P VIJAYARAJAN Vs. DISTRICT COLLECTOR ARIYALUR ARIYALUR DISTRICT

JUDGEMENT

(1.) (Prayer: This writ petition is filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus directing the respondents to dispose of the representation, dated 22.10.2007, sent by the petitioner within a stipulated period.) Mr.N.Senthil Kumar, the learned Government Advocate 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.) CONSIDERING the limited prayer sought for by the learned counsel appearing on behalf of the petitioner, the second respondent is directed to dispose of the representation of the petitioner, dated 22.10.2007, on merits and in accordance with law, within a period of 8 weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 22.10.2007, to the second respondent, along with a copy of this order. The writ petition is disposed of accordingly. No costs.