LAWS(MAD)-2011-6-405

S RAJA MOHAMMED Vs. GOVERNMENT OF TAMIL NADU

Decided On June 15, 2011
S. RAJA MOHAMMED Appellant
V/S
GOVERNMENT OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, CHENNAI Respondents

JUDGEMENT

(1.) TODAY, when this writ petition was taken up for hearing, the learned counsel appearing for the petitioner had submitted that the writ petition has become infructuous.

(2.) BASED on the submission made by the learned counsel appearing for the petitioner, this writ petition is dismissed as infructuous. No costs.