J. Jayakrishnan vs The Collector and The Revenue Divisional Officer

M. Jaichandren, J.—Mr. V. Jaya Prakash Narayanan, learned Additional Government Pleader takes notice on behalf of the Respondents.

At this stage of the hearing of the writ petition, the learned Counsel 2 appearing on behalf of the Petitioner has submitted that it would suffice, if

the second Respondent is directed to dispose of the Appeal filed by the Petitioner, in Na. Ka. No. 862/2011, on merits, 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 second Respondent is directed to dispose of appeal filed

by the Petitioner, in Na. Ka. No. 862/2011, on merits and in accordance with law, after giving an opportunity of hearing to the Petitioner and to

the other parties concerned, within a period of 12 weeks from the date of receipt of a copy of this order. The Petitioner is directed to furnish a

copy of appeal filed by the Petitioner, in Na. Ka. No. 862/2011, to the second 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.

The writ petition is disposed of accordingly. No costs.