LAWS(MAD)-2011-6-505

VENKATASAN Vs. DISTRICT COLLECTOR PUDHUCHERRY

Decided On June 23, 2011
VENKATASAN Appellant
V/S
DISTRICT COLLECTOR, PUDHUCHERRY Respondents

JUDGEMENT

(1.) THE learned counsel appearing on behalf of the petitioner had submitted that the writ petition may be dismissed as withdrawn. He had also made an endorsement to that effect. In view of the endorsement made by the learned counsel appearing on behalf of the petitioner, the writ petition stands dismissed as withdrawn. No costs.