ARIVOLI MAGALIR IYAKKAM Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner has focused the instant Writ Petition praying for passing of an order by this Court in directing the respondents 1 and 2 from closing the fair price shop run by it and hand over the same to the fourth respondent.

(2.) Heard both sides.

(3.) By consent, the main Writ Petition itself is taken up for final disposal.