LAWS(MAD)-2009-11-443

V ELIAZER Vs. DISTRICT REGISTRAR CHERANMAHADEVI

Decided On November 13, 2009
V ELIAZER Appellant
V/S
DISTRICT REGISTRAR CHERANMAHADEVI Respondents

JUDGEMENT

(1.) HEARD Mr. M. Saravanakumar, the learned counsel appearing for the petitioner and mr. Pala Ramasamy, learned Special Government Pleader, appearing for the respondent.

(2.) 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 08. 08. 2009, on merits and in accordance with law, within a specified period.

(3.) THE learned Special Government Pleader appearing on behalf of the respondent, has no objection for such an order being passed by this Court.