C DHAMODHARAN Vs. DISTRICT COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of mandamus to direct the respondent to correspondingly revise the wholesalers' selling price on kerosene, in view of the increase in wholesale issue price of kerosene, with effect from 01.08.2010 and to notify the same in Madurai District Gazette, Madurai.

(2.) Mr.K.M.Vijayakumar, the learned Special Government Pleader takes notice on behalf of the respondent.

(3.) In view of the averments made in the affidavit filed in support of this petition and in view of the submissions made on behalf of the petitioner, the respondent is directed to consider and dispose of the petitioner's representation, dated 23.08.2010, within a period of eight weeks from the date of receipt of a copy of this order. The petitioner is directed to submit a copy of the representation, dated 23.08.2010, along with a copy of this order, to the respondent. However, it is made clear, that this Court, by this order, has not expressed any opinion on the merits of the matter.