LALITHA Vs. CHAIRMAN TAMIL NADU SLUM CLEARANCE BOARD

JUDGEMENT

(1.) The present writ petition is filed for Writ of Mandamus directing the respondent to consider the Petitioner's representation dated 20.09.2007.

(2.) Mr. Bhuvaneshkumar learned standing counsel appearing for the respondent contended that the petitioner case has been considered by the board and the Respondent Board has passed an order dated 03.02.2009.

(3.) Today the learned standing counsel has also handed over a copy of the same to the learned counsel for the petitioner. In view of the consequent developments the writ of mandamus as sought for cannot be issued. Hence, the writ petition is dismissed. However, liberty is granted to both the parties to work out their remedy as per the order dated 03.02.2009.