K VIJAYA Vs. COLLECTOR SALEM DISTRICT SALEM

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 19. 11. 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. Consequently, connected W. M. P. No. 16780 of 1999 is dismissed. No costs.