G LAKSHMI KANDHAN Vs. MEMBER SECRETARY

JUDGEMENT

(1.) MR. P. Wilson, learned Assistant Solicitor General is directed to take notice for R1 and MR.K.Rajasekar, the learned Government Advocate takes notice for R2 to R4.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.

(3.) CONSIDERING the limited prayer sought for by the learned counsel appearing on behalf of the petitioner, without going into the merits of the case, the first respondent is directed to consider and pass orders, on merits and in accordance with law, on the petitioner's application, dated Nil.12.2007, for grant of licence to run the petitioner's saw mill i.e., NATANASABAPATHY SAW MILL, at Nadu Veerapattu Village, Cuddalore Taluk, Cuddalore District, within a period of six weeks from the date of receipt of a copy of this order. The writ petition is ordered accordingly. No costs. Consequently, connected M.P.No.1 is closed.