KRISHNA SMELTERS LTD Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader (T) appearing for the respondent.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the respondent is directed to dispose of the representation, dated 05.01.2011, on merits, within a specified period.