LAWS(MAD)-2007-12-43

P RANGANAYAKI Vs. CHAIRMAN CHENNAI METROPOLITAN WATER SUPPLY

Decided On December 06, 2007
P.SUNDARESHWARAR Appellant
V/S
AREA ENGINEER Respondents

JUDGEMENT

(1.) LEARNED counsel for the petitioner seeks permission to withdraw the writ petition with liberty to approach the competent Civil Court for eviction of the alleged encroachers. Writ petition is dismissed as withdrawn with such liberty as sought for. Connected miscellaneous petition is closed. No costs.