G MUNAVAR PROP: RAHAMANIA MOTOR SERVICE KRISHNAGIRI DISTRICT Vs. SECRETARY REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) (Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for a writ of Mandamus directing the 1st Respondent herein to receive the petitioner's application dated 20.01.2011 for the grant of variation of permit conditions in respect of the petitioner's route JAWALAGIRI to ARULALAM and consequently direct the 2nd Respondent herein to consider the said application.) 1. Mr.R.Thirugnanam, the learned Special 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 receive the application, dated 20.1.2011, for the grant of variation of permit conditions, in respect of the petitioner's route Jawalagiri to Arulalam, Krishnagiri District, and to forward the same to the second respondent for passing appropriate orders, on merits and in accordance with law, within a specified period.

(3.) ACCORDINGLY, the writ petition is disposed of, with the above directions. No costs.