R RADHAKRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of the learned counsels on either side, the Writ Petition is taken up for final disposal.

(2.) HEARD the learned counsels appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) IN view of the submissions made by the learned counsels appearing for the parties concerned, the petitioner is permitted to submit a representation to the second respondent who may consider the same and pass appropriate orders thereon, expeditiously, as submitted by the learned counsel for the respondents. With the above observations, the writ petition stands closed. No costs.