PITCHA NAICKER Vs. DISTRICT COLLECTOR TIRUCHIRAPPALLI

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned special Government Pleader appearing for the respondents 1 and 2.

(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 30. 6. 2009, sent to the second respondent, is directed to be disposed of, on merits, within a specified period.

(3.) THE learned Special Government Pleader appearing for the respondents 1 to 2 has no objection for such an order being passed by this Court.