S.GNANATHIRAVIAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Read this in conjunction with and in continuation of earlier proceedings made in previous listings on 9/11/2021, 10/11/2021 and 11/11/2021 which read as follows:

(2.) Pursuant to the aforementioned trajectory, captioned matter is listed under the caption 'FOR DISMISSAL' today. Notwithstanding the matter being listed under the caption 'FOR DISMISSAL', the position is no different today. In other words, there is no representation for writ petitioner but Mr.A.Baskaran, learned Additional Government Pleader is before this Court on behalf of all the three respondents.

(3.) In the light of the aforementioned trajectory, as the writ petitioner's counsel has not chosen to represent the matter in four consecutive hearings, adequate/ample opportunity having been given, captioned writ petition is dismissed for default/non-prosecution. There shall be no order as to costs.