M.VIJAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) When the matter is taken up for hearing, the learned Counsel for the petitioner fairly conceded that the issue is now squarely covered against the petitioner, as this Court has dismissed a connected Writ Petition in W.P.(MD)No.6576 of 2020, by an order dated 09.06.2020. The relevant paragraph of the order is extracted hereunder:

(2.) In the light of the above, this Writ Petition is also dismissed accordingly. No costs. Consequently, connected miscellaneous petitions are closed.