Imperial Granites Pvt. Ltd. vs The Secretary to Government, Industries Department Commissioner of Geology and Mining, The District Collector and The Assistant Director, Department of Geology and Mining

M. Jaichandren, J.—Heard the learned Counsel appearing on behalf of the Petitioner and the learned Government Advocate appearing on

behalf of the Respondents.

At this stage of the hearing of the writ petition, 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 25.10.2004, on merits and in accordance with law, within a specified period.

The learned Government Advocate 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 25.10.2004, on merits and in accordance with law, after giving an opportunity of hearing to the Petitioner, within a period of 12 weeks from

the date of receipt of a copy of this order, if it had not been disposed of till date. The Petitioner is directed to furnish a copy of the application,

dated 25.10.2004, 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.

The writ petition is ordered accordingly. No costs. Consequently, connected miscellaneous petition is closed.