K.K. RAMESH Vs. DISTRICT COLLECTOR, MADURAI

JUDGEMENT

(1.) IN this Writ Petition, filed as a public interest litigation, the petitioner seeks for issuance of a Writ of Mandamus, directing the 1st Respondent to take appropriate action on the free patta sites given to 18 persons or otherwise arrange any other place for the 18 persons to construct houses thereon.

(2.) TODAY , the Writ Petition is posed under the caption "for admissibility". When the Writ Petition is taken-up for hearing, the Petitioner, who appeared in person, submitted that he is withdrawing the Writ Petition. He has also made an endorsement to that effect.