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Judgment
M. Jaichandren, J.—Heard Mr. G. Marimuthu, the learned Counsel appearing on behalf of the Petitioner.
At this stage of the hearing of the writ petition, 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 appeal of the Petitioner, dated 01.03.2010, on merits and in accordance with law, within a specified period.
In view of the submissions made by the learned Counsel appearing on behalf of the Petitioner, the first Respondent is directed to dispose of the appeal of the Petitioner, dated 01.03.2010, after giving an opportunity of hearing to the Petitioner, as well as to the other persons concerned, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. The Petitioner is directed to furnish a copy of the appeal, dated 01.03.2010, to the first 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.
The writ petition is disposed of accordingly. No costs.