PONNAN CHETTY ALIAS PONNUSAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) MR.M.L.Mahendran, the learned Government Advocate, takes notice for the respondents 1 to 4.

(2.) THOUGH the prayer is for a larger relief, 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 13.10.2011, 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. Connected M.P.No.1 of 2012 is closed.