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Judgment
Honourable Mr. Justice R. Sudhakar
This Writ Petition is filed praying to issue a Writ of Mandamus, directing the third respondent to consider the representations dated 09.03.2012,
11.06.2012 and 20.10.2012 and consequently to effect name transfer in the assessment of property tax and other taxes from the erstwhile owner
to the present owner within the time frame to be fixed by this Court. Mr. N. Viswanathan, learned Additional Government Pleader takes notice for
the respondents. By consent the writ petition is taken up for final disposal.
Based on a settlement deed dated 8.5.2009 petitioner has made a representation dated 11.6.2012 enclosing all documents to the third
respondent for effecting name transfer of the property in the petitioner''s name. It was followed by another representation dated 20.10.2012. Since
none of the representations were considered by the third respondent, the mandamus has been filed to direct the third respondent to consider the
claim on merits.
Learned Additional Government Pleader appearing for the respondents states that the authority will consider the representations of the petitioner
if there is no impediment and as may be directed by this Court.
In view of the above, the third respondent is directed to consider the petitioner''s representations as above on merits and in accordance with law
and if there is no impediment, within a period of eight weeks from the date of receipt of copy of this order. The Writ Petition is ordered as above.
No costs.