LAWS(MAD)-2011-4-447

S KANNIAPPAN Vs. STATE OF TAMIL NADU

Decided On April 09, 2011
S.KANNIAPPAN Appellant
V/S
STATE OF TAMIL NADU, REP. BY THE SECRETARY TO GOVERNMENT, TAMIL NADU HOUSING AND URBAN DEVELOPMENT DEPARTMENT Respondents

JUDGEMENT

(1.) THIS petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioner, on earlier occasion, i.e., on 09.04.2011. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs. Consequently, connected Miscalleneous Petition is closed.