A MANI Vs. DISTRICT COLLECTOR DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

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

(3.) IN view of the submissions made by the learned counsels appearing on either side, the first respondent is directed to dispose of the representation, dated 6.1.2010, after giving an opportunity of hearing to the petitioner, as well as to the third respondent Corporation, on merits and in accordance with law, as expeditiously as possible, not later than eight weeks from the date of receipt of a copy of this order.