K VELMANI Vs. COMMISSIONER DINDIGUL MUNICIPALITY

JUDGEMENT

(1.) Heard Mr.B.Saravanan, the learned counsel appearing on behalf of the petitioner and Mr.S.C.Herold Singh, the learned Government Advocate appearing on behalf of the respondents 1 and 2 and Mr.M.Thirunavukkarasu, the learned counsel appearing on behalf of the third respondent.

(2.) 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 of the petitioner, dated 27.11.2006, on merits and in accordance with law, within a specified period.

(3.) The learned counsels appearing on behalf of the respondents, has no objection for such an order being passed by this Court.