Mrs. Bakkiyavathy vs The District Collector, The Revenue Divisional Officer and The Tahsildar

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

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

third Respondent is directed to dispose of the representation, dated 18.05.2011, made on behalf of the Petitioner, on merits, within a specified

period.

The learned Counsels 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 third Respondent is directed to dispose of the

representation, dated 18.05.2011, made on behalf of the Petitioner, on merits and in accordance with law, after giving an opportunity of hearing to

the Petitioner and the other persons 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 the representation, dated 18.05.2011, to the third 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.