LAWS(MAD)-2010-10-412

A THIRUMALAI DEVA DOSS Vs. SUPERINTENDENT OF POLICE, DEPUTY SUPERINTENDENT OF POLICE AND INSPECTOR OF POLICE

Decided On October 18, 2010
A Thirumalai Deva Doss Appellant
V/S
Superintendent Of Police, Deputy Superintendent Of Police And Inspector Of Police Respondents

JUDGEMENT

(1.) Heard Mr. R. Anand, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. K.M. Vijaya Kumar, the learned Special Government Pleader 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 representation of the Petitioner, dated 08.02.2010, is directed to be disposed of, on merits and in accordance with law, within a specified period.

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