N. Balagaperumal vs The Commissioner, Land and Administration, The District Collector and The Tahsildar

M. Jaichandren, J.—Heard Mr. S. Murugan, the learned Counsel appearing on behalf of the Petitioner, as well as Mr. K.M. Vijayakumar,

the learned Special Government Pleader appearing on behalf of the Respondents.

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 29.10.2010, 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 In view of the averments made in the affidavit filed in support of this

Respondents, 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 third Respondent is directed to consider and dispose of the Petitioner''s representation, dated

29.10.2010, on merits and in accordance with law, 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 29.10.2010, along with a copy of this order, to the third 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.