V MANICKAM Vs. DISTRICT COLLECTOR TIRUNELVELI DISTRICT

JUDGEMENT

(1.) TODAY, when this writ petition was taken up for hearing, the learned counsel appearing on behalf of the petitioners had submitted that the writ petition had become in fructuous.

(2.) BASED on the submission made by the learned counsel appearing for the petitioner, this writ petition is dismissed as in fructuous. No costs.