D GANAPATHY Vs. EXECUTIVE OFFICER VILLUPURAM DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, as well as the learned Special Government Pleader appearing for the respondent. 2. 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 this Court is pleased to permit the petitioner to make a representation to the respondent, with regard to the alleged encroachment, in S.No.274, Chidambaram Pillai Street, Kallakurichi, and on such representation being made, the respondent is directed to dispose of the same, on merits and in accordance with law, within a specified period. 3. The learned Special Government Pleader appearing on behalf of the respondent, has no objection for such an order being passed by this Court. 4. In view of the averments made in the affidavit filed in support of the writ petition and in the counter affidavit filed on behalf of the respondent and in view of the order passed by the First Bench of this Court, on 22.9.2010, in W.P.No.7694 of 2010, the petitioner had agreed to appear before the respondent at 10.00 a.m., on 20.12.2010, to make his representation,with regard to the alleged encroachment, in S.No.274, Chidambaram Pillai Street, Kallakurichi. Hence, without going into the merits of the case, the petitioner is permitted to appear in person and to make a representation to the respondent, with regard to the alleged encroachment, in S.No.274, Chidambaram Pillai Street, Kallakurichi, on 20.12.2010, and on submission of such representation, the respondent shall consider the same and pass appropriate orders thereon, on merits and in accordance with law, within a period of seven days thereafter. The writ petition is disposed of, with the above directions. No costs. Consequently, connected miscellaneous petitions are closed.