V MURUGESAN Vs. REGIONAL TRANSPORT AUTHORITY COIMBATORE

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing on behalf of 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 implement the order of the State Transport Appellate Tribunal, Chennai, dated 23.3.2010, made in M.V.Appl. No.203/2009, within a specified period.