PONNAMBALAM Vs. COLLECTOR THIRUVANNAMALAI

JUDGEMENT

(1.) TODAY, when this writ petition was taken up for hearing, the learned counsel appearing for the petitioner had submitted that the writ petition has become infructuous. He has also made an endorsement to that effect.

(2.) BASED on the endorsement made by the learned counsel appearing for the petitioner, this writ petition is dismissed as infructuous. No costs.