VALSALAN V Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) When this writ petition was taken up, Sri. Joby Jacob Pulikekudy, the learned counsel appearing for the petitioner submits that in view of Ext.P7, the petitioner does not have any further grievance. In view of the said submission, this writ petition is closed.