LICENSEE THEATRE KRISHNA PALANICHETTIPATTY Vs. COLLECTOR OF THENI

JUDGEMENT

(1.) By a representation dated 6.9.2002, the petitioner has made a request to the respondent to give effect to, the order of suspension of `C' Form licence for 127 days, after adjusting the period of suspension already given effect to, by the petitioner. As no orders were passed on the said representation dated 6.9.2002, the petitioner seeks a writ of Mandamus to direct the respondent to consider and pass appropriate orders on the petitioner's representation dated 6.9.2002.

(2.) Pending the above writ petition, the petitioner has filed an affidavit of undertaking on 23.9.2002, the relevant portion reads as follows:

(3.) According to Mr.Srinath Sridevan, learned counsel appearing for the petitioner, the suspension of `C' Form licence, as provided in the affidavit of undertaking, will not, in any way, cause prejudice to the respondent.