C. MUTHURAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE prayer in this writ petition is seeking for a direction to the second respondent to consider the representation of the petitioner dated 18.07.2008 and to implement the decision of the Peace Committee Meeting held on 12.07.2008.

(2.) NOW it is represented by the learned Government Advocate appearing for the respondents 1 to 7 that subsequent to the Peace Committee Meeting held on 12.07.2008, another Peace Committee Meeting was held on 28.07.2008, at the Office of the District Collector, Dindigul and both the parties took part in the Peace Committee Meeting and they have arrived at a compromise which has been recorded through the proceedings of the Revenue Divisional Officer, Dindigul.

(3.) ACCORDINGLY , this writ petition is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petition is closed.