VELAN KANNAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Learned Counsel for the Petitioner has made an endorsement in the typed set of papers in the Writ Petition to the effect that "the Petitioner may be permitted to withdraw the Writ Petition".

(2.) RECORDING the said fact and the endorsement so made, the Writ Petition is dismissed as withdrawn. No costs.