STATE OF TAMIL NADU Vs. M. KRISHNAMUTHU

JUDGEMENT

(1.) We have heard Mr.H.Arumugam, learned Counsel appearing for the Appellants/Respondents.

(2.) This Writ Appeal by the Tamil Nadu State Marketing Corporation is directed against the interim order, dated 04.01.2017, passed in W.M.P.(MD) No.17950 of 2016 in W.P.(MD)No.24804 of 2016, directing payment of subsistence allowance.

(3.) It is submitted by the learned counsel for the appellants that the respondent/writ petitioner is no more.