SECRETARY Vs. HONOURABLE OMBUDSMAN FOR LOCAL SELF

JUDGEMENT

(1.) CHALLENGE is on Exts.P2 and P3 orders. It is submitted that pursuant to the interim orders dated 24.9.2003 and 29.10.2003, the labour charges for the work already done have been disbursed. Therefore, it is not necessary to pursue Exts.P2 and P3. The writ petition is disposed of as above.