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Judgment
10 paragraphs · 205 wordsM. Jaichandren, J.—Heard the learned Counsel appearing on behalf of the Petitioner and the learned Government Advocate 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 has submitted that it would suffice, if the
Respondent is directed to dispose of the application, dated 13.06.2011, on merits, within a specified period.
The learned Government Advocate 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 13.06.2011, if it is in order, on merits and in accordance with law, within a period of 8 weeks, from the date of receipt of a copy of this
order. The Petitioner is directed to furnish a copy of the application, dated 13.06.2011, 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 ordered accordingly. No costs. Consequently connected miscellaneous petition is also closed.