LAWS(MAD)-2011-1-205

NARASIMHA IMPEX PRIVATE LTD Vs. SECRETARY TO GOVERNMENT

Decided On January 27, 2011
NARASIMHA IMPEX PRIVATE LTD Appellant
V/S
SECRETARY TO GOVERNMENT Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing on behalf of the respondents.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the second respondent is directed to dispose of the representation, dated 12.5.2010, on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 12.5.2010, to the second respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. The writ petition is disposed of, with the above directions. No costs.