A. CHARLES Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Mr. D. Suriyanarayanan, learned Additional Government Pleader takes notice for the first respondent. Mr. K. Satishkumar, learned standing counsel takes notice for the respondents 2 and 3. By consent of both parties, the main writ petition is taken up for final disposal at the admission stage itself.

(2.) This writ petition is filed seeking for a mandamus directing the respondents to dispose of the representations dated 14.10.2019 and 16.10.2019, wherein and whereby, he sought for allotment of TASMAC shop No. 8253 at the Nilgiris District.

(3.) Heard both sides.