V CHANDRAMANI Vs. REGIONAL TRANSPORT AUTHORITY CUDDALORE DISTRICT

JUDGEMENT

(1.) MR. N. Sakthivel, the learned Government Advocate, takes notice for the respondents. Note: Issue order copy on 27.4.2011

(2.) THE learned counsel appearing on behalf of the petitioners had submitted that it would suffice, if the first respondent is directed to dispose of the applications, dated 27.4.2011, 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.