LAWS(MAD)-2007-11-235

ALI AKBAR Vs. GOVERNMENT OF TAMIL NADU

Decided On November 14, 2007
A.AHMED JALEEL Appellant
V/S
SPECIAL TAHSILDAR Respondents

JUDGEMENT

(1.) THE learned counsel appearing for the petitioners has sought the permission of this Court to withdraw the writ petition as not pressed. 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 not pressed. No costs.