CHINNAIYAN Vs. SUPERINTENDENT OF POLICE THANJAVUR

JUDGEMENT

(1.) THIS Writ Petition has been filed for the issuance of a Writ of Mandamus, directing the first respondent to dispose of the representation of the petitioner, dated 05. 10. 2009, within the time fixed by this Court.

(2.) MR. S. C. HEROLD Singh, the learned Government Advocate takes notice on behalf of the respondents 1 and2. With the consent of both parties, the writ Petition is taken up for final disposal.

(3.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the first respondent is directed to dispose of the petitioner's representation, dated 05. 10. 2009, on merits and in accordance with law, within a specified period fixed by this Court.