P S SANKARAN Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) HEARD Ms.S.Vengalakshmi, the learned counsel appearing on behalf of the petitioner, as well as Mr.K.M.Vijaya Kumar, the learned Special Government Pleader appearing on behalf of the 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 petition No.657 of 1993, is directed to be disposed of, on merits and in accordance with law, within a specified period.

(3.) THE writ petition stands disposed of, with the above directions. No costs.