RAMESH Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) The above Writ Petition is filed to consider the application dtd. 28/9/2022 filed by the Petitioner.

(2.) It is the case of the Petitioner that, the application dtd. 28/9/2022 which is produced as Annexure-B to the Writ Petition, was sent by the Petitioner by a Registered Post and has been received by the Respondent No.2 on 1/10/2022.

(3.) The Tribunal, vide order dtd. 27/7/2022 passed in Appeal No.12/2022, a copy of which is produced as Annexure-A to the Writ Petition has directed the Respondent No.1 to consider the renewal application of the Petitioner within 90 days from the date of the order. It is the submission of the learned AGA that, a copy of the said order was received by the Respondent No.1 on 11/10/2022. However, it is the contention of the Petitioner that, a copy of the said order was served on the Respondent No.2 on 15/9/2022 and acknowledgement of the same has also been furnished. Be that as it may.