R ROSE Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the fourth respondent is directed to dispose of the appeal, dated 21.3.2003, filed under Section 113A(6), read with Section 79 of the Town and Country Planning Act, 1971, after giving an opportunity of hearing to the petitioner, 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. 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.