SOLAI Vs. DISTRICT COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the first respondent to dispose of petitioner's appeal dated 21.6.2010 within a stipulated period.

(2.) MR.M.Dhandapani, learned Special Government Pleader takes notice on behalf of the respondents. By consent of both parties, the writ petition is taken up for final disposal.

(3.) IN view of the above stand taken by the learned Special Government Pleader appearing for the respondents, if the first respondent has not decided the issue so far, the said authority is directed to dispose of the appeal of the petitioner expeditiously preferably within a period of six weeks from the date of receipt of a copy of this order. As requested by the learned counsel for the petitioner, the first respondent District Collector shall give an opportunity of personal hearing of the petitioner before deciding the issue.