S. Jacob vs The District Collector and The Assistant Director of Geology and Mining

M. Jaichandren, J.—Heard the learned Counsel appearing on behalf of the Petitioner and the learned Sepcial 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

first Respondent is directed to dispose of the representation, dated 25.03.2011, on merits, within a specified period.

The learned Special 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 first Respondent is directed to dispose of the

representation, dated 25.03.2011, on merits and in accordance with law, as expeditiously as possible, not later than 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 25.03.2011, 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. Consequently, connected miscellaneous petition is closed.