D RAJAPPA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioners, as well as the learned Additional Government Pleader appearing for the respondents.

(2.) AT this stage of the hearing of the writ petitions, the learned counsel appearing on behalf of the petitioners had submitted that it would suffice, if this Court is pleased to permit the petitioners to make representations to the respondents, with regard to the reliefs sought for in the writ petitions, within a specified period and on such representation being made, the respondents are directed to dispose of the same, on merits and in accordance with law, within a specified period.

(3.) THE learned Additional Government Pleader appearing on behalf of the respondents, has no objection for such an order being passed by this Court.