RAJANGAM Vs. REVENUE DIVISIONAL OFFICER KODAIKANAL TALUK

JUDGEMENT

(1.) HEARD Mr.C.Vakeeswaran, the learned counsel appearing on behalf of the petitioners and Mr.K.M.Vijaya Kumar, the learned Special Government Pleader appearing on behalf of the respondents.

(2.) BY consent of both the parties, these writ petitions are taken up for hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the first respondent is directed to dispose of the representations, dated 04.06.2010, after giving an opportunity of hearing to the petitioners, and the other persons, in whose name the Patta stands, as on date and the other persons concerned, if any, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The petitioners are directed to furnish a copy of the representations, dated 04.06.2010, to the first respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. These writ petitions are disposed of accordingly. No costs.