LAWS(MAD)-2011-1-449

S A SENTHILKUMARAN Vs. DISTRICT COLLECTOR TIRUPUR DISTRICT

Decided On January 07, 2011
S.A. SENTHILKUMARAN Appellant
V/S
DISTRICT COLLECTOR, TIRUPUR DISTRICT Respondents

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Special appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the respondent is directed to dispose of the representation, dated 05.01.2011, on merits, within a specified period.