E PRAKASAM Vs. MUNICIPAL REGIONAL DIRECTOR

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to consider and dispose of the petitioner's representation dated 3.12.2009 followed by another reminder representation dated 21.1.2011 (wrongly mentioned as 21.1.2001) and consequently direct the respondents to grant permission to the petitioner to make his investments for developing the infrastructure of the Yathri Nivas and thereby renew the lease of the Yathri Nivas and canteen situated at Hospital Road, Kancheepuram for further period of 3 years in favour of the petitioner by applying G.O.Ms.No.92 dated 3.7.3007.

(2.) MR.V.Arun, learned Additional Government Pleader, takes notice on behalf of the respondents. By consent of both parties, the writ petition is taken up for disposal.

(3.) CONSIDERING the nature relief sought for and the submission made by the learned Additional Government Pleader appearing for the respondents, the second respondent is directed to consider the representations dated 3.12.2009 and 21.1.2011 in the light of the G.O.Ms.No.92 dated 3.7.2007 as may be applicable to the petitioner within a period of two weeks from the date of receipt of a copy of this order. Petitioner is also directed to furnish copies of the representations dated 3.12.2009 and 21.1.2011 along with a copy of this order to the second respondent. The writ petition is ordered as above. No costs.