P GNANAMBAL Vs. MEMBER SECRETARY

JUDGEMENT

(1.) THE petitioner prays for the issuance of a Writ of Mandamus, to direct the respondent to dispose of the petitioner's representation dated 12-12-2003 in terms of the definition of HTL as defined under the Costal Zone Regulation and by taking note of the distance contained in the FMB Sketch issued by the Tambaram Tahsildar as early as on 19-8-2002.

(2.) IN view of the limited prayer sought for by the petitioner, the respondent is directed to dispose of the petitioner's representation dated 12-12-2003 in accordance with law and on merits, within a period of eight weeks from the date of receipt/production of a copy of this order. The Writ Petition is disposed of with the above direction. No costs. Consequently, W. P. M. P. is closed.