SUVARNA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr.K.Tippu Sultan, learned Government Advocate accepts notice for the respondents and is armed with instructions to enable final disposal of this matter, even at this juncture. Hence, by consent of both learned counsel, this Writ Petition is taken up for final disposal, even at the stage of admission.

(2.) I have considered an identical prayer as in the present Writ Petition in W.P.No.28238 of 2023 and have held as follows:

(3.) Yet another development has been noted by me in W.P.Nos.32073, 33124, 32505, 32512, 29724 and 32380 of 2023 to following effect: