A VINCENT Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel 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 first respondent is directed to dispose of the representation of the petitioner, dated 11.11.2010, on merits and in accordance with law, within a specified period.