@JUDGMENTTAG-ORDER
M. Jaichandren, J.@mdashHeard Mr. M. Ajmal Khan, the learned Counsel appearing on behalf of the Petitioners, as well as Mr. R. Manoharan, the learned Government Advocate appearing on behalf of the Respondents.
2. At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioners had submitted that it would suffice, if the second Respondent is directed to dispose of the Petitioners'' representation, dated 07.09.2010, on merits and in accordance with law, within a specified period.
3. The learned Government Advocate appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.
4. 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 Petitioners, the second Respondent is directed to consider and dispose of the Petitioners'' representation, dated 07.09.2010, after giving sufficient opportunity of hearing to the Petitioners, as well as to the other parties concerned, 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 Petitioners are directed to submit a copy of the representation, dated 07.09.2010, to the second 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.
5. The writ petition stands disposed of, with the above directions. No costs.
