S DHANASEKRAN0 Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioners and the learned Government Advocate appearing for the first and second respondents.

(2.) THOUGH the prayer is for a larger relief, the learned counsel appearing for the petitioners had submitted that the petitioners may be permitted to make a representation to the first respondent with regard to the relief sought for in the writ petition.

(3.) WITH the above directions, the writ petition stands disposed of. No costs.