N SENGOTTUVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ON 4. 11. 2009, this case was listed for non-payment of batta with the following directions:-

(2.) TILL date, batta is not paid. This matter is listed today for recording dismissal. Accordingly, these writ petitions are dismissed for non-payment of batta. Consequently, connected miscellaneous petitions are closed. No costs.