E.LAKSHMANAN Vs. SUB-INSPECTOR OF POLICE,

JUDGEMENT

(1.) This batch of Writ Petitions has been filed by various petitioners, seeking a mandamus to the respondents, namely, Sub-Inspector of Police concerned, to consider their representation to conduct Gramiya Aadal Paadal Programme, which was scheduled to be held on 10.07.2014, and various other dates.

(2.) Today, when these matters are taken up for hearing, Mr.A.N.Thambidurai, learned Special Government Pleader, appearing for the respondent-State, has submitted that in view of the said function having already been conducted on the aforesaid date(s), all these Writ Petitions have become infructuous.

(3.) Learned counsel for various petitioners also similarly submitted that all these Writ Petitions have become infructuous, as the Aadal Paadal Programmes in question have already been conducted.