S SUBBUTHAIAMMAL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) HEARD Mr.K.R.Laxman, the learned counsel appearing on behalf of the petitioners, as well as Mr.R.Manoharan, the learned Government Advocate appearing on behalf of the respondent.

(2.) 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 respondent is directed to dispose of the Patta proceedings, in Na.Ka.No.A5/4999/06, on merits and in accordance with law, within a specified period.

(3.) THE writ petition stands disposed of, with the above directions. No costs.