C. Esakki vs The District Collector, The Executive Officer, The Assistant Director of Town Panchayat and R. Ramesh

M. Jaichandren, J.—Heard Mr. A.V. John, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. R. Janakiramulu, the

learned Special Government Pleader appearing on behalf of the Respondents 1 to 3.

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 representation of the Petitioner, dated 19.07.2010, is directed to be disposed of, on merits and in accordance with law, within a specified

period.

The learned Special Government Pleader appearing on behalf of the Respondents 1 to 3, has no objection for such an order being passed by

this Court.

In view of the averments made in the affidavit filed in support of this petition and in view of the submissions made by the learned Counsel

appearing on behalf of the Petitioner, the first Respondent is directed to consider and dispose of the Petitioner''s representation, dated 19.07.2010,

on merits and in accordance with law, after giving an opportunity of hearing to the Petitioner, as well as to the Respondents 2 to 4, within a period

of twelve weeks from the date of receipt of a copy of this order. The Petitioner is directed to submit a copy of the representation, dated

19.07.2010, along with a copy of this order, to the first Respondent. However, it is made clear, that this Court, by this order, has not expressed

any opinion on the merits of the matter.

The writ petition stands disposed of, with the above directions. No costs. Consequently, connected miscellaneous petition is closed.