T S NATARAJAN Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioner and the learned Government Advocate appearing on behalf of the Respondent.

(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 Respondent is directed to dispose of the application, dated 13.06.2011, on merits, within a specified period.

(3.) The learned Government Advocate appearing on behalf of the Respondent, has no objection for such an order being passed by this Court.