V P VELAYUDHAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(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 permitted to make a representation to the second respondent, along with the relevant documents, with regard to the reliefs sought for in the writ petition and if the second respondent is directed to dispose of the same, on merits, within a specified time.

(3.) WITH the above directions, the writ petition stands disposed of. No costs.