J JAYAKRISHNAN Vs. COLLECTOR AND REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Mr. V. Jaya Prakash Narayanan, learned Additional Government Pleader takes notice on behalf of the Respondents.

(2.) At this stage of the hearing of the writ petition, the learned Counsel 2 appearing on behalf of the Petitioner has submitted that it would suffice, if the second Respondent is directed to dispose of the Appeal filed by the Petitioner, in Na. Ka. No. 862/2011, on merits, within a specified period.

(3.) The learned Counsel appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.