LAWS(MAD)-2012-2-56

P KANDASAMY Vs. STATE OF TAMILNADU, REP BY ITS SECRETARY TO GOVERNMENT

Decided On February 01, 2012
P. KANDASAMY AND OTHERS Appellant
V/S
STATE OF TAMIL NADU Respondents

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, regarding the refund of licence fee, in respect of the retail liquor vending shops, at Door No.101-A Kathivakkam High Road, Korukkupet, Chennai-21, selling Indian Made Foreign Liquor, and if the third respondent is directed to consider the same and pass orders thereon, on merits and in accordance with law, within a specified period, as fixed by this Court.

(3.) THIS Writ Petition is ordered accordingly. No costs.