SIVASAKTHI POLYMERS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr.C.Sivasubramanian, learned counsel on record for sole writ petitioner in both the writ petitions is before this Court. Mr.V.Haribabu, learned Additional Government Pleader accepts notice on behalf of all the five respondents in both these writ petitions.

(2.) With the consent of both the learned counsel i.e., counsel for writ petitioner as well as the Revenue counsel, the main writ petitions itself are taken up for disposal, though these writ petitions are listed before this Court today under the caption 'FOR ADMISSION' in the motion list.

(3.) Both the learned counsel submitted, without any disputation or disagreement, that the entire matter turns on a very narrow compass and therefore, main writ petitions itself can be disposed of.