K ASHOKAN Vs. DISTRICT COLLECTOR KANCHEEPURAM

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioner, as well as the respondent.

(2.) THOUGH the prayer sought for by the petitioner in the present writ petition is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 23.5.2011, is directed to be disposed of on merits, within a specified period.