TUTICORIN SIPCOT INDUSTRIALISTS ASSOCIATION REPRESENTED BY PRESIDENT Vs. DISTRICT COLLECTOR TUTICORIN

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorari, calling for the records of the resolution No.27 dated 27.8.2001 issued by the second respondent and quash the same.

(2.) TUTICORIN Sipcot Industrialists Association, a registered association, has filed the writ petition challenging the enhanced licence fee levied by the third respondent based on a resolution.

(3.) SINCE the appropriate and competent authority, namely, the Secretary to Government, Industries Department, has been approached and detailed representation has been made vindicating the grievance of the petitioner's association, this court is not inclined to go into the merits of the writ petition, except to direct the petitioner to pursue the matter with the Secretary to Government, Industries Department. The Secretary to Government, Industries Department is directed to consider the said representation if not already disposed of within a period of eight weeks from the date of receipt of a copy of this order. Petitioner is given liberty to make a fresh representation in continuation of the earlier representation.