WOLKEM INDUSTRIES LIMITED Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) MR. A. Arumugam , the learned additional Government Pleader, takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) WITH the above direction, the writ petition is disposed of. No costs. Consequently, connected M. P. is closed. .