STATE OF TAMIL NADU Vs. SECRETARY

JUDGEMENT

(1.) This writ appeal is directed against the order dated 01.04.2009, passed by the learned Single Judge of this Court in W.P.(MD) No. 2218 of 2009 and M.P(MD) Nos. 1 and 2 of 2009.

(2.) The order of the learned Single Judge dated 01.04.2009 passed in W.P(MD) No. 2218 of 2009 itself clearly shows that the same is a consent order and in fact, the appellants have accepted for setting aside the impugned order in the writ petition and based on that, the writ petition came to be allowed.

(3.) In such circumstances, the writ appeal cannot be entertained. Accordingly, this writ appeal is dismissed. Consequently, the connected Miscellaneous Petition is dismissed. No costs.