S MARIMUTHU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) AT the stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the petitioner is permitted to file an appeal before the Executive Committee of the Tamil Nadu Warehousing Corporation, to seek the reliefs, as prayed for in the writ petition.

(2.) THE learned counsel appearing on behalf of the respondents has no objection for this Court permitting the petitioner to file an appeal before the Executive Committee of the Tamil Nadu Warehousing Corporation.