S SELVI Vs. MOTOR VEHICLES INSPECTOR

JUDGEMENT

(1.) MR.Arumugam, the learned Additional Government Pleader takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.

(3.) IN view of the limited prayer sought for by the learned counsel appearing on behalf of the petitioner, without going into the merits of the case, the first respondent is directed to receive the petitioner's application, dated 20.08.2007, and forward the same to the second respondent within a period of two weeks from the date of receipt of a copy of this order. On receipt of such application, the second respondent is directed to consider and pass appropriate orders in accordance with Rule 53 of the Central Motor Vehicles Rules, 1989, within a period of four weeks from the date of receipt of the said application. The writ petition is disposed of with the above directions. No costs.