T. SATHISH KUMAR Vs. TERRITORY MANAGER LPG

JUDGEMENT

(1.) The writ petition has been filed in the nature of writ of certiorarified mandamus, calling for the records pertaining to the impugned letter issued in CBE:LPG:LOI:KUMARAPALAYM (OPEN) dated 15.11.2019 on the file of the first respondent and quash the same and issue consequential direction to the respondents to issue the dealership considering the application and the representation made by the petitioner on 16.08.2019.

(2.) On 03.01.2020, when the present writ petition came for consideration, this Court passed the following order:

(3.) The matter is again listed today. Heard Mr.P.Kumaresan, the learned counsel for the petitioner and Mr.Vijayan, the learned counsel for M/s.Kings and Partridge on behalf of the respondents.