R THIRUMAVALAVAN Vs. COMMISSIONER THENI ALLINAGARAM MUNICIPALITY

JUDGEMENT

(1.) HEARD Mr. G. R. Swaminathan, the learned counsel appearing for the petitioner and mr. So. Paramasivam, learned Additional Government Pleader, appearing for the respondent.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the respondent is directed to dispose of the representation, dated 19. 10. 2009, on merits and in accordance with law, within a specified period.