ASHOK SARRANGAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) MR.M.L.Mahendran, learned Government Advocate takes notice for the respondents.

(2.) HEARD the learned counsel for the petitioner and the learned Government Advocate for the respondent.

(3.) IN view of the above, the respondent is directed to consider the reply submitted by the petitioner, on 01.02.2012 and pass appropriate orders, on merits and in accordance with law, after affording an opportunity of hearing to the petitioner, within a period of four weeks from the date of receipt of a copy of this Order. However, it is made clear that the respondent shall not initiate any action against the petitioner, pursuant to the impugned order passed by the respondent, until the respondent passes an order, as directed by this Court, by this order. The writ petition is ordered accordingly. No costs. Consequently, connected Miscellaneous Petitions are closed.