K GUNASEKARAN Vs. DISTRICT COLLECTOR DR AMBEDKAR DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner as well as the learned Additional Government Pleader appearing for the respondents.

(2.) IT is submitted by the learned counsel appearing for the petitioner that it would suffice if the representation, dated 7. 6. 1995, submitted by the petitioner to the first respondent, is directed to be disposed of on merits, within a specified period.

(3.) WITH the above directions, the writ petition is disposed of. No costs. .