High CourtsSingle Bench(2012) 02 MAD CK 0098

Arumugavel vs Principal Secretary to Government Industries Department Fort St. George Chennai 600009, The Commissioner of Geology and Mining Guindy Chennai, The District Collector Ramanathapuram District Ramanathapuram and The Assistant Director Geology and Mining Ramanathapuram

Madras High Court · Decided on 21 February 2012

HON’BLE JUDGES
M. Jaichandren, J
CASE NUMBER
Writ Petition No. 3936 of 2012

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Judgment

10 paragraphs · 210 words

Honourable Mr. Justice M. Jaichandren

1.

This Writ Petition has been filed praying that this Court may be pleased to issue a Writ of Mandamus to direct the first respondent, to dispose of

the appeal, dated 07.01.2012, filed by the petitioner, on merits and in accordance with law, within the period fixed by this Court.

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

first respondent is directed to dispose of the appeal, dated 07.01.2012, on merits, within a specified period.

3.

The learned counsels appearing on behalf of the respondents, have no objection for such an order being passed by this Court.

4.

In view of the submissions made by the learned counsels appearing on either side, the first respondent is directed to dispose of the appeal, dated

07.01.2012, filed by the petitioner, on merits and in accordance with law, within a period of 12 weeks from the date of receipt of a copy of this

order. The petitioner is directed to furnish a copy of the appeal, dated 07.01.2012, to the first respondent, along with a copy of this order.

The writ petition is disposed of accordingly. No costs.