V SUDHAKARAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) HEARD Mr.M.Ajmal Khan, the learned counsel appearing on behalf of the petitioner, as well as Mr.R.Manoharan, the learned Government Advocate appearing on behalf of the respondent.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the application of the petitioner, dated 20.01.2010, regarding the renewal of licence to sell crackers, for the year 2010-2011, is directed to be disposed of, on merits and in accordance with law, within a specified period.

(3.) THE writ petition stands disposed of, with the above directions. No costs. Consequently, connected miscellaneous petition is closed.