EMJAY CONSTRUCTIONS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Mr. Kanmani Annamalai, the learned Special Government Pleader, takes notice for the Respondents.

(2.) The learned Counsel appearing on behalf of thePetitioner had submitted that it would suffice, if thefirst Respondent is directed to dispose of the application,dated 11.4.2011, on merits and in accordance with law,within a specified period.

(3.) The learned Special Government Pleader appearing onbehalf of the Respondents, has no objection for such anorder being passed by this Court.