Sesurani vs The District Collector, The Superintendent of Police and The Sub Inspector of Police

M. Jaichandren, J.—Heard Mrs.P. Malini, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. S.C. Herold Singh, the

learned Government Advocate appearing on behalf of the Respondents.

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 representation of the Petitioner, dated 23.12.2009, is directed to be disposed of, on merits and in accordance with law, within a specified

period.

The learned Government Advocate appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.

In view of the averments made in the affidavit filed in support of this petition and in view of the submissions made by the learned Counsel

appearing on behalf of the Petitioner, the second Respondent is directed to consider and dispose of the Petitioner''s representation, dated

23.12.2009, on merits and in accordance with law, after giving an opportunity of hearing to the Petitioner, as well as to the other persons

concerned, within a period of twelve weeks from the date of receipt of a copy of this order. The Petitioner is directed to submit a copy of the

representation, dated 23.12.2009, along with a copy of this order, to the second Respondent. 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 stands disposed of, with the above directions. No costs.