LAWS(MAD)-2009-4-257

S MUTHUSAMY Vs. DISTRICT COLLECTOR

Decided On April 06, 2009
S.MUTHUSAMY Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) THIS petition has been listed under the caption "For Dismissal", since there was no representation on behalf of the petitioner, on an earlier occasion, i.e., on 02.04.2009. Even today, there is no representation on behalf of the petitioner. Hence, this petition is dismissed for non-prosecution. No costs.