S SENGODA GOWNDER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) MR.R.Thirugnanam, the learned Special Government Pleader, takes notice for the respondents 1 to 5.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 5.2.2011, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs.