N SRIRANGAN Vs. COMMISSIONER CORPORATION

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ of mandamus to direct the first respondent to dispose of the representation of the petitioner, dated 18.01.2010.

(2.) THE learned Counsel appearing on behalf of the first respondent had submitted that the petitioner has not furnished the necessary particulars for disposal of the representation, dated 18.01.2010, on merits and in accordance with law.