M SAMIAPPAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) MR.M.L.Mahendran, the learned Government Advocate, takes notice for the first respondent and the second respondent.

(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 25.05.2011, 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.