LAWS(MAD)-2010-9-596

MARIAMMAL Vs. DISTRICT COLLECTOR AND TAHSILDAR

Decided On September 28, 2010
MARIAMMAL Appellant
V/S
District Collector And Tahsildar Respondents

JUDGEMENT

(1.) Heard Mr. T. Muruganantham, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. R. Manoharan, the learned Government Advocate appearing on behalf of the Respondents.

(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 the first Respondent is directed to dispose of the Petitioner's representation, dated 03.09.2010, on merits and in accordance with law, within a specified period.

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