R JAYASANKARAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Government Advocate appearing for the respondent.

(2.) By consent of both the parties, the writ petition is taken up for hearing and disposal.

(3.) At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the respondent is directed to receive, consider and pass orders on the application, dated 12.1.2010, on merits and in accordance with law, within a specified period.