P PALANISAMY Vs. REGIONAL TRANSPORT AUTHORITY TIRUPUR

JUDGEMENT

(1.) 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 dispose of the application, dated, 08.01.2011, on merits, within a specified period.