LAWS(MAD)-2010-9-444

S VIJAYARAGHAVAN Vs. COMMISSIONER ARTS AND CULTURE DEPARTMENT

Decided On September 23, 2010
S.VIJAYARAGHAVAN Appellant
V/S
COMMISSIONER ARTS AND CULTUREDEPARTMENT Respondents

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioner seeks permission to withdraw this writ petition. He has also made an endorsement in the bundle to that effect. In view of the said submission made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs.