B JOTHI ARUNACHALAM Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(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 for the petitioner had submitted that it would suffice if the petitioner is permitted to make a representation to the respondent, with regard to the reliefs sought for in the present writ petition, and if the respondent is directed to dispose of the same, on merits, within a specified time, as fixed by this Court.

(3.) WITH the above directions, the writ petition stands disposed of. No costs.