M. VIJAYAKUMAR Vs. COMMISSIONER OF GEOLOGY AND MINING

JUDGEMENT

(1.) The learned counsel for petitioner in W.P.No.7313 of 2018 had filed a memo signed by the petitioner. It is stated as follows: 'The petitioner respectfully prays this Hon'ble Court to permit him to withdraw the above Writ Petition, as the petitioner herein and the contesting private respondents R7 have settled the issues between them and thus render justice'.

(2.) Petitioners in W.P.No.23877 of 2018 had addressed a letter to the Registrar (Writ), High Court of Madras, in which it had been stated as follows: The aforereferred writ petition was filed by my clients seeking certain reliefs. Now letter has been circulated seeking withdrawal. Kindly post the mater under the caption "For Withdrawal".

(3.) Heard Mr.M.Jothikumar, Special Government Pleader. Mr. K.L.K. Vallal, Assistant Director (G & M), Tiruppur is also present. In view of the memo and in view of the letter, both writ petitions are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions, if any, is closed.