M THILAGAVATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mr.K.Baalasundharam, the learned counsel appearing for the petitioner and Mr.R.Manoharan, the learned Government Advocate appearing for the first respondent and Mr.A.Kannan, the learned counsel appearing for the respondents 2 and 3 and Mr.M.Rajarajan, the learned counsel appearing for the fourth respondent.

(2.) THOUGH the prayer sought for by the petitioner, in the present writ petition, is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the petitioner is permitted to make a fresh representation to the first respondent, with regard to the allotment of space for locating a petty shop in the Government rental quarters in Sathiyamoorthy Salai, Pudukottai District and if the first respondent is directed to consider the same and pass appropriate orders thereon, on merits and in accordance with law, within a specified period.