S BALUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ADMIT. Mr. S.P. Prabhakaran, learned Special Government Pleader takes notice for respondents. With consent of the learned counsel on either side, the writ petition itself is taken up for final disposal.

(2.) HAVING regard to the prayer in the writ petition that the representation dated 21.04.2004 submitted by the petitioner may be directed to be disposed of, I am inclined to direct the third respondent to consider the said representation in accordance with law and take a decision thereon in any event not later than 30.07.2004. In so doing, if the proceedings of the third respondent in Roc. No: A3/44658/2003 dated 18.5.2004 is attracted to the case in hand, the second respondent shall give due regard to the same. With the above observation, this writ petition and the connected miscellaneous petition shall stand disposed of.