V SARASWATHI Vs. SUPERINTENDENT CENTRAL PRISON MADURAI

JUDGEMENT

(1.) Mr.K.M.Vijayakumar, the learned Special Government Pleader takes notice for the respondents.

(2.) With the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) In view of the averments made in the affidavit filed in support of the petition, and in view of the submissions made by the learned counsels appearing on behalf of the petitioner, as well as the respondents, the respondents are directed to permit the petitioner's husband to participate in the ceremony of his daughter, to be conducted on 10.09.2010, from 07.00 a.m., at Paramakudi, along with two escorts.