S R JAYARAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioner and the learned Government Advocate, who takes notice for the respondents.

(2.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 13.8.2008, is directed to be disposed of by the 4th respondent, within a specified period.

(3.) THE writ petition is disposed of accordingly. No costs.