S. Latha vs The Joint Registrar, Madurai District Co-operative Societies and The Special Officer, All Co-op. Institutions Employees Co-operative Housing Society Ltd.

M. Jaichandren, J.—Heard Mr. V. Kannan, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. R. Manoharan, the learned Government Advocate appearing on behalf of the Respondents.

Though the prayer sought for by the Petitioners in the present writ petition is for a larger relief, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the representation of the Petitioner, dated 14.09.2010, is directed to be disposed of, on merits and in accordance with law, within a specified period.

The learned Government Advocate appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.

In view of the averments made in the affidavit filed in support of this petition and in view of the submissions made by the learned Counsel appearing on behalf of the Petitioner, the first Respondent is directed to consider and dispose of the Petitioner''s representation, dated 14.09.2010, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. The Petitioner is directed to submit a copy of the representation, dated 14.09.2010, along with a copy of this order, to the first Respondent. 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 stands disposed of, with the above directions. No costs.