LAWS(MAD)-2010-11-155

W MOHAMED ANISUR RAHMAN Vs. TAHSILDAR THIRUVARAMBUR TALUK

Decided On November 02, 2010
W.MOHAMED ANISUR RAHMAN Appellant
V/S
TAHSILDAR, THIRUVARAMBUR TALUK Respondents

JUDGEMENT

(1.) Heard Mr.G.R.Swaminathan, the learned counsel appearing on behalf of the petitioner, as well as Mr.R.Janakiramulu, the learned Special Government Pleader appearing on behalf of the respondents.

(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 representation of the petitioner, dated 30.08.2010, is directed to be disposed of, on merits and in accordance with law, within a specified period.

(3.) The learned Special Government Pleader appearing on behalf of the respondents, has no objection for such an order being passed by this Court.