P S SARAVANAKUMAR Vs. REGIONAL TRANSPORT OFFICER COIMBATORE

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner and the learned Special Government Pleader appearing on behalf of the first respondent and the learned counsel appearing on behalf of the second respondent.

(2.) 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 second respondent is directed to dispose of the representation, dated 23.03.2011, on merits, within a specified period.