SENTHILVEL Vs. DISTRICT COLLECTOR DISTRICT

JUDGEMENT

(1.) 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 first respondent is directed to dispose of the representation, dated 9.1.2010, on merits and in accordance with law, within a specified period.

(2.) THE learned Government Advocate appearing on behalf of the respondents, has no objection for such an order being passed by this Court.