H.SALIM Vs. CHAIRMAN, TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) THE Learned counsel for the petitioner has made an endorsement in the Writ Petition typed set of papers to the effect "Nothing survives in the Writ Petition as on today". As such, he prayed for passing of an order by this Court to dismiss the said Writ Petition as an infructuous one.

(2.) RECORDING the aforesaid fact and the endorsement so made, the Writ Petition is dismissed as an infructuous one. Consequently, connected miscellaneous petition is closed. No costs.