E.SAKTHIVEL Vs. M.NANDHINI

JUDGEMENT

(1.) Seeking to issue a writ of mandamus forbearing the respondent from interfering with the running of the petitioners' bunk shops till the representations made by the petitioners are considered, the present writ petitions have been filed.

(2.) Heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondent.

(3.) Learned counsel for the petitioners submits that it would be suffice if a direction is issued to respondent to consider the petitioners' representations dated 21.08.2020, 21.08.2020 and 25.08.2020.