G SAMBANDAM Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to consider the petitioner's representation dated 3.3.2011 and thereby direct the respondents 1 to 3 to cancel all those resolutions passed in the meeting held on 28.2.2011 at the 4th respondent municipality.

(2.) MR.S.Shivashanmugam, learned Government Advocate, takes notice on behalf of the respondents 1 to 3. MR.P.Srinivas, learned counsel takes notice on behalf of the fourth respondent. By consent of all parties, the writ petition is taken up for final disposal.

(3.) THE Writ Petition is disposed of as above. No costs.