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Judgment
11 paragraphs · 214 wordsM. Jaichandren, J.—Heard the learned Counsel appearing for the Petitioner and the learned Counsel appearing on behalf of the
Respondent.
At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if
the Respondent is directed to dispose of the application, dated 28.5.2007, on merits and in accordance with law, within a specified period.
The learned Counsel appearing on behalf of the Respondent, 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 Respondent is directed to dispose of the application,
dated 28.5.2007, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order, if it is in
order and if it had not been disposed of till date. The Petitioner is directed to furnish a copy of the application, dated 28.5.2007, to the
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.