Madras High Court
T.Rekha vs The State Of Tamil Nadu on 2 March, 2012
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 2.3.2012
CORAM
THE HONOURABLE MR.JUSTICE M.JAICHANDREN
Writ Petition No.5016 of 2012
T.Rekha [ PETITIONER )
Vs
1. The State of Tamil Nadu
rep. By its Secretary to Government
Department of Commercial Taxes
Fort. St. George,
Chennai -9
2. The Commissioner
Department of Commercial Taxes
Chennai
3. The Deputy Commercial Tax Officer
Kandamangalam Check Post
Lingareddipalayam
Cuddalore District
4. Kirloskar Oil Engines P Ltd.,
Kolhapur 415 202
Maharashtra
5. M/s.Sun Beam Generators Pvt. Ltd.,
R.S.No.24/1, Canal Road,
Kudapakkam,
Villianur, Puducherry 605 508 [ RESPONDENTS ]
Prayer: This petition has been filed seeking for a writ of Mandamus directing the respondents 1 to 3 herein to release the petitioner vehicle bearing Registration No.KA 01 AA 3447 forthwith.
For Petitioner : Mr.S.Subramanian
For Respondents : Mr.S.Kanmani Annamalai
Government Advocate for R1 to R3
O R D E R
Mr.S.Kanmani Annamalai, the learned Government Advocate, takes notice for the respondents 1 to 3.
2. At this stage of the hearing of the writ petition, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the third respondent, with regard to the reliefs sought for in the writ petition, and if the third respondent is directed to dispose of the same, on merits, within a specified time.
3. The learned Government Advocate, appearing for the respondents 1 to 3, has no objection for this Court passing such an order.
4. In view of the submissions made by the learned counsels appearing for the parties concerned, the petitioner is permitted to make a representation to the third respondent with regard to the reliefs sought for in the writ petition, within a period of seven days from today, and on such representation being submitted, the third respondent is directed to pass appropriate orders thereon, on merits and in accordance with law, within a period of ten days thereafter.
5. With the above directions, the writ petition stands disposed of. No costs. Connected M.P.No.1 of 2012 is closed.
2.3.2012 Index:Yes/No Internet:Yes/No lan Note: Issue order copy on 5.3.2012 To:
1. The Secretary to Government The State of Tamil Nadu Department of Commercial Taxes Fort. St. George, Chennai -9
2. The Commissioner Department of Commercial Taxes Chennai
3. The Deputy Commercial Tax Officer Kandamangalam Check Post Lingareddipalayam, Cuddalore District M.JAICHANDREN,J.
lan Writ Petition No.5016 of 2012 2.3.2012