N GOVINDA UDAYAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to hold thorough enquiry into the acquisition proceedings and take action against the violators and misusers of the law.

(2.) MR.S.Shivashanmugam, learned Government Advocate, takes notice on behalf of the respondents. By consent of both parties, the writ petition is taken up for final disposal.

(3.) IN such a situation, the petitioner is given liberty to make a representation to the fourth respondent in the light of the letter issued by the third respondent on 13.8.2010 and the fourth respondent shall consider the representation of the petitioner in the light of the letter of the third respondent District Adi Dravidar and Schedule Tribe Welfare Officer dated 13.8.2010 and take necessary steps in this regard forthwith as per law. The writ petition is disposed of as above. No costs.