V. Sukanya vs The Commissioner Corporation of Chennai

M. Jaichandren, J.—Mr. V. Jaya Prakash Narayanan, learned Additional Government Pleader takes notice 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 representation, dated 27.05.2011, on merits, within a specified period.

The learned Additional Government Pleader 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 representation,

dated 27.05.2011, 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 27.05.2011, 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 disposed of accordingly. No costs. Consequently, connected Miscellaneous Petition is closed.