SECRETARY HOME DEPARTMENT Vs. D P ANAND

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 21. 6. 2002 made in W. P. No. 12706 of 2002, in any by which the learned Judge, after quashing the impugned proceedings of the Commissioner of Police, directed the said authority to dispose of the matter afresh within a period of three weeks from the date of communication of the said order.

(2.) HEARD the learned Government Advocate for the appellants as well as Mr. A. S. Chandrasekar, learned counsel for the second respondent.

(3.) IT is brought to our notice that pursuant to the direction of the learned single Judge, licence was granted and the same was renewed periodically. In such circumstances, we are of the view that no further adjudication is required in this writ appeal at this juncture. However, it is made clear that if there is any violation of the conditions and statutory provisions, the appellants are free to take appropriate action in accordance with law. With the above observation, the writ appeal is dismissed. No costs.