LAWS(MAD)-2010-2-629

SIVANANDA MILLS LIMITED Vs. SPECIAL TAHSILDAR URBAN LAND TAX COLLECTION COLLECTOR OFFICE COMPOUND COIMBATORE

Decided On February 17, 2010
SIVANANDA MILLS LIMITED, REP. MANAGING DIRECTOR, P.MURUGESAN Appellant
V/S
COLLECTOR OFFICE COMPOUND Respondents

JUDGEMENT

(1.) THIS writ petition was listed under the caption `for withdrawal', based on the letter submitted by the learned counsel appearing for the petitioner. The learned counsel appearing for the petitioner had sought the permission of this Court to withdraw this writ petition.

(2.) BASED on the submission made by the learned counsel appearing for the petitioner and in view of the letter submitted by the counsel appearing for the petitioner, this writ petition is dismissed as withdrawn. No costs.