M NARAYANASWAMY Vs. ASSISTANT ENGINEER, O AND M/CEDC-NORTH, TAMIL NADU ELECTRICITY BOARD AND P RAJASEKARAN

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioner and the learned Counsel appearing on behalf of the first Respondent.

(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 application, dated 09.04.2011, on merits, within a specified period.

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