P KRISHNASAMY Vs. COLLECTOR PERIYAR DISTRICT

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned Additional Government Pleader appearing on behalf of the first and second respondents. There is no appearance on behalf of the third and fourth 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 25.1.95, is directed to be disposed of by the third respondent on merits within a specified period.