LAWS(MAD)-2010-10-375

A S DURAISAMY Vs. DISTRICT COLLECTOR NAMAKKAL DISTRICT

Decided On October 23, 2010
A.S.DURAISAMY Appellant
V/S
DISTRICT COLLECTOR, NAMAKKAL DISTRICT Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(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 first respondent is directed to dispose of the common joint representation, dated 25.11.2010, on merits, within a specified period.