K G SUMANGALA DEVI Vs. TAHSILDAR

JUDGEMENT

(1.) THE petitioner's sister is the 4th respondent. Mainly it is a case where the petitioner seeks for a direction to the competent authorities namely, respondents 1 and 2 to take a decision on Exts.P3 and P4 representations within a time frame.

(2.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(3.) LEARNED Government Pleader points out that only after Ext.P4 representation is disposed of, Ext.P3 can be considered by the officer arrayed as 1st respondent.