- (1.) HEARD the learned counsel for the petitioner. Notice is given to Mr. N. Senthilkumar, Government Advocate.
(2.) THE grievance of the petitioner, as aired by the learned counsel for the petitioner, is that the representations, dated 10.03.2008 and 17.03.2008, the copy of which is also enclosed, have not been considered by the Collector. In these circumstances, the following direction is issued: "THE petitioner's representations, dated 10.03.2008 and 17.03.2008 shall be considered by the first respondent within a period of four weeks from the date of receipt of copy of this order, after giving an opportunity of being heard to the petitioner." Accordingly, this writ petition is disposed of. No costs. Consequently, the connected MP is closed.;