L CHIDAMBARAM CHETTIAR Vs. SUB COLLECTOR AND ORS

JUDGEMENT

(1.) Heard Mr. VR. Shanmuganathan, the learned Counsel appearing for the Petitioner and Mr. R. Manoharan, the learned Government Advocate appearing for the Respondents.

(2.) By consent of both the parties, the writ petition is taken up for hearing and disposal.

(3.) 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 third Respondent is directed to dispose of the appeal filed by the Petitioner, dated 05.04.2010, on merits and in accordance with law, within a specified period.