M KABALI Vs. DISTRICT COLLECTOR TIRUVALLUR DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing on behalf of the respondent.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the application of the petitioner, dated 12.10.2009, is directed to be disposed of by the respondent, on merits and in accordance with law, within the specified period.