TMT S NAGAMMAL Vs. KANCHEEPURAM MUNICIPALITY

JUDGEMENT

(1.) AT this stage of the hearing of this Writ Petition, the learned counsel appearing on behalf of the petitioner had submitted that the lease period, with regard to the cultivation and cutting of grass in the Kancheepuram Municipal Sewage Farm comprised in Survey No.486B, 487B/R, 496P, 497, 493 and 409, measuring a total extent of 40.50 acres, has been extended in favour of the petitioner, till 06.07.2010. In view of the submission made by the learned counsel for the petitioner, no further orders are necessary in this Writ Petition. Hence, this Writ Petition stands closed. No costs.