Arunagiri vs The Commissioner, The Assistant Commissioner, North Zone and The Assistant Commissioner (Revenue), Coimbatore City Municipal Corporation

M. Jaichandren, J.—Heard the learned Counsel appearing on behalf of the Petitioner and the learned Counsel appearing on behalf the Respondents.

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 first Respondent is directed to dispose of the representation, dated 15.02.2010, on merits and in accordance with law, within a specified period.

The learned Counsel appearing on behalf of the Respondents, has no objection for such an order being passed by this Court.

In view of the submissions made by the learned Counsels appearing on either side, the first Respondent is directed to dispose of the representation, dated 15.02.2010, on merits and in accordance with law, within a period of 6 weeks from the date of receipt of a copy of this order. The Petitioner is directed to furnish a copy of the representation dated 15.02.2010, to the second Respondent along with a copy of this order.

The writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petition is closed.