A RADHA KRISHNAN Vs. DISTRICT COLLECTOR SALEM DISTRICT

JUDGEMENT

(1.) AT this stage of the hearing of the writ petition, it is submitted by the learned counsel appearing on behalf of the petitioner that it would suffice if the petitioner is permitted to make a representation to the second respondent, with regard to the reliefs sought for in the present writ petition and if the second respondent is directed to consider the representation and pass appropriate orders thereon, within a specified period.

(2.) MR. S. SIVASHANMUGAM, learned Government Advocate appearing on behalf of the respondents has no objection for this Court passing such an order.

(3.) IN view of the submissions made by the learned counsel for the petitioner, as well as the respondents, the petitioner is permitted to make a representation to the second respondent, with regard to the reliefs sought for in the writ petition, within four weeks from today and on such representation being submitted, the second respondent is directed to dispose of the same, on merits and in accordance with law, within a period of four weeks thereafter.