CourtKutchehry.com
High CourtsSingle Bench

J. Vimala vs State of Tamil Nadu

Madras High Court · Decided on 7 August 2009 · Citation: (2009) 08 MAD CK 0220

HON’BLE JUDGES
M. Jaichandren, J
CASE NUMBER
Writ Petition No. 108 of 2007 (O.A. No. 1266 of 2001)
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 169 words

M. Jaichandren, J.—Heard the learned Counsel appearing for the petitioner and the learned Counsel appearing for the respondents.

2.

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 second respondent is directed to dispose of the representation of the petitioner, dated 22.1.2001, within a specified time.

3.

The learned Additional Government pleader appearing on behalf of the respondents, has no objection for such an order being passed by this Court.

4.

In view of the submissions made by the learned Counsels appearing on either side, the second respondent is directed to dispose the representation of the petitioner, dated 22.1.2001, on merits and in accordance with law, within 12 weeks from the date of receipt of 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 disposed of accordingly. No costs.