G SRIDHAR Vs. DIVISION ENGINEER HIGHWAYS

JUDGEMENT

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

(2.) AT this stage of the hearing, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the first respondent, with regard to the reliefs sought for in the present writ petition, and if the first respondent is directed to dispose of the same, on merits, within a specified time, as fixed by this Court.

(3.) WITH the above directions, the writ petition stands disposed of. No costs.