G CHINNAPPAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) MR.R.Thirugnanam, the learned Special Government Pleader, takes notice for the respondent.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the petitioner is permitted to represent the application, dated 15.10.2010, to the respondent and if the respondent is directed to consider the same and pass appropriate orders thereon, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs.