K SATHIYAMOORTHY AND R MUTHUSUBRAMANIAN Vs. CHAIRMAN,PROJECT DIRECTOR, NATIONAL HIGHWAYS AUTHORITY OF INDIA, SPECIAL TAHSILDAR, (LAND ACQUISITION) AND DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr. S. Muthukrishnan, the learned Counsel appearing on behalf of the Petitioners, Mr. K.K. Senthilvelan, the learned Assistant Solicitor General of India, appearing on behalf of the Respondents 1 and 2, as well as Mr. K.M. Vijaya Kumar, the learned Special Government Pleader appearing on behalf of the Respondents 3 and 4.

(2.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioners had submitted that it would suffice, if the representation of the Petitioner, dated 26.07.2010, is directed to be disposed of, on merits and in accordance with law, within a specified period.

(3.) The learned Counsels appearing on behalf of the Respondents, have no