VASANTHAM SRI VENKATESWARA Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioners and the learned Additional Government Pleader appearing for the respondent.

(2.) AT this stage of the hearing of the writ petitions, the learned counsel appearing for the petitioners had submitted that it would suffice if the petitioners are permitted to make representations to the respondent, with regard to the reliefs sought for in the writ petitions and if the respondent is directed to dispose of the same, on merits, within a specified time.

(3.) WITH the above directions, these writ petitions stand disposed of. No costs.