R MUTHULAKSHMI Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing on behalf of the respondent.

(2.) BY consent of both the parties, the writ petition is taken up for final hearing and disposal.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the petitioner, as well as the respondent, the respondent is directed to consider the application of the petitioner, dated 27.12.2010, if it is in order, and pass appropriate orders thereon, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. The writ petition is ordered accordingly. No costs.