LAWS(MAD)-2009-6-13

A SUBRAMANI Vs. COMMISSIONER OF POLICE

Decided On June 24, 2009
A.SUBRAMANI Appellant
V/S
COMMISSIONER OF POLICE, SALEM CITY Respondents

JUDGEMENT

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

(2.) THE learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 8.6.2009, within a specified period.