M MUTHUSWAMY Vs. SECRETARY TO GOVTCOMMERCIAL TAXES

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner against the 3rd respondent to consider the representation of the petitioner dated 12. 08. 2007 and pass orders on the same.

(2.) HEARD the learned counsel for the petitioner and Mr. N. Senthil Kumar, learned Government Advocate (Writs) taking notice for the respondents.

(3.) CONSIDERING the limited scope of the prayer sought for, without going into the merits of the case, the 3rd respondent is directed to consider the petitioner's representation dated 12. 08. 2007 in accordance with law and pass appropriate orders on the same within a period of four weeks from the date of receipt of a copy of this order. This writ petition and the connected miscellaneous petition stand disposed of accordingly. No costs.