LAWS(MAD)-2008-6-359

A DHANASEKARAN Vs. STATE OF TAMILNADU

Decided On June 27, 2008
A.DHANASEKARAN Appellant
V/S
STATE OF TAMILNADU, REP. BY SECRETARY TO GOVERNMENT Respondents

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 had become infructuous.

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