D BALARAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner seeks for a Writ of Certiorarified Mandamus to call for the records of the first respondent in Letter No.2116/N1.A2(1)98-12 dt.25.04.2001 on his file, quash the same and direct him to transfer the petitioner's lands in S.Nos.101/7 (southern 18 cents) 101/10 (3 cents) and 101/11 (4.75 cents) in 140 Thiruvanmiyur village, Chennai to the petitioner u/s 48-B of the Land Acquisition Act 1984.

(2.) MS.Hema Sampath, learned senior counsel appearing for the petitioner, after making submissions on the impugned order, states that the materials, which are now produced before the Court were not originally available with them to be placed before the respondent State. Therefore, she seeks permission to withdraw the writ petition and to file further petition to review the order dated 25.4.2001 in letter No.2116/N.A.2(1)98-12.