RM MYILVASAGAM Vs. DISTRICT COLLECTOR KANCHEEPURAM

JUDGEMENT

(1.) MR.R.Thirugnanam, the learned Special Government Pleader, takes notice for the respondent.

(2.) THOUGH the prayer is for a larger relief, 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 11.8.2010, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs. Connected M.P.No.1 of 2011 is closed.