Tvl. Sadanam Personal Products Limited, No. 3/34, I Floor, Bheemanna Mudaliar II Street, Bheemannapet, Chennai-18 vs The Commercial Tax Officer, Alwarpet Asst. Circle, Chennai

Mr. Justice M. Jaichandren

Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

Though the prayer is for a larger relief, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the

respondent is directed to dispose of the representation, dated 7.12.2011, on merits and in accordance with law, within a specified period.

The learned counsel appearing on behalf of the respondent, 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 respondent is directed to dispose of the representation,

dated 7.12.2011, on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. The

petitioner is directed to furnish a copy of the representation, dated 7.12.2011, to the 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.