LAWS(MAD)-2007-11-189

M KHAJA MOHIDEEN Vs. TAMIL NADU WAKF BOARD

Decided On November 20, 2007
M.KHAJA MOHIDEEN Appellant
V/S
WAKF INSPECTOR/ELECTION OFFICER Respondents

JUDGEMENT

(1.) THE learned counsel appearing for the petitioner has submitted that the writ petition has become infructuous. He has also made an endorsement to that effect.

(2.) BASED on the endorsement made by the learned counsel appearing for the petitioner the writ petition is dismissed as infructuous. No costs.