M MUTHULAKSHMI Vs. REVENUE DIVISIONAL OFFICER AND TAHSILDAR

JUDGEMENT

(1.) Heard Mr. R. Karthikeyan, the learned Counsel appearing for the Petitioner and Mr. R. Manoharan, the learned Government Advocate appearing for the Respondents.

(2.) By consent of the parties, the writ petition is taken up for hearing and disposal.

(3.) 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 second Respondent is directed to dispose of the representation of the Petitioner, dated 12.07.2010, on merits and in accordance with law, within a specified period.