B.S THILAK KUMAR Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Though the matter is listed for preliminary hearing, with the consent of both the parties the matter is heard finally.

(2.) The petitioners have sought for a Writ of Mandamus directing respondents to consider and dispose of their applications vide at Annexures - A, B and C.

(3.) The facts are quite simple: