P SARASWATHI AMMA Vs. DISTRICT EXECUTIVE OFFICER

JUDGEMENT

(1.) IT is submitted that this case was originally posted for final hearing on 7.6.2006 and on the basis of the submission made by the learned counsel for the petitioner, the Original Petition was dismissed as withdrawn, since there was a direction from the third respondent that in case the writ petition is withdrawn, the benefits in the welfare fund would be disbursed. IT is reported that the whole case bundle is found missing and hence the second set is posted today.

(2.) HEARD the learned counsel for the petitioner and the learned counsel appearing for the third respondent. In the communication dated 20.4.2006, the third respondent has informed the petitioner that they are willing to disburse the welfare fund amounts, in case the writ petition is withdrawn. Hence the counsel prays for withdrawing the writ petition. Therefore, the writ petition is dismissed so as to enable the petitioner to get the benefits as referred to in the communication dated 20.4.2006 issued by the third respondent. Issue photocopy of the judgment immediately.