A JAMEELA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the third respondent, for the grant of retail kerosene vending licence to the petitioner, and if the third respondent is directed to dispose of the same, within a specified period, without being influenced by the observations made in the impugned orders of the second respondent, dated 11.03.2004 and of the first respondent, dated 01.03.2006.

(3.) WITH the above directions, the writ petition stands disposed of. No costs.