S ELANGOVAN Vs. UNION TERRITORY OF PUDUCHERRY

JUDGEMENT

(1.) This Writ Petition has been filed praying for a Writ of Mandamus to direct the respondents to dispose of the petitioner's objections, dated 16.12.2009,within a time frame, after hearing the petitioner.

(2.) The petitioner has stated that he has given a representation, dated 16.12.2009, to the respondents, not to consider the shifting of the arrack shop, which was located at No.420/6, Bharathiyar Road, Karaikal, to the proposed place near the Karaikal bus stand.

(3.) At this stage of the hearing of this Writ Petition, the learned counsel appearing on behalf of the respondents had submitted that the arrack shop in question, had already been shifted to the proposed place and therefore, the Writ Petition has become infructuous.