A. SANTHIYAGU Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ petition has been filed to direct the first respondent herein to consider the petitioner's representation dated 17.12.2007, by issuing a writ of mandamus.

(2.) HEARD the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) THE cri de coeur of the petitioner as aired by the learned counsel for the petitioner based on the grounds as found set out in the affidavit accompanying the writ petition, could succinctly and precisely, be set out thus: