C ARUL INBARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.T.Lajapathi Roy, the learned counsel appearing on behalf of the petitioner, Mr.R.Manoharan, the learned Government Advocate appearing on behalf of the respondents 1 and 2, as well as Mr.Pala Ramasamy, the learned Special Government Pleader appearing on behalf of the respondents 3 and 4.

(2.) At this stage of the hearing of the writ petition, it has been pointed out by the learned Government Advocate appearing on behalf of the respondents 1 and 2, as well as the learned Special Government Pleader appearing for the respondents 3 and 4, that the petitioner had accepted the formation of the constitution of a peace committee by the fourth respondent and had also stated that the petitioner would be satisfied with the decision taken by the peace committee, with regard to the issue of ex-communication of the petitioner.

(3.) In such circumstances, since, no further orders are necessary in the present writ petition, the writ petition is closed. No costs. Consequently, connected miscellaneous petition is closed.