MADHESWARI Vs. CHAIRMAN, DHARMAPURI MUNICIPALITY

JUDGEMENT

(1.) HEARD Mr.M.Selvam, learned counsel appearing for the petitioner and Mr.R.Vijayakumar, learned Additional Government Pleader appearing for the respondents.

(2.) THOUGH the prayer is for a larger relief, the learned counsel appearing on behalf of the petitioner had submitted that it would be suffice, if the first respondent is directed to consider the representation submitted by the petitioner, dated 30.01.2013, and pass appropriate orders thereon, on merits and in accordance with law, within a specified period.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the first respondent is directed dispose of the representation submitted by the petitioner, dated 30.01.2013, on merits and in accordance with law, as expeditiously as possible, not later than four weeks from the date of receipt of a copy of this order. The respondents are also directed not to remove the Milk Centre (booth) in question, till the disposal of the representation of the petitioner, dated 30.01.2013, if not already removed. The petitioner is directed to furnish a copy of the representation, dated 30.01.2013, to the first 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.