COMMISSIONER SATHYAMANGALAM MUNICIPALITY SATHYAMANGALAM Vs. M SARASWATHY

JUDGEMENT

(1.) NO appearance for the petitioner. The learned counsel appearing for the first respondent has submitted that the writ petition has become infructuous, in view of the fact that a Chairman has been appointed to the State Consumer Disputes Redressal Forum, Chennai.

(2.) SINCE the prayer in the writ petition is for a limited relief, in view of the appointment of the Chairman to the State Consumer Disputes Redressal Forum, Chennai, the writ petition is dismissed as infructuous. No costs.