Happy Hotels vs The Director of Tourism, The Special Secretary (Excise) Commissioner of Excise Department of Revenue and Disaster Management (Excise) and The Deputy Commissioner (Excise) Office of the Deputy Commissioner (Excise)

M. Jaichandren, J.—Mr. E. Vijayanand, the learned Government Pleader, takes notice for the Respondents.

The learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the third Respondent is directed to dispose of the application, dated 7.3.2011, on merits and in accordance with law, within a specified period.

The learned Additional Government Pleader appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.

In view of the submissions made by the learned Counsels appearing on either side, the third Respondent is directed to dispose of the application, dated 7.3.2011, on merits and in accordance with law, within a period of ten days from the date of receipt of a copy of this order. The Petitioner is directed to furnish a copy of the application, dated 7.3.2011, to the third Respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.

Accordingly, the writ petition is disposed of, with the above directions. No costs. Connected M.P. No. 1 of 2011 is closed.