S KARUPPUSWAMY Vs. SETTLEMENT THASILDAR GOBICHETTIPALAYAM

JUDGEMENT

(1.) (Prayer: Petition filed seeking for a writ of Mandamus, directing the respondents Nos.1 to 3 to await the order of the 4th respondent on the appeal submitted by the petitioner in C.M.A.No.22 of 1996 and thereafter proceed further in accordance with rule 5[5] of the Minor Inams (Abolition and Conversion into Ryotwari) Rules 1963.) 1. Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the fourth respondent is directed to dispose of the appeal, in C.M.A.No.22 of 1996, on merits, within a specified period.