S KARTHIKEYAN Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT KANCHEEPURAM

JUDGEMENT

(1.) (This writ petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus to direct the second respondent to grant time for filing objection for running the Wine Shop at No.3, Mudichur Road, Chennai " 600 045 based upon the petitioner's representation, dated 14.8.2007.) Mr.A.Arumugam, the learned Additional Government Pleader takes notice for the first respondent and Mr.J.Ravindran, learned counsel takes notice for the second respondent.

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