V RAJENDRAN Vs. PALLAVAPURAM MUNICIPALITY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THOUGH the prayer sought for by the petitioner, in the present writ petition, is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice if the petitioner is permitted to make a representation to the second respondent, with regard to reliefs sought for in the writ petition and if the second respondent is directed to dispose of the same, on merits, within a specified time, as fixed by this Court.