LAWS(MAD)-2007-9-15

J RAJENDRAN Vs. SECRETARY TO GOVERNMENT

Decided On September 05, 2007
S.MADHAVAN Appellant
V/S
R.SELVI Respondents

JUDGEMENT

(1.) IN view of the endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as infructuous. No costs. Consequently, connected M. Ps. are dismissed.