C.J. GEORGE Vs. INDIAN RARE EARTHS LTD

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers:

(2.) WHEN the matter is taken up for consideration, it is brought to the notice of this Court that the grievance projected in the writ petition has also been highlighted by way of Exts. P7 and P10 which are pending consideration before the first respondent. It is submitted by the learned counsel for the petitioner that, the petitioner will be satisfied, if a direction is given to the first respondent to consider and pass appropriate orders on Exts. P7 and P10 representations within a reasonable time.

(3.) CONSIDERING the limited nature of relief sought for, this Court does not find it necessary to go into the merits of the case. The writ petition is disposed of, directing the first respondent to consider and pass appropriate orders on Exts. P7 and P10 in accordance with law, at the earliest, at any rate, within 'six weeks' from the date of receipt of a copy of this judgment. The petitioner shall produce a copy of the judgment along with a copy of the writ petition before the first respondent for further steps.