LAWS(MAD)-2010-7-527

P VELLAISAMY Vs. INSPECTOR GENERAL OF PRISONS

Decided On July 28, 2010
P.VELLAISAMY Appellant
V/S
INSPECTOR GENERAL OF PRISONS Respondents

JUDGEMENT

(1.) THE Writ Petition has been listed today under the caption "for dismissal", since there was no representation on behalf of the petitioner on 27.07.2010. Even today, there is no representation on behalf of the petitioner. Hence, the Writ Petition stands dismissed for non prosecution. No costs.