CHELLAYEE AND AMMAPILLAI Vs. DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) Heard Mr. M. Arun Murugan, the learned Counsel appearing for the Petitioners and Mr. R. Manoharan, the learned Government Advocate appearing for the Respondents.

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

(3.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioners had submitted that it would suffice, if the fourth Respondent is directed to dispose of the application of the Petitioner, dated 03.10.2010, on merits and in accordance with law, within a specified period.