S KARTHIKEYAN Vs. DISTRICT MANAGER TASMAC ERODE

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the first respondent had placed before this Court a notice, dated 10.3.2011, issued by the first respondent, stating that the auction-cum-tender to be held in accordance with the notice, dated 21.2.2011, had been postponed, due to the announcement of the State assembly elections to be held in the State of Tamil Nadu, in the month of April, 2011.

(2.) IN view of the said notice, dated 10.3.2011, issued by the first respondent, since, no further orders are necessary, the writ petition stands closed. No costs. Connected M.P.Nos.1 and 2 of 2011 are closed.