V R SWAMINATHAN Vs. EXECUTIVE OFFICER

JUDGEMENT

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

(2.) THIS writ petition has been filed praying for a writ of Mandamus to direct the first respondent to take action against the second respondent, who is running a hosiery goods manufacturing factory in the premises of the second respondent temple, without obtaining the necessary licence, as per law.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the parties concerned, the first respondent is directed to dispose of the representation, dated 7.9.2009, after giving an opportunity of hearing to the petitioner, as well as to the second respondent, within a period of twelve weeks from the date of receipt of a copy of this order.