C MANI Vs. DISTRICT COLLECTOR ERODE DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the third respondent is directed to dispose of the representation, dated 04.10.2010, on merits, within a specified period.