Emjay Constructions vs The Assistant Commissioner (CT) and Tuticorin Port Trust

M. Jaichandren, J.—Mr. Kanmani Annamalai, the learned Special Government Pleader, takes notice for the Respondents.

The learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the first Respondent is directed to dispose of the

application, dated 11.4.2011, on merits and in accordance with law, within a specified period.

The learned Special Government Pleader appearing on behalf of the Respondents, 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 first Respondent is directed to dispose of the application,

dated 11.4.2011, on merits and in accordance with law, within a period of fifteen days from the date of receipt of a copy of this order .The

Petitioner is directed to furnish a copy of the application ,dated 11.4.2011, to the first 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. Connected M.P. No. 1 of 2011 is closed.