A K MALINI Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) MR.S.Gopinathan, the learned Additional Government Pleader, takes notice for the respondents.

(2.) THE learned counsel appearing on behalf of the petitioner had submitted that it would suffice, if the first respondent is directed to dispose of the applications, dated 10.1.2011, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petitions are disposed of, with the above directions. No costs.