RAMESHWARI Vs. DISTRICT COLLECTOR AND OTHER

JUDGEMENT

(1.) This writ petition has been filed seeking the issuance of a writ of mandamus, directing the respondents to consider the petitioner's representation dtd. 28/6/2023 and to delete the entry as Panchamar Tharisu in S.F.No.209/6 to an extent of 58.0 Ares situated at Kidaripatti Village, Melur Taluk, Madurai District.

(2.) When the matter was taken up for hearing, the learned Additional Government Pleader appearing for respondents 1 to 5 submitted that the representation of the petitioner would be considered and disposed of by the second respondent/ District Revenue Officer, in accordance with law, within the time frame stipulated by this Court.

(3.) In view of the above submissions, without expressing any opinion on the merits of the matter, this writ petition is disposed of with a direction to the second respondent/ District Revenue Officer to consider the representation of the petitioner dtd. 28/6/2023 on merits and in accordance with law and pass appropriate orders within a period of twelve weeks from the date of receipt of a copy of this order.