S RAJIVI Vs. UNION OF INDIA

JUDGEMENT

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

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the third respondent is directed to dispose of the representations, dated, 09.02.2007, 28.05.2007 and 16.10.2007, on merits, within a specified period.