TVL TIRUPPUR VATTARA MINI BUS URIMAIYALARGAL SANGAM MUNICIPAL OFFICE STREET TIRUPPUR Vs. REGIONAL TRANSPORT AUTHORITY TIRUPPUR REGION TIRUPPUR COIMBATORE DISTRICT

JUDGEMENT

(1.) MR. A. 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.) ON such submission being made, the second respondent is directed to consider and dispose of the representation of the petitioner, dated 2. 7. 2007, 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 petitioner is directed to furnish a copy of the representation, dated 2. 7. 2007, to the second respondent along with a copy of this order.