T KALAIVANAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Learned counsel for the petitioner had given a letter dated 14.9.2017 seeking to withdraw the writ petition. Hence, the matter is listed today under the caption "for withdrawal'. Today when the case is called, a similar request is made to that effect. He has also made an endorsement in the bundle today to that effect.

(2.) Hence, the above writ petition is dismissed as withdrawn. No costs. Consequently, the connected MPs are also dismissed.