KALIMUTHU Vs. DISTRICT COLLECTOR COIMBATORE DISTRICT

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, the learned Special Government Pleader appearing for the respondents had submitted that a show cause notice, dated 19.1.2011, had been issued to the petitioner by the second respondent. The petitioner had submitted his explanation to the said show cause notice, on 9.3.2011.

(2.) THE learned counsel appearing for the petitioner had submitted that it would suffice, if the second respondent is directed to consider and pass appropriate orders considering the explanation submitted by the petitioner, on 9.3.2011, to the show cause notice issued by the second respondent, on 19.1.2011. In such circumstances, the second respondent is directed to consider the explanation submitted by the petitioner, on 9.3.2011, and pass appropriate orders thereon, on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order. THE writ petition stands disposed of accordingly. No costs.