NAMAKKAL DISTRICT MINI BUS OPERATORS WELFARE ASSOCIATION Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY-CUM-REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) Mr. N. Sakthivel, the learned Government Advocate, takes notice for the Respondent.

(2.) The learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the Respondent is directed to dispose of the representation, dated 12.1.2011, on merits and in accordance with law, 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.