LAWS(MAD)-2008-6-201

A SUBRAMANI Vs. SECRETARY TO GOVERNMENT

Decided On June 25, 2008
A. SUBRAMANI Appellant
V/S
SECRETARY TO GOVERNMENT, HOME (POLICE III) DEPARTMENT Respondents

JUDGEMENT

(1.) THIS petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioner, on an earlier occasion, i.e., on 24.06.2008. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs.