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[Cites 1, Cited by 8]

Madras High Court

R.Brindha vs The Principal Secretary & Commissioner ... on 12 September, 2014

Author: V.Ramasubramanian

Bench: V.Ramasubramanian

       

  

  

 
 
 IN THE HIGH COURT OF JUDICATURE AT MADRAS  

DATED: 12.9.2014

CORAM  

THE HONOURABLE MR.JUSTICE V.RAMASUBRAMANIAN

Writ Petition No.22599 of 2014

R.Brindha					 		.. 	Petitioner

Vs.

1. The Principal Secretary &  Commissioner of Transport
    Ezhilagam, Chepauk
    Chennai 600 005.

2. The Senior Divisional Retail Sales Manager
    Indian Oil Corporation
    Indian Oil Bhavan, 8/1079, Avinashi Road
    Coimbatore 641 018.		 			.. 	Respondents
-----
	Petition under Article 226 of the Constitution of India praying for a writ of Mandamus directing the first respondent to dispose the appeal petition bearing No.23810/M5/2013 pending on the file of the first respondent and direct the Additional District Magistrate and District Revenue Officer to issue No Objection Certificate.
-----
		For Petitioner   	:   Mrs.A.V.Bharathy
					    For Mr.R.Raj Mohan
		For Respondent-1 	:   Mr.P.Sanjay Gandhi, Addl.G.P.
		For Respondent-2	:   Mr.V.Anantha Natarajan
-----

O R D E R

The petitioner has come up with the above writ petition seeking a limited prayer to direct the first respondent to dispose of the appeal petition filed by her.

2. Heard Mrs.A.V.Bharathy, learned counsel for the petitioner, Mr.P.Sanjay Gandhi, learned Additional Government Pleader for the first respondent and Mr.V.Anantha Natarajan, learned counsel for the second respondent.

3. The petitioner applied for the award of dealership for running a retail outlet. The petitioner was obliged to produce a No Objection Certificate. The competent authority rejected the application. As against the order of rejection, the petitioner filed an appeal. The appeal is not yet disposed of. Hence, the petition is before this Court.

4. Considering the limited nature of the prayer made, this writ petition is disposed of, directing the first respondent to consider the appeal and pass appropriate orders within a period of eight weeks from the date of receipt of a copy of this order. No costs. Consequently, M.P.No.1 of 2014 is also closed.

Index		: Yes/No							 12.9.2014.
Internet	: Yes/No

kpl



To

The Principal Secretary &  Commissioner of Transport
Ezhilagam, Chepauk
Chennai 600 005.


V.RAMASUBRAMANIAN,J.
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W.P.No.22599 of 2014.







12.9.2014.