S JACOB Vs. DISTRICT COLLECTOR THIRUVALLUR DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned Sepcial 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 has submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 25.03.2011, on merits, within a specified period.