(Prayer: Petition filed seeking for a writ of Mandamus, to direct the Respondents to effect mutation in the records in relation to the lands of an extent of (1) 0.77.0 Hectares comprised in Survey No.753/1; (2) 0.63.50 Hectares comprised in Survey No.753/3; and (3) 0.20.0 Hectares comprised in Survey No.755/1; in all totaling to an extent of 1.60.50 Hectares, all in Hosur village and Taluk, Krishnagiri District, by deleting the name of the Tamil Nadu Housing Board and entering the name of the Petitioners as the joint owners of the said lands.)

1. Heard the learned counsel appearing for the petitioner and the learned Additional 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 representation, dated 06.12.2010, on merits, within a specified period.

3. The learned Additional Government Pleader appearing on behalf of the first respondent, has no objection for such an order being passed by this Court.

4. In view of the submissions made by the learned counsels appearing on either side, the first respondent is directed to dispose of the representation, dated 06.12.2010, on merits and in accordance with law, after giving an opportunity of hearing to the petitioner, the Tamil Nadu Housing Board and 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 06.12.2010, to the 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. Consequently, connected Miscellaneous Petition is closed.