K JAYARAMAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned Government Advocate appearing on behalf of 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 15.6.1995, is directed to be disposed of by the first respondent, on merits, within a specified period.

(3.) IN view of the submissions made by the learned counsels appearing on either side, without going into the merits of case, the first respondent is directed to dispose of the representation, dated 15.6.1995, on merits and in accordance with law, after hearing the parties concerned, within a period of 12 weeks from the date of receipt of a copy of this order, if it has not been disposed of till date. The petitioner is directed to furnish to the first respondent a copy of the representation, dated 15.6.1995, along with a copy of this order. The writ petition is disposed of accordingly. No costs.