S PANDI Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) Heard Mr. B. Prasanna Vinoth, the learned Counsel appearing for the Petitioner and Mr. R. Manoharan, the learned Government Advocate appearing for the Respondent.

(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 Respondent is directed to dispose of the representation of the Petitioner, dated 29.12.2009, on merits and in accordance with law, within a specified period.