A EASUDOSS Vs. STATE OF TAMIL NADU

JUDGEMENT

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

(2.) AT this stage of the hearing, the learned counsel appearing for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the first respondent, with regard to the reliefs prayed for by the petitioner, and if the first respondent is directed to dispose of the same, taking into consideration the proposal made by the second respondent by his letter, dated 23.6.2000, made in N.C.3/27285/98, within a specified period.