S SANTHINIDEVI Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) WHEN the above writ petition came up for hearing on 02. 03. 2007, the counsel, who filed the said writ petition on behalf of the petitioner S. Santhinidevi reported "no instructions". In view of the above statement, we directed the Registry to intimate the same to the petitioner.

(2.) TODAY, it is brought to our notice that notice sent to the petitioner returned unserved with an endorsement "vacated in the said address".

(3.) IN such circumstance, we have no other option except to dismiss the writ petition for default. Accordingly, the same is dismissed for default. No costs. Consequently, all the miscellaneous petitions are closed.