O R D E R
Mr. AR.L. Sundaresan, Learned Senior Counsel assisted by Mr. B. Nedunchezhiyan, Learned Standing Counsel takes notice for the First Respondent and Mr. V. Jayaprakash Narayanan, Learned Government Pleader takes notice for the Second and Third Respondents.
2. When it is pointed out by the Learned Senior Counsel appearing for the First Respondent that the Petitioner has got an effective alternative remedy by way of election petition under Section 258 of the Tamil Nadu Panchayats Act, 1994, Learned Counsel for the Petitioner seeks permission of this Court to withdraw the Writ Petition with liberty to resort to the same and he has also made an endorsement to that effect, which is recorded.
3. Accordingly, the Writ Petition is dismissed as withdrawn granting such liberty. No costs.
Sd/-
Assistant Registrar
//True Copy//
Sub Assistant Registrar
vjt
To
1. The State Election Commissioner, Local Body Election,
100 Feet Road, Opposite: Koyambedu Bus Stand, Koyambedu,
Chennai.
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2. The Returning Officer/Commissioner, Block Development Officer, (B.Pt), Kundadam Panchayat Union,
Kundadam,
Dharapuram Taluk,
Tiruppur District.
3. The Assistant Returning Officer, Kundadam Panchayat Union, Kundadam,
Dharapuram Taluk,
Tiruppur District.
+1cc to the Government Pleader SR.3894 W.P. No. 722 of 2020
JP(CO)
CB(13/02/2020)
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