P SENTHIL NATHAN Vs. DISTRICT COLLECTOR COLLECTORATE

JUDGEMENT

(1.) HEARD Mr.R.Singgaravelan, the learned counsel appearing for the petitioner and Mr.K.M.Vijaya Kumar, the learned Special Government Pleader appearing for the respondents.

(2.) BY consent of both the parties, the writ petition is taken up for hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on either side, the second respondent is directed to dispose of the representation of the petitioner, dated 06.09.2010, after giving an opportunity of hearing to the petitioner, 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 furnish a copy of the representation, dated 06.09.2010, 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. This writ petition is disposed of accordingly. No costs. Consequently, the connected Miscellaneous Petition is closed.