LAWS(MAD)-2007-3-235

NARAYANA APARTMENT OWNERS ASSOCIATION Vs. MEMBER SECRETARY CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

Decided On March 12, 2007
NARAYANA APARTMENT OWNERS ASSOCIATION (REGD.) Appellant
V/S
COMMISSIONER Respondents

JUDGEMENT

(1.) LEARNED counsel for the petitioner seeks permission to withdraw the above writ petition with liberty to file a fresh writ petition on the same cause of action impleading all the required parties.

(2.) ACCORDINGLY, permission is granted and the writ petition is dismissed as withdrawn. No costs.