THAMIZHAGA THAMIZH ASIRIAR KAZHAGAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) TODAY, when these writ petitions were taken up for hearing, the learned counsel appearing for the p]etitioners had sought the permission of this Court to withdraw these writ petitions. He has also made an endorsement to that effect.

(2.) BASED on the submission made by the learned counsel appearing for the petitioners and in view of the endorsement made, these writ petitions are dismissed as withdrawn. No costs.