S LEELA DEVI Vs. SENIOR ACCOUNTS OFFICER AREA II-OFFICE

JUDGEMENT

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

(2.) AT this 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 fresh objections to the impugned intimation slip issued by the first respondent, dated 2.1.2009 and if the first respondent is directed to consider the same and pass appropriate orders thereon, within a specified period.