R SATHYASRI Vs. REGISTRAR

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus directing the 1st respondent to consider the representation dated 13.07.2009 forwarded to the 1st respondent at the earliest point of time. Heard the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) BY consent of the parties, the Writ petition is taken up for final hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the petitioner is permitted to make a representation to the first respondent, with regard to reliefs sought for in the writ petition, within a period of seven days from today and on receipt of such representation, the first respondent is directed to dispose of the same, on merits and in accordance with law, within a period of two weeks thereafter. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. With the above directions, the writ petition stands disposed of. No costs. Consequently connected M.P. is also closed.