R.S. THULASI RAMAN Vs. DISTRICT COLLECTOR, VELLORE

JUDGEMENT

(1.) Writ Petition is filed for a direction to the 2nd respondent to grant consent for operating the modern rice mill at door No. 768, Sholinghur Main Road, Kumpinipet, Ranipet District, by processing the application dtd. 28/4/2022.

(2.) By consent of both the learned counsel appearing for the petitioner as well as Mr. A.Selvendran, learned Special Government Pleader, who takes notice for the 1st respondent and Mrs.Shanmugavalli Sekar, learned Standing Counsel, who takes notice for the 2nd respondent, the Writ Petition is taken up for final disposal at the stage of admission itself.

(3.) Heard the learned counsel appearing for the petitioner as well as the learned Special Government Pleader appearing for the 1st respondent and learned Standing Counsel appearing for the 2nd respondent and perused the entire materials available on record.