J I JOGHEE Vs. DISTRICT COLLECTOR CUM-CHAIRMAN OF THE COMMITTEE UNDER THE TAMILNADU HILL STATIONS PRESERVATION OF TREES

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels 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 first respondent is directed to consider and dispose of the application, dated 11.07.2003, submitted with Form No.1, prescribed by Rule 5 and Section 3(1)(b) of the Tamil Nadu Hill Areas (Preservation of Trees) Act 1955, on merits, within a specified period.