LAWS(MAD)-2012-3-58

T REKHA Vs. STATE OF TAMIL NADU REP BY ITS SECRETARY TO GOVERNMENT DEPARTMENT OF COMMERCIAL TAXES

Decided On March 02, 2012
T.REKHA Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) MR.S.Kanmani Annamalai, the learned Government Advocate, takes notice for the respondents 1 to 3.

(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, with regard to the reliefs sought for in the writ petition, and if the third respondent is directed to dispose of the same, on merits, within a specified time.

(3.) WITH the above directions, the writ petition stands disposed of. No costs. Connected M.P.No.1 of 2012 is closed.