G. VELUSAMY Vs. THE DISTRICT COLLECTOR, DHARMAPURI,

JUDGEMENT

(1.) When the writ petition was taken up for hearing the learned counsel appearing for the petitioner submitted that he may be permitted to withdraw the writ petition and in this regard he has also filed a memo. In view of A. Kulasekaran, J., the above the writ petition is dismissed. No costs. Consequently WMP.No.3734/98 is closed.