LAWS(MAD)-2007-8-352

G MUDIAPPAN Vs. REGIONAL TRANSPORT AUTHORITY

Decided On August 22, 2007
MUDIAPPAN Appellant
V/S
MOTOR VEHICLES INSPECTOR Respondents

JUDGEMENT

(1.) THE Writ Petition has been listed today under the caption "for dismissal", since there was no representation on behalf of the petitioner, on 13. 8. 2007 and 21. 8. 2007. Even today, when the matter is listed, there is no representation on behalf of the petitioner. Hence, the Writ Petition is dismissed for non prosecution. No costs.