M KALIMUTHU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed for the issuance of a Writ of Mandamus, to direct the first respondent to consider the representation of the petitioner, dated 16.10.2009.

(2.) Mr. S. C. HEROLD Singh, the learned Government Advocate takes notice on behalf of the respondents. With the consent of both the 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 representation of the petitioner, dated 16.10.2009, on merits and in accordance with law, within a specified period fixed by this Court.