(Prayer: Petition filed seeking for a writ of Certiorarified Mandamus, to call for the records on the file of the 1st respondent in pursuant of the G.O.No.357, dated 29.07.2004 and quash the same in so far as it pertains to the petitioner land and consequently direct the first respondent to restore the land morefully described in the schedule to the petition i.e. vacant land measuring 661 sqm comprised in S.No.214/2A1, A1, A1, A1, A1, A1, A3, situated at New Beach Road, Thiruvanmiyur Village, New Survey No.Block No.67, T.S.No.32/2 and 33/2, land to the petitioner in terms of the sub-section 3.2 of the Repeal Act, 1999 (Act 20 of 1999) after evicting the illegal occupants and direct the first respondent to furnish the amount of compensation refundable to the Government by the petitioner.)

The learned counsel appearing for the petitioner has sought the permission of this Court to withdraw the writ petition as not pressed. He has also made an endorsement to that effect.

2. Based on the endorsement made by the learned counsel appearing for the petitioner, the writ petition is dismissed as withdrawn. No costs.