P.SENGOTTIAN Vs. ASSISTANT DIRECTOR TOWN PANCHAYATS, SALEM

JUDGEMENT

(1.) MR .R.Ravichandran, the learned Additional Government Pleader, takes notice for the first respondent. Mr.R.Govindasamy, learned counsel, takes notice for the second respondent.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the second respondent is directed to dispose of the representation, dated 18.02.2013, on merits and in accordance with law, within a specified period.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the second respondent is directed to dispose of the representation, dated 18.02.2013, on merits and in accordance with law, as expeditiously as possible, not later than eight weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 18.02.2013, to the respondents, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.