LAWS(MAD)-2007-11-136

SHANTHI Vs. CHAIRMAN TAMILNADU SLUM CLEARANCE BOARD

Decided On November 22, 2007
SHANTHI Appellant
V/S
SOUTHERN RAILWAY Respondents

JUDGEMENT

(1.) TODAY, when this petition was taken up for hearing, the learned counsel appearing for the petitioner had submitted that the writ petition has become infructuous.

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