LAWS(MAD)-2010-9-69

G RAJALAKSHMI Vs. TAHSILDAR RAJAPALAYAM

Decided On September 22, 2010
G.RAJALAKSHMI Appellant
V/S
TAHSILDAR, RAJAPALAYAM Respondents

JUDGEMENT

(1.) Heard Mr.G.Prabhu Rajadurai, the learned counsel appearing on behalf of the petitioners, as well as Mr.R.Manoharan, the learned Government Advocate appearing on behalf of the respondent.

(2.) Though the prayer sought for by the petitioners in the present writ petition is for a larger relief, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the representation of the petitioner, dated 28.06.2010, is directed to be disposed of, on merits, within a specified period.

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