J.THEERTHAGIRI Vs. ADDITIONAL CHIEF SECRETARY CUM COMMISSIONER FOR LAND ADMINISTRATION, EZHILAGAM, CHEPAUK

JUDGEMENT

(1.) This writ petition is heard through Video-Conferencing, on account of the COVID-19 pandemic situation.

(2.) Heard the learned counsel appearing on both sides and perused the materials available on record.

(3.) The writ petition is filed for a direction to the respondents 2 and 3 to take necessary action on petitioner's representation dated 23.12.2015 by virtue of the Letter No.G2/29891/2015 dated 08.01.2016 on the file of the first respondent, within the stipulated time.