JANAKI DAMODHARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS is a petition for police protection. Petitioner is essentially questioning Ext.P8 order. Ext.P8 order is only a temporary order. In the order itself, it is stated that aggrieved parties can make representation. Petitioner filed Ext.P10 representation. In the above circumstances, we direct the 2nd and 3rd respondents to dispose of Ext.P10 as expeditiously as possible after hearing all the interested parties concerned within one month from the date of receipt of the copy of this judgment. With the above direction this writ petition is disposed of.