@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHeard Mr. T.A. Ebenezer, the learned Counsel appearing for the Petitioner and Mr. K.M. Vijaya Kumar, the learned
Special Government Pleader appearing for the Respondents 1 to 3.
2. By consent of both the parties, the writ petition is taken up for hearing and disposal.
3. At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if
the third Respondent is directed to dispose of the application of the Petitioner, dated 23.07.2010, on merits and in accordance with law, within a
specified period.
4. The learned Special Government Pleader appearing on behalf of the Respondents 1 to 3, has no objection for such an order being passed by
this Court.
5. In view of the submissions made by the learned Counsels appearing 3 on either side, the third Respondent is directed to dispose of the
application of the Petitioner, dated 23.07.2010, after giving an opportunity of hearing to the Petitioner, the fourth Respondent, as well as to the
other persons concerned, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order.
The Petitioner is directed to furnish a copy of the application, dated 23.07.2010, to the third 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.
6. This writ petition is disposed of accordingly. No costs.
