T S NATRAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Mr. K. Sugumaran, Special Government Pleader takes notice for the respondents.

(2.) Petition praying to issue a Writ of Certiorari calling for the records relating to the order of the second respondent in S. R. No. 65977 of 2001 dated 9-11-2001 and quash the same.

(3.) Today, when the above writ petition came up for admission, on a perusal of the records and upon hearing the learned counsel for both, it comes to be known that in an earlier writ petition filed by this petitioner on one and the same subject matter in W. P. 16527 of 2001 along with W. M. P. No. 24566 of 2001, this Court has issued a direction to the respondents to dispose of the representation of the petitioner dated 4-1-2001 within eight weeks from the date of the receipt of a copy of the said order, further permitting the petitioner to continue till then as a tenant on condition that the petitioner pays the rent regularly to the respondents.