S NOOR MOHAMED Vs. SUPERINTENDENT OF WAKF

JUDGEMENT

(1.) Heard Mr. M. Seenisulthan, the learned Counsel appearing on behalf of the Petitioner and Mr. K.K. Senthil, the learned Counsel appearing on behalf of the Respondent.

(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 Respondent is directed to dispose of the representation of the Petitioner, dated 27.10.2010, on merits and in accordance with law, within a specified period.