N MURUGESAN Vs. COMMISSIONER DIRECTOR OF INDUSTRIES AND COMMERCE,; GENERAL MANAGER DISTRICT INDUSTRIES CENTRE AND

JUDGEMENT

(1.) Heard the learned Counsels appearing for the Petitioner, as well as the Respondents.

(2.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the Respondent is directed to dispose of the representation, dated 26.4.2011, on merits and in accordance with law, within a specified period.

(3.) The learned Government Advocate appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.