VIJAYA SHANTHI Vs. SPECIAL DISTRICT REVENUE OFFICER AND COMPETENT AUTHORITY L A N H A I OFFICE OF THE NATIONAL HIGHWAYS PROJECTS AT KANCHIPURAM COLLECTORATE COMPOUND KANCHIPURAM

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(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 respondent is directed to dispose of the representation, dated 10.12.2009, on merits, within a specified period.