K. RAVIKUMAR Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) This writ petition has been filed seeking to direct the respondent to number and take on file the petitioner's application dtd. 17/6/2025.

(2.) Mr.K.Karthikeyan, learned Government Advocate takes notice on behalf of the respondent. In view of the consent expressed by the learned counsel on either side, this writ petition is taken up for final disposal at the admission stage itself.

(3.) The case of the petitioner is that he made an application before the respondent seeking recognition as Hereditary Trustee. However, the said application of the petitioner has been returned as not maintainable on 17/7/2025, even without numbering and despite the said application being represented on 19/8/2025, till date, no order has been passed. Hence, the petitioner has come up with the present Writ petition.