Madras High Court
Sundara Desikachariar, Power Agent Of ... vs The Commissioner, Hindu Religious And ... on 2 June, 2004
Author: P.K. Misra
Bench: P.K. Misra
ORDER P.K. Misra, J.
1. By consent, the main writ petition itself is taken up for final disposal.
2. Heard the learned senior counsel appearing for the petitioner as well as the Additional Government Pleader appearing for the first respondent.
3. In the facts and circumstances of the case, without expressing any opinion on the merits of the contentions raised, the first respondent is hereby directed to consider the representation made on behalf of the petitioners and dispose of the same in accordance with law, within a period of six weeks from the date of communication of this order. A representative of the petitioners and the second respondent would also be given an opportunity for being heard.
4. With the above direction, the writ petition is disposed of. No costs. Consequently, W.P.M.P. No.16983 of 2004 is also dismissed.