S JEGADEESAN Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY CHENNAI

JUDGEMENT

(1.) FOR the Petitioner: Mr. S. Ganesan, Advocate. FOR the Respondents: R1, Mr. D. Veerasekaran, R2, Mr. R. Thirugnanam, SGP. The learned counsel appearing on behalf of the petitioner had submitted that the writ petition may be dismissed as infructuous. He had also made an endorsement to that effect. In view of the endorsement made on behalf of the petitioner, the writ petition stands dismissed as infructuous. No costs.