V SARAVANAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition was listed under the caption `for withdrawal', based on the letter submitted by the learned counsel appearing for the petitioners. The learned counsel appearing for the petitioners had sought the permission of this Court to withdraw this writ petition, in respect of petitioners 2,3,4,5,7,9,11,12,13,14,15,16,17,18,19,20,21,22,25,26,27 and 28 alone.

(2.) BASED on the submission made by the learned counsel appearing for the petitioners and in view of the letter submitted by the counsel appearing for the petitioners, this writ petition is dismissed as withdrawn, in so far as the petitioners 2,3,4,5,7,9,11,12,13,14,15,16,17,18,19,20,21,22,25,26, 27 and 28. No costs. Consequently, connected writ petition miscellaneous petition and writ vacate miscellaneous petitions are closed.