M SUDHAKAR Vs. REVENUE DIVISIONAL OFFICER MADURAI

JUDGEMENT

(1.) HEARD Mr.M.Kannan, the learned counsel appearing on behalf of the petitioner, 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 petitioner had submitted that it would suffice, if the respondent is directed to dispose of the R.T.R. Appeal No.2647 or 2009, filed by the petitioner, on merits and in accordance with law, within a specified period.

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