N SETHUMATHAVAN Vs. REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the first respondent to consider the representation of the petitioner dated 14.2.2011 regarding reconnection of the bore water supply to the flat of the petitioner Door No.1, Block No.11, CPDCHS Enclave, Vallalar Nagar, Ondipudur, Coimbatore District expeditiously.

(2.) MR.L.S.M.Hasan Fizal, learned Government Advocate takes notice on behalf of the respondents 1 and 3. MR.R.Shivakumar, learned counsel takes notice on behalf of the second respondent. By consent of all parties, the writ petition is taken up for final disposal.