B GOVINDARAJAN Vs. TAHSILDAR AND AUTHORIZED OFFICER URBAN LAND CEILING AND ASSISTANT COMMISSIONER FOR URBAN LAND TAX

JUDGEMENT

(1.) Mr. V. Jayaprakash Narayanan, the learned Additional Government Pleader, takes notice for the Respondents.

(2.) 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 14.4.2011, on merits and in accordance with law, within a specified period.

(3.) The learned Additional Government Pleader appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.