N. Balaraman vs The Managing Director, Tamil Nadu Housing Board and The Executive Engineer andAdministrative Officer

M. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner and the learned Counsel appearing for the Respondents.

Though the prayer sought for by the Petitioner, in the present writ petition, is for a larger relief, the learned Counsel appearing on behalf of the

Petitioner has submitted that it would suffice, if the representation of the Petitioner, dated 15.4.2009, is directed to be disposed of by the second

Respondent, on merits and in accordance with law, within a specified period.

The learned Counsel 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 second Respondent is directed to dispose of the

representation, dated 15.4.2009, on merits and in accordance with law, within a period four weeks from the date of the receipt of a copy of this

order. The Petitioner is directed to furnish a copy of the representation, dated 15.4.2009, to the second 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, with the above directions. No costs.