S. SATHISH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Learned counsel for the petitioner has given a letter dated 17.01.2014 to the Deputy Registrar, Writ Section of this Court, wherein a request has been made to post the aforesaid writ petition for withdrawal before this Court. Accordingly, the W.P.No.31251 of 2012 is posted today under the caption 'for withdrawal'.2. In view of the fact that the learned counsel for the petitioner has given a letter to the Registry dated 17.01.2014 praying for the posting of the matter for withdrawal, recording the said factum of withdrawal, this Court dismisses the present writ petition as withdrawn. Consequently, connected miscellaneous petition is closed. No costs.