(Prayer: Writ Petition is filed under Article 226 of the Constitution of India to issue a Writ of Certiorari calling for the records of the impugned order of reference No.174/05/06 dated 30.09.2005 on the file of the First Respondent and quash the same as illegal, ultra-vires and unconstitutional.)
1. The learned Counsel for the petitioner has made an endorsement to the effect that "this Writ Petition is withdrawn with a liberty to file the Writ Petition if warrants".
2. Inasmuch as the writ petitioner has withdrawn the present Writ Petition, the same is dismissed as withdrawn. No costs. In regard to liberty being prayed for by the petitioner to file fresh Writ Petition if situation any warrants, it is to be pointed out that if the petitioner has a remedy in law, then there is no need for this Court to grant liberty to file fresh Writ Petition.
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S.p.k. Solai Ganesh v. The Principal, Pasumpon Thiru Muthuramalinga Thevar, Kamuthi And Another
S.p.k. Solai Ganesh v. The Principal, Pasumpon Thiru Muthuramalinga Thevar, Kamuthi And Another
(Before The Madurai Bench Of Madras High Court)
Writ Petition No. 10941 Of 2005 | 28-01-2011
Advocate List
- For the Petitioner P. Subramanian, Advocate. For the Respondents R2 - D. Sasikumar, Govt. Advocate.
Bench
- HON'BLE MR. JUSTICE M. VENUGOPAL
Eq Citations
- LQ/MadHC/2011/547
Head Note
Constitution of India — Arts. 226 and 136 — Withdrawn writ petition — Prayer for liberty to file fresh writ petition if situation warrants — Petitioner having a remedy in law, held, no need to grant liberty to file fresh writ petition
