PRISM CORPORATION Vs. SECRETARY

JUDGEMENT

(1.) Mr.A.Kumaraguru, learned counsel on record for writ petitioner and Mr.R.P.Prathap Singh, learned Government Advocate on behalf of respondent Nos.1, 4 and 6, Mr.K.Sathishkumar, learned Standing Counsel for Tamil Nadu State Marketing Corporation (TASMAC) on behalf of respondent No.2 and Ms.Vasudha Thiyagarajan, learned counsel on behalf of respondent No.5 are before this Court. Mr.T.C.Gopalakrishnan, learned Standing Counsel for Chennai Corporation accepted notice on behalf of respondent No.3.

(2.) With consent of all the counsel before this Court, the main writ petition itself is taken up and disposed of.

(3.) To be noted, this writ petition pertains to issue of a liquor vending licence which 5th respondent has sought for.