R MANIKANDAN Vs. COMMISSIONER CORPORATION

JUDGEMENT

(1.) BY consent of the learned counsel on either side, this writ petition is taken up for final disposal.

(2.) HEARD Mr.K.Thilageswaran, learned counsel for the petitioner and Mr.R.Sivakumar, learned counsel appearing for the respondents.

(3.) LEARNED counsel for the petitioner submits that parking facilities are made within the petitioner premises and the petitioner is prepared to obtain permission and he has made an application in that regard to the 1st respondent on 16.06.2010. Even before considering the said application, the 2nd respondent has issued notice to the petitioner.