MULLAI MANA MAGIL MANDRAM Vs. SUPERINTENDENT OF POLICE STATION, DEPUTY SUPERINTENDENT OF POLICE AND INSPECTOR OF POLICE

JUDGEMENT

(1.) When the matter was taken up for hearing on 15.11.2010, there was no representation on behalf of the Petitioner and hence, the same was directed to be posted on 16.11.2010, under the caption "for dismissal". Even today, there is no representation on behalf of the Petitioner. Hence, the writ petition is dismissed for default. No costs. Consequently, the connected Miscellaneous Petition is closed.