SHAJITHA Vs. DIRECTOR TOWN AND COUNTRY PLANNING AUTHORITY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned Government Advocate appearing for the respondents.

(2.) THOUGH the prayer sought for by the petitioners, in the present writ petition, is for a larger relief, the learned counsel appearing on behalf of the petitioners has submitted that it would suffice, if the representation of the petitioners, dated 12.8.2009, is directed to be disposed of by the second respondent, on merits and in accordance with law, within a specified period.

(3.) THE petitioners are directed to furnish to the second respondent a copy of the representation, dated 12.8.2009, along with 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. Accordingly, the writ petition is disposed of, with the above directions. No costs. Consequently, connected miscellaneous petition is closed.