S SHANMUGANATHAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) TODAY, when the matter was taken up for hearing, the learned counsel appearing for the petitioner had 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.