A DURAIRAJ Vs. REGIONAL TRANSPORT AUTHORITY VILLUPURAM

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent. By consent of both the parties, the writ petition is taken up for final 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 consider the application of the petitioner, dated 5.11.2007, on merits and in accordance with law, within a specified period. 4. The learned Additional Government Pleader appearing on behalf of the respondent, has no objection for such an order being passed by this Court. 5. In view of the submissions made by the learned counsels appearing on either side, the respondent is directed to consider the application of the petitioner, dated 5.11.2007, if it is in order, and pass appropriate orders thereon, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. The writ petition is disposed of, with the above directions. No costs.