D.ARUMUGAM Vs. REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Mr.T.V.Selvakumar, learned Additional Government Pleader takes notice for the respondent. By consent of the parties, the main writ petition is taken up for final disposal at the admission stage itself.

(2.) The petitioner is aggrieved against the order of the respondent rejecting the renewal application filed by the petitioner seeking for renewal of the auto rickshaw permit, on the ground that the same was filed belatedly.

(3.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondent.