LAWS(MAD)-2007-12-205

S RAJENDRAN Vs. DIRECTOR OF MUNICIPAL ADMINISTRATION

Decided On December 05, 2007
N.MANOHARAN Appellant
V/S
KANCHEEPURAM MUNICIPALITY Respondents

JUDGEMENT

(1.) TODAY, when these writ petitions were taken up for hearing, the learned counsel appearing for the petitioners had submitted that in view of G. O. No. 100, Municipal Administration and Water Supply Department, dated 11. 4. 2003, these writ petitions have become infructuous.

(2.) IN view of the above, nothing survives in these writ petitions and the same are dismissed as infructuous. No costs.