SAKTHIVEL MODERN RICE MILL Vs. STATE OF TAMIL NADU
LAWS(MAD)-2006-2-30
HIGH COURT OF MADRAS
Decided on February 11,2006

SAKTHIVEL MODERN RICE MILL Appellant
VERSUS
TAMIL NADU INDUSTRIAL INVESTMENT CORPORATION LTD. Respondents

JUDGEMENT

- (1.) THE petitioner, M/s Sakthivel Modern Rice Mill has filed the above writ petition to issue a writ of Mandamus directing the respondents to consider the representations dated 29. 1. 2004, 6. 11. 2003 and 23. 9. 20 03 of the petitioner.
(2.) HEARD the learned counsel for the petitioner as well as the respondents.
(3.) THOUGH there is specific information regarding the representations said to have been made in the years 2003 and 2004, taking note of the information of the respondents that One Time Settlement Scheme is available up to 31. 03. 2006, the petitioner is free to avail the same by approaching the respondents.;


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