AMBIKA S. Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) Learned counsel for the petitioners limits the reliefs sought for, to a direction to dispose of Ext.P20 representation submitted by the second petitioner before the 5 th respondent. Petitioner has produced subsequent correspondence between the Land Revenue Commissioner and the Subordinate Officers in Exts.P21, P22 etc.

(3.) Learned Government Pleader on instructions submitted that a report has already been submitted before the 5th respondent.