K MURUGESAN Vs. DISTRICT COLLECTOR NAMAKKAL

JUDGEMENT

(1.) MR. V. ARUN, the learned Additional Government Pleader takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition itself is taken up for final disposal.

(3.) THE learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 05. 11. 2007, submitted to the respondents, is disposed of on merits, within a specified period.