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Madras High Court

I.Sumathi vs The District Collector on 13 September, 2022

Author: R.Mahadevan

Bench: R.Mahadevan, J.Sathya Narayana Prasad

                                                                  W.P.(MD) No.21696 of 2022


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 13.09.2022

                                                       CORAM:

                                THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                                 and
                          THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                              W.P.(MD) No.21696 of 2022
                                                          and
                                         W.M.P.(MD) Nos.15840 & 15841 of 2022


                 I.Sumathi                                                       ... Petitioner
                                                         -vs-

                 1.The District Collector
                   Office of the District Collector
                   Trichy District

                 2.The District Revenue Officer
                   Office of the District Collector
                   Trichy District

                 3.The Revenue Divisional Officer
                   Srirangam Revenue Sub Division
                   Srirangam, Trichy District

                 4.The Tahsildar
                   Srirangam Taluk Office
                   Srirangam, Trichy District                                    ... Respondents

                 PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a

                 writ of certiorarified mandamus to call for the records of the Tahsildar of

                 Srirangam, the 4th respondent's impugned order dated 09.09.2022 and quash


                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                        W.P.(MD) No.21696 of 2022


                 the same as illegal and consequently forbearing the respondents herein from

                 dispossessing the petitioner from her property in S.No.19/1 to an extent of

                 0.50.0 hectares situated at Navaloorkuttapattu Village, Srirangam Taluk,

                 Trichy District.


                                  For Petitioner    : Mr.Rajaraman.R.

                                  For Respondents   : Mr.G.V.Vairam Santhosh
                                                      Additional Government Pleader

                                                          ORDER

[Order of the Court was made by R.MAHADEVAN, J.] After making submissions at length, the learned counsel appearing for the petitioner sought permission of this Court to withdraw the 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, connected miscellaneous petitions are closed.

[R.M.D., J.] [J.S.N.P., J.] 13.09.2022 Index : Yes / No Internet : Yes / No krk ____________ Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.(MD) No.21696 of 2022 To:

1.The District Collector, Office of the District Collector, Trichy District.
2.The District Revenue Officer, Office of the District Collector, Trichy District.
3.The Revenue Divisional Officer, Srirangam Revenue Sub Division, Srirangam, Trichy District.
4.The Tahsildar, Srirangam Taluk Office, Srirangam, Trichy District.

____________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.(MD) No.21696 of 2022 R.MAHADEVAN, J.

and J.SATHYA NARAYANA PRASAD, J.

krk W.P.(MD) No.21696 of 2022 and W.M.P.(MD) Nos.15840 & 15841 of 2022 13.09.2022 ____________ Page 4 of 4 https://www.mhc.tn.gov.in/judis