KAKKIVADANPATTI HINDU VADUGAN RUKMANI SATHYBAMA SAMETHA KANNAPIRAN SEVA SANGAM Vs. TAHSILDAR AND DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr. P. Srinivas, the learned Counsel appearing on behalf of the Petitioner and Mr. R. Janakiramulu, the learned Special Government Pleader appearing on behalf of the Respondents.

(2.) By consent of both the parties, the writ petition is taken up for hearing and disposal.

(3.) 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 first Respondent is directed to dispose of the application of the Petitioner, dated 31.07.2010, on merits and in accordance with law, within a specified period.