PANIMAYARAJ AND ORS Vs. DISTRICT COLLECTOR, ASSISTANT PROJECT OFFICER, DISTRICT EXECUTIVE UNIT (TSUNAMI) AND TAHSILDAR

JUDGEMENT

(1.) Heard Mr. S.K. Patturaja, the learned Counsel appearing on behalf of the Petitioners, as well as Mr. R. Manoharan, the learned Government Advocate 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 11.10.2010, is directed to be disposed of, on merits and in accordance with law, within a specified period.

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