THE BOARD OF TRUSTEES OF CHENNAI PORT TRUST Vs. THE STATE LEVEL SCRUTINY COMMITTEE/PRINCIPAL SECRETARY TO GOVERNMENT AND OTHERS

JUDGEMENT

(1.) The Petitioners have preferred the instant Writ Petition praying for passing of an Order by this Court in directing the First Respondent/State Level Scrutiny Committee, Principal Secretary to Government, Adi Dravidar and Tribal Welfare Department, Chennai, to complete the enquiry within the time determined by this Court relating to the Community status of the Second Respondent, based upon the Representation of the Second Petitioner dated 14.09.2017.

(2.) Heard the Learned Counsel for the Petitioners and the Learned Additional Government Pleader for the First Respondent.

(3.) To avoid an unavoidable delay, notice to the Second Respondent is dispensed with.