M BALASUNDARAM Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the first respondent is directed to receive the petitioner's application, dated 28.11.2010, and to forward the same to the second respondent and if the second respondent is directed to consider the same on merits and in accordance with law, within a specified period.