LEELA KUNJU KUNJU Vs. SECRETARY

JUDGEMENT

(1.) PETITIONER approached this court earlier by filing WP(C) No.31803 of 2006 challenging the notice proposing to hold the timing conference. The contention of the petitioner was that timings were fixed after a timing conference was held for that purpose and he cannot go on reopening the matter. But this court by Exhibit P4 judgment did not interfere with the notice, but observed that the petitioner can place her objections against the said notice before the Secretary, RTA which will be considered.

(2.) THE present grievance of the petitioner is that though objections were filed, no orders were passed and at the same time the petitioner is served with another notice. In other words, the position as it exist in Exhibit P4 continues since no final orders are passed. I make it clear that since the petitioner has already filed objections earlier pursuant to Exhibit P4 judgment, no fresh objection need be filed. Objections already filed will be considered against the present notice issued and final orders be passed within a period of three months, if not already disposed of. Writ petition is dismissed subject to the above observation.