O T M NOUSHAD Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THE petitioner has approached this Court with the following prayers:

(2.) WHEN the matter came up for consideration before this Court on dated 26/3/2012, the petitioner was directed to satisfy 50% to the amount in dispute, which is stated as complied with. Learned counsel for the petitioner submits that the petitioner will be satisfied if a direction is given to the first respondent to consider Ext.P3 wherein the grievance projected in the writ petition has been exposed and to pass appropriate orders thereon within a reasonable time.

(3.) THE writ petition is disposed of.