S KALYANI ACHI Vs. JOINT COMMISSIONER CT

JUDGEMENT

(1.) HEARD Mr.K.K.Kannan, the learned counsel appearing for the petitioner and Mr.R.Manoharan, the learned Government Advocate appearing for the respondents.

(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 third respondent is directed to dispose of the representation of the petitioner, dated 22.03.2010, on merits and in accordance with law, within a specified period.