K RETNASWAMY Vs. DISTRICT REVENUE OFFICER DISTRICT COLLECTORATE

JUDGEMENT

(1.) Heard Mr.S.Rajasekar, the learned counsel appearing on behalf of the petitioners, as well as Mr.R.Janakiramulu, the learned Special Government Pleader appearing on behalf of the respondents 1 and 2.

(2.) In view of the averments made in the affidavit filed in support of the writ petition and in view of the limited prayer in the writ petition, this Court finds it appropriate to direct the first respondent to dispose of the Revision Petition, dated 08.06.2010, said to be pending on his file, after giving an opportunity of hearing to the petitioner, as well as to the respondents 3 to 6, within a period of twelve weeks from the date of receipt of a copy of this order.

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