V SUKANYA Vs. COMMISSIONER CORPORATION OF CHENNAI
LAWS(MAD)-2011-6-743
HIGH COURT OF MADRAS
Decided on June 09,2011

V Sukanya Appellant
VERSUS
COMMISSIONER CORPORATION OF CHENNAI Respondents

JUDGEMENT

- (1.) Mr. V. Jaya Prakash Narayanan, learned Additional Government Pleader takes notice on behalf of the Respondent.
(2.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner has submitted that it would suffice, if the Respondent is directed to dispose of the representation, dated 27.05.2011, on merits, within a specified period.
(3.) The learned Additional Government Pleader appearing on behalf of the Respondent, has no objection for such an order being passed by this Court.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.