CourtKutchehry.com
High CourtsSingle Bench(2009) 07 MAD CK 0319

K.R. Gurusamy vs The Principal Chief Conservator of Forests, Conservator of Forests and Principal Accounts General

Madras High Court · Decided on 2 July 2009

HON’BLE JUDGES
M. Jaichandren, J
CASE NUMBER
Writ Petition No. 5938 of 2007 and O.A. No. 839 of 2001
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 191 words

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

2.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the petitioner has submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 26.12.2000, on merits, within a specified period.

3.

The learned Counsels 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 first respondent is directed to dispose of the representation, dated 26.12.2000, on merits and in accordance with law, within a period of 12 weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 26.12.2000, 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 disposed of accordingly. No costs.