Sundara Desikachariar, Power Agent of R. Srinivasaraghava Patrachari alias Parthasarathy, S. Krishnan Patrachari, S. Jagannathan Patrachari, Ramanujam S. Patrachari, S. Raghunath Patrachari, S. Ranganathan Patrachari, R. Gopal Patrachari, R. Ramanujam Patrachari and R. Vasudevan Patrachari and Sthalasthars of Arulmigu vs The Commissioner, Hindu Religious and Charitable (Admn.) Endowment Department and Chakrapani Bhattachariar

P.K. Misra, J.—By consent, the main writ petition itself is taken up for final disposal.

Heard the learned senior counsel appearing for the petitioner as well as the Additional Government Pleader appearing for the first respondent.

In the facts and circumstances of the case, without expressing any opinion on the merits of the contentions raised, the first respondent is hereby

directed to consider the representation made on behalf of the petitioners and dispose of the same in accordance with law, within a period of six

weeks from the date of communication of this order. A representative of the petitioners and the second respondent would also be given an

opportunity for being heard.

With the above direction, the writ petition is disposed of. No costs. Consequently, W.P.M.P. No.16983 of 2004 is also dismissed.