K. Sathiyamoorthy and R. Muthusubramanian vs The Chairman, The Project Director, National Highways Authority of India, The Special Tahsildar, (Land Acquisition) and The District Collector

M. Jaichandren, J.—Heard Mr. S. Muthukrishnan, the learned Counsel appearing on behalf of the Petitioners, Mr. K.K. Senthilvelan, the learned Assistant Solicitor General of India, appearing on behalf of the Respondents 1 and 2, as well as Mr. K.M. Vijaya Kumar, the learned Special Government Pleader appearing on behalf of the Respondents 3 and 4.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioners had submitted that it would suffice, if the representation of the Petitioner, dated 26.07.2010, is directed to be disposed of, on merits and in accordance with law, within a specified period.

The learned Counsels appearing on behalf of the Respondents, have no

In view of the averments made in the affidavit filed in support of this objection for such an order being passed by this Court. petition and in view of the submissions made by the learned Counsel appearing on behalf of the Petitioner, the fourth Respondent is directed to consider and dispose of the Petitioner''s representation, dated 26.07.2010, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The Petitioner is directed to submit a copy of the representation, dated 26.07.2010, along with a copy of this order, to the fourth Respondent. 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 stands disposed of, with the above directions. No costs.