G BABU Vs. PERUNDEVI

JUDGEMENT

(1.) BY consent of the learned counsel on either side, this Writ Petition is taken up for final disposal. The learned Government Advocate takes notice for Respondents 7 and 8.

(2.) HEARD both sides.

(3.) SO far as the prayer of the petitioner regarding disposal of the appeal is concerned, it is not difficult for this Court to give direction to the 8th respondent but the other direction to the seventh respondent not to give effect to the order dated 25.01.2009 cannot be ordered since the said order is the subject matter of the appeal. If any stay application is filed by the petitioner, the eighth respondent is requested to pass orders on it expeditiously pending disposal of the appeal. In any event, the appeal is ordered to be disposed of within a period eight weeks from today, after hearing the petitioner and respondents 1 to 6. With the above direction, the writ petition is disposed of. No costs. Consequently, connected miscellaneous petition is closed.