LAWS(MAD)-2011-8-541

R V M SUMANTH RAO Vs. DISTRICT COLLECTOR

Decided On August 12, 2011
R V M Sumanth Rao Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) 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 Respondent is directed to dispose of the representation, dated 1.12.2010,on merits and in accordance with law, with in a specified period.

(2.) The learned Government Advocate appearing on behalf of the Respondent, has no objection for such an order being passed by this Court.

(3.) It is seen that the representation of the petitioner, dated 1.12.2010, has been made, requesting the respondent to cancel the pattas issued in the name of certain persons, in respect of the land in survey No. 3847/6, sub divided as survey No. 3847/121, in Mylapore village, Chennai District, and to grant patta in the name of the Petitioner. However, it is found that the names ofthe persons, in whose favour the pattas had been granted, had not been added as Respondents in the writ petition.