan for R.2 :ORDER
The learned Counsel appearing for the petitioner sought permission of this Court to withdraw this writ petition and he has also made an endorsement to that effect.
2. In view of the endorsement so made, the Writ Petition is dismissed as withdrawn. No costs. Consequently, the connected Miscellaneous Petition is also dismissed.
To The General Manager(Aavin), Trichy District Milk Producer Union, Kottapattu, Pudukkottai Road, Trichy District.
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