A V R AGENCIES Vs. ASSISTANT COMMISSIONER CT

JUDGEMENT

(1.) MR.Kanmani Annamalai, the learned Special Government Pleader, takes notice for the respondent.

(2.) THOUGH the prayer is for a larger relief, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the respondent is directed to dispose of the applications, dated 12.4.2011, on merits and in accordance with law, within a specified period.

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