K PERIYASAMY Vs. DEPUTY COMMISSIONER KALAL

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate 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 petitioner is permitted to make a representation to the first respondent, with regard to the reliefs sought for in the writ petition and if the first respondent is directed to dispose of the said representation, on merits and in accordance with law, within a specified period.