S.KUTTAPPAN CHETTIAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed with following prayers:

(2.) Today, when this writ petition came up for consideration, the learned Advocate General submitted that the Government is taking steps to withdraw Ext.P9 Government Order, with liberty to issue a fresh order in accordance with law.

(3.) In the light of the above submission, I am of the view that the main prayer in this writ petition is infructuous.