P PADMANABA NAICKER Vs. DISTRICT COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents. 2. At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that the application submitted by the petitioner for quarrying blue metal, which had been returned for want of necessary particulars, would be resubmitted to the first respondent, along with the documents required, as per the communication, dated 5.7.2010, issued by the second respondent, under the Right to Information Act, 2005, within fifteen days from the date of receipt of a copy of this order. On such resubmission of the application by the petitioner, the first respondent shall consider the same and pass appropriate orders thereon, on merits and in accordance with law, within a period of six weeks thereafter. The writ petition is disposed of, with the above directions. No costs.