D. SAHADEVAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) WHEN the above matters had been listed, on 6.6.2014, there was no representation on behalf of the petitioners. Therefore, the matter had been directed to be listed, today, under the caption 'for dismissal'.

(2.) EVEN today, there is no representation on behalf of the petitioners. Hence, the Writ Petitions are dismissed for non -prosecution. No costs.