R PALANISAMI Vs. DISTRICT COLLECTOR DINDIGUL DISTRICT

JUDGEMENT

(1.) HEARD Mr.M.S.Suresh Kumar, the learned counsel appearing for the petitioner and Mr.K.M.Vijaya Kumar, the learned Special Government Pleader appearing for the respondents 1 and 2 and Mr.K.Balasubramanian, the learned counsel appearing for the third respondent.

(2.) BY consent of both the parties, the Writ Petition is taken up for hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the third respondent is directed to dispose of the representation of the petitioner, dated 11.10.2010, after giving an opportunity of hearing to the petitioner, as well as to the respondents 5 and 6, 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 petitioner is directed to furnish a copy of the representation, dated 11.10.2010, to the third respondent, along with the 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. With the above directions, the writ petition stands disposed of. No costs. Consequently, the connected Miscellaneous Petition is closed.