B. Govindarajan vs The Tahsildar and The Authorized Officer Urban Land Ceiling and Assistant Commissioner For Urban Land Tax

M. Jaichandren, J.—Mr. V. Jayaprakash Narayanan, the learned Additional Government Pleader, takes notice for the Respondents.

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 14.4.2011, on merits and in accordance with law, within a specified period.

The learned Additional Government Pleader 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 14.4.2011,on merits and in accordance with law, after giving an opportunity of hearing to the Petitioner, as well as to the other persons concerned, within a period of twelve weeks from the date of receipt of a copy of this order. The Petitioner is directed to furnish a copy of the representation, dated 14.4.2011, to the first Respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.

Accordingly, the writ petition is disposed of, with the above directions. No costs. Connected M.P. No. 1 of 2011is closed.