Madras High Court
A.K.Hamsa vs The Chief Commercial Manager on 11 December, 2019
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P. No.15799 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.12.2019
CORAM
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
W.P. No.15799 of 2017
A.K.Hamsa ... Petitioner
Vs
1. The Chief Commercial Manager,
Catering & Passenger Amenities,
Southern Railway,
Chennai - 600 003.
2. The Divisional Commercial Manager
(Co-ordinator),
Southern Railway,
Salem Division,
Salem - 600 001. .... Respondents
Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus for issuance of a direction to
consider the petitioner's representation dated 20.06.2017 submitted to
the respondents and permit the petitioner to continue the catering stall
SA/GMU/10, Coimbatore until the selection and appointment of new
Licensee.
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W.P. No.15799 of 2017
For petitioner : Mr.U.Nirupen Chakravarthy
For respondents : Mr.P.T. Ramkumar
Standing Counsel
ORDER
The learned counsel for the petitioner seeks permission of this Court to withdraw the Writ Petition. He has also made an endorsement to that effect in the case bundle. Accordingly, the Writ Petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petition is closed.
11.12.2019 Index: Yes/ No Internet: Yes/No Speaking Order/Non-speaking Order vsi2 To
1. The Chief Commercial Manager, Catering & Passenger Amenities, Southern Railway, Chennai - 600 003.
2. The Divisional Commercial Manager (Co-ordinator), Southern Railway, Salem Division, Salem - 600 001.
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