AI Structured Summary
Not yet generated for this judgment
Judgment
M. Jaichandren, J.—Heard the learned Counsel appearing on behalf of the Petitioner and the learned Additional Government Pleader appearing on behalf of the Respondents.
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 second Respondent is directed to dispose of the representation, dated 18.04.2005, on merits, within a specified period.
The learned Additional Government Pleader 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 18.04.2005, on merits and in accordance with law, if it had not been disposed of, till date, within a period of 12 weeks from the date of receipt of a copy of this order, after giving an opportunity of hearing to the Petitioner and the other persons concerned, if any. The Petitioner is directed to furnish a copy of the representation, dated 18.04.2005, 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 accordingly. No costs. Consequently, connected miscellaneous petition is closed.