M.L. Sathish Kumar vs The District Collector, The Managing Director, The District Manager, Tamil Nadu State Marketing Corporation Limited and The Commissioner of Police, Law and Order

M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner, the learned Special Government Pleader appearing for the

Respondents 1 and 4 and the learned Counsel appearing for the Respondents 2 and 3.

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

third Respondent is directed to dispose of the representation, dated 24.01.2011, on merits, within a specified period.

The learned Counsels 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 third Respondent is directed to dispose of the

representation, dated 24.01.2011, on merits and in accordance with law, within a period of 8 weeks from the date of receipt of a copy of this

order. The Petitioner is directed to furnish a copy of the representation, dated 24.01.2011, to the third 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. Consequently, connected miscellaneous petitions are closed.