K KARTHIK Vs. CHIEF ENGINEER, EXECUTIVE ENGINEER, AGRICULTURAL ENGINEERING DEPARTMENT AND ASSISTANT EXECUTIVE ENGINEER (AE)

JUDGEMENT

(1.) Heard Mr. Jeyaprakash, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. R. Manoharan, the learned Government Advocate appearing on behalf of the Respondents.

(2.) 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 subsidy application of the Petitioner, dated 11.11.2010, is directed to be disposed of, on merits and in accordance with law, within a specified period.

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