K RAJENDIRAN Vs. DISTRICT COLLECTOR ARIYALUR DISTRICT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the first respondent to consider the representation dated 27.12.2010 in the light of the Provisions of Tamil Nadu Panchayat Act under Chapter X.

(2.) MR.L.S.M.Hasan Fizal, learned Government Advocate takes notice on behalf of the respondents 1 to 3. In view of the order that is to be passed in this writ petition, the notice to the fourth respondent is dispensed with. By consent of both the parties, the writ petition is taken up for final disposal.