LAWS(MAD)-2010-11-233

P R S MANI ALIAS SUBRAMANI Vs. STATE OF TAMIL NADU

Decided On November 25, 2010
P.R.S.MANI ALIAS SUBRAMANI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) HEARD Mr.K.P.S.Palanivel Rajan, the learned counsel appearing for the petitioner and Mr.R.Manoharan, the learned Government Advocate appearing for the respondents.

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

(3.) IN view of the submissions made by the learned counsels appearing on either side, the second respondent is directed to dispose of the representation of the petitioner, dated 04.11.2010, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 04.11.2010, to the second respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. This writ petition is disposed of accordingly. No costs.