LAWS(MAD)-2007-11-228

D ANBALAGAN Vs. CHIEF CONTROLLING REVENUE AUTHORITY

Decided On November 14, 2007
D.ANBALAGAN Appellant
V/S
CHIEF CONTROLLING REVENUE AUTHORITY Respondents

JUDGEMENT

(1.) THIS petition has been listed under the caption "for dismissal", since there was no representation on behalf of the petitioner, on an earlier occasion, i. e. , on 13. 11. 2007. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs.