PERIYASAMY Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY SALEM WEST

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner, the learned Special Government Pleader (Taxes) appearing for the respondent.

(2.) AT this stage of the hearing of the writ petition, 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 02.02.2011, on merits, within a specified period.