T RANGARAJU Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(2.) Though the prayer sought for by the petitioner, in the present writ petition, is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 5.11.2009, is directed to be disposed of by the respondent, on merits and in accordance with law, within a specified period.

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