LAWS(MAD)-2010-10-223

JAYANATHAN Vs. STATE OF TAMIL NADU

Decided On October 08, 2010
JAYANATHAN Appellant
V/S
STATE OF TAMIL NADU REPRESENTED BY THE SECRETARY TO GOVERNMENT, PUBLIC (SC) DEPARTMENT, CHENNAI Respondents

JUDGEMENT

(1.) ON consent the writ petition is taken up for final disposal at the admission stage.

(2.) THE limited prayer sought for in this writ petition is for directing the respondents to hand over the passport of the petitioner to him immediately, and to permit the petitioner to leave India for London.

(3.) I have considered the rival submission made on both sides.