LAWS(MAD)-2010-1-387

A RAMADOSS Vs. DISTRICT COLLECTOR

Decided On January 28, 2010
A. RAMADOSS Appellant
V/S
DISTRICT COLLECTOR, KANCHIPURAM DISTRICT Respondents

JUDGEMENT

(1.) Heard Ms.Manjula Baskar, the learned counsel appearing for the petitioner and Mr.R.Murali, the learned Government Advocate appearing for the first, third and fourth respondents and Mr.D.Veerasekaran, the learned counsel appearing for the second respondent.

(2.) Though the prayer sought for by the petitioner in the present writ petition is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 21.01.2010, sent to the fifth respondent, is directed to be disposed of, on merits, within a specified period.

(3.) The learned counsels appearing on behalf of the respondents, have no objection for such an order being passed by this Court.