K T ARUMUGAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ of Certiorari to call for and quash the order of the first respondent, dated 16.11.2009, and the show cause notice of the second respondent, dated 12.12.2009.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had placed before this Court, a Government order, in G.O.Ms.(P) No.26, Rural Development and Local Administration Department, dated 20.1.2010, setting aside the order of the first respondent, dated 24.6.2009, removing the petitioner from the post of President, Naduveerapattu Village Panchayat, Cuddalore District.

(3.) IN view of the submissions made by the learned counsel for the parties concerned, the writ petition stands closed, as no further orders are necessary to be passed in the writ petition. No costs. Consequently, connected M.P.No.1 of 2010 is closed.