A MADASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for final disposal.

(2.) HEARD the learned counsel for the petitioner as well as the standing counsel for the Tamil Nadu Housing Board.

(3.) MR.N.G.R. Prasad, learned counsel appearing for the petitioner submits that the petitioner has already made arrangements for occupying a rental premises and he will vacate and hand over the vacant possession of the Government Quarters referred to above on or before 15.09.2009 and the petitioner is willing to file an affidavit to that effect before the respondents.