COIMBATORE OWN INDUSTRY WAREHOUSE AND COMMERCIAL COMPLEX BUILDING OWNERS WELFARE ASSOCIATION Vs. DISTRICT COLLECTOR COIMBATORE

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned Special Government Pleader appearing on behalf of 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 first respondent is directed to dispose of the representation, dated 05.04.2011, on merits, within a specified period.