N DURAIRAJ Vs. DISTRICT COLLECTOR PERAMBALUR

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate 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 10.8.2009, after giving an opportunity of hearing to the petitioner and to the second respondent, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order.