L KALYAMOORTHY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, the learned Additional Government Pleader appearing for the first respondent and the learned counsel appearing for the second respondent.

(2.) THOUGH the prayer is for a larger relief, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is may be permitted to make a representation to the second respondent with regard to the relief?s sought for in the writ petition, and if the second respondent is directed to dispose of the same, within a specified period.

(3.) THE learned counsel appearing for the respondents has no objection for this Court passing such an order.