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Judgment
P.B.Suresh Kumar, J
Aggrieved by Ext.P6 demand notice issued by the fourth respondent for storage charges in respect of the goods stored by the petitioner at the
warehouse of the second respondent, the petitioner preferred Ext.P8 representation before the third respondent, the Executive Director of the second
respondent. It is alleged by the petitioner that Ext.P8 representation is not being considered. The petitioner, therefore, seeks appropriate directions to
the third respondent to consider Ext.P8 representation, after affording the petitioner an opportunity of hearing.
The learned Assistant Solicitor General of India, on instructions, points out that Ext.P8 representation is yet to be received by the third respondent.
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The learned counsel for the petitioner asserts that Ext.P8 representation has been sent to the third respondent.
Having regard to the facts and circumstances of the case, I deem it appropriate to dispose of the writ petition permitting the petitioner to forward a
copy of Ext.P8 to the third respondent forthwith, and directing the third respondent to treat the copy of Ext.P8 directed to be forwarded as its original
and pass appropriate orders on the same, after affording the petitioner an opportunity of hearing, within three weeks from the date of receipt of a copy
of the judgment. Ordered accordingly. It is made clear that the hearing in terms of this judgment can be held through electronic mode as well.