C VASU DEVAN Vs. COMMISSIONER KASIPALAYAM MUNICIPALITY ERODE

JUDGEMENT

(1.) ON 12. 10. 2009, this case was listed for non-payment of batta with the following directions:-

(2.) ON further oral request made by the counsel for the petitioner time was extended finally up to 20. 11. 2009, failing which, the petition shall stand dismissed automatically without reference to the court.

(3.) TILL date, batta is not paid. This matter is listed today for recording dismissal. Accordingly, the writ petition is dismissed for non-payment of batta. No costs.