ABDUL RAHIMAN Vs. ADDITIONAL DISTRICT MAGISTRATE AND REVENUE OFFICER VELLORE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.

(2.) 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 first respondent is directed to dispose of the Appeal, in Appeal No.RA 5(2) 88167/2010, dated 02.11.2010, on merits, within a specified period.