V. PARAMASAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) MR .M.Alagathevan, learned Special Government Pleader, takes notice for the respondents.

(2.) THIS Writ Petition has been filed praying that this Court may be pleased to issue a Writ of Mandamus, directing the first and second respondents to consider the representation of the petitioner, dated 05.11.2012 and consequently, direct the respondents 1 to 3 to hand over and convey the title of the Poramboke land, in Survey No.177/17, to the extent of 0.83.11 hectares, to Thumbakkulam Panchayat Union Middle school, by removing the encroachment thereon, within a time frame.

(3.) IN view of the said submission made by the learned counsel appearing for the petitioner, the first respondent is directed to consider the representation of the petitioner, dated 05.11.2012 and pass appropriate orders thereon, on merits and in accordance with law, within a period of twelve weeks, from the date of receipt of a copy of this order, after giving an opportunity of hearing to the petitioner, as well as to the other parties concerned, if any. The writ petition is ordered accordingly. No costs.