G MEERABAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MR. N. SENTHIL Kumar, the learned Government Advocate takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) THE only relief sought for by the petitioner in the present writ petition is for a direction to the respondent to consider the representation of the petitioner, dated 29. 10. 2007 and dispose of the same on merits, within a specified period.