A PURUSHOTHAMAN Vs. DIRECTOR OF TORUISM

JUDGEMENT

(1.) MR.E.Vijayanand, the learned Government Pleader, takes notice for the respondents.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the third respondent is directed to dispose of the application, dated 7.3.2011, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs. Connected M.P.No.1 of 2011 is closed.