S.A. MOHAMED ISMAIL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, as well as 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 respondent is directed to dispose of the representation of the petitioner, dated 01.12.2005, on merits and in accordance with law, within a specified period.

(3.) IN view of the above, the respondent is directed to dispose of the representation of the petitioner, dated 01.12.2005, on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order, if it had not been disposed of, till date. The petitioner is directed to furnish a copy the representation, dated 01.12.2005, to the respondent, along with the copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on merits of the matter. The Writ Petition is ordered, accordingly. No costs.