M.G.M. Rajan vs The Income Tax Department and Max Worth Home Ltd.

M. Jaichandren, J.—The learned Counsels take notice for the Respondents.

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 second Respondentis directed to dispose of the representation, dated10.5.2011, on merits and in accordance with law, within aspecified period.

The learned Counsels appearing on behalf of theRespondents, have no objection for such an order beingpassed by this Court.

In view of the submissions made by the learnedcounsels appearing on either side, the second Respondent isdirected to dispose of the representation, dated 10.5.2011,on merits and in accordance with law, after giving anopportunity of personal hearing to the Petitioner, as wellas to the third Respondent and the other persons concerned,if any, within a period of eight weeks from the date ofreceipt of a copy of this order. The Petitioner is directedto furnish a copy of the representation, dated 10.5.2011, to the second 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, withthe above directions. No costs. Connected M.P. Nos. 1 and 2of 2011 are closed.