C DEVNATHAN Vs. STATE OF TAMIL NADU

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. Consequently, connected miscellaneous petition is also closed.