SHANMUGAVEL Vs. DISTRICT COLLECTOR

JUDGEMENT

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

(2.) THE learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the 2nd respondent is directed to dispose of the representation, dated 19.06.2009, on merits, within a specified period.

(3.) THE writ petition is disposed of accordingly. No costs.