C VISALAKSHI Vs. REGIONAL TRANSPORT AUTHORITY, TIRUPUR REGION

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the Petitioner and the learned Special Government Pleader, appearing on behalf of the Respondent.

(2.) At this stage of hearing of the writ petition, a counter affidavit, dated 20.06.2011, has been filed on behalf of the Respondent.

(3.) In view of the averments made in Paragraph Nos. 3 and 4 of the counter affidavit filed on behalf of the Respondent, the Respondent is directed to consider the application, dated 28.12.1995, and pass appropriate orders thereon, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order, after giving an opportunity of hearing to all the operators in the sector concerned.