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Judgment
M. Jaichandren, J.—Heard Mr. K. Baalasundharam, the learned Counsel appearing for the Petitioner and Mr. R. Manoharan, the learned Government Advocate appearing for the first Respondent and Mr. A. Kannan, the learned Counsel appearing for the Respondents 2 and 3 and Mr. M. Rajarajan, the learned Counsel appearing for the fourth Respondent.
Though the prayer sought for by the Petitioner, in the present writ petition, is for a larger relief, the learned Counsel appearing on behalf of the Petitioner has submitted that it would suffice, if the Petitioner is permitted to make a fresh representation to the first Respondent, with regard to the allotment of space for locating a petty shop in the Government rental quarters in Sathiyamoorthy Salai, Pudukottai District and if the first Respondent is directed to consider the same and pass appropriate orders thereon, on merits and in accordance with law, within a specified period.
The learned Counsels 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 Petitioner is permitted to make a fresh representation to the first Respondent, with regard to the allotment of space for locating a petty shop in the Government rental quarters in Sathiyamoorthy Salai, Pudukottai District, within a period of fifteen days from today, and on receipt of such representation, the first Respondent is directed to consider the same and pass appropriate orders thereon, on merits and in accordance with law, within a period of eight weeks thereafter. The Petitioner is directed to furnish a copy of the representation to the first Respondent, along with the 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.
With the above directions, the writ petition stands disposed of. No costs.