(1.) THE petitioner seeks a Writ of Certiorarified Mandamus to call for the records pertaining to the impugned order of the third respondent in and by its proceedings in O.Mu./A2/1672/2008, dated 9.4.2008 and quash the same and consequently, directing the respondents to assign the land in Survey No.241/1, Sirupakkam village, Thittakudi Taluk, Cuddalore District in favour of the petitioner.
(2.) HEARD both sides. The case of the petitioner, as argued by the learned counsel for the petitioner in a nutshell would be to the effect that already this Court vide Order dated 22.2.2008 in W.P.No.4723 of 2008 passed the following direction:
(3.) I, therefore, would like to direct the Collector to consider the representation of the petitioner dated 3.3.2008 and pass orders on merits within a period of three months from the date of receipt of copy of this order.