LAWS(MAD)-2007-11-315

K BASKARAN Vs. DISTRICT COLLECTOR

Decided On November 14, 2007
K.BASKARAN Appellant
V/S
DISTRICT COLLECTOR, THANJAVUR Respondents

JUDGEMENT

(1.) HEARD Mr. T. Susindran, the learned counsel appearing for the petitioner and Mr. V. Manoharan, the learned Government Advocate appearing for the respondents.

(2.) THOUGH the prayer sought for by the petitioner in the present writ petition is for a larger relief, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the representation of the petitioner, dated 9/12/1998, sent to the second respondent, along with his objections, is directed to be disposed of on merits within a specified period.

(3.) THE learned counsel appearing on behalf of the respondents, has no objection for such an order being passed by this Court.