SARAVANA GLOBAL ENERGY LTD Vs. SECRETARY DEPARTMENT OF INDUSTRIES AND COMMERCE GOVERNMENT OF TAMIL NADU

JUDGEMENT

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

(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 representation of the petitioners, dated 14.12.2009, is directed to be disposed of by the second respondent, on merits, within a specified period.