P SAMIAPPA GOUNDER Vs. REGIONAL TRANSPORT AUTHORITY COLLECTORATE

JUDGEMENT

(1.) THE present Review Application has been filed for reviewing the judgment dated 30.4.2003 in W.P.No.36675 of 2002, whereunder the writ petition filed by the present petitioner was dismissed.

(2.) SINCE the learned Senior Counsel appearing for the petitioner has made submissions in elaborate manner, it is necessary to notice the relevant facts in some detail.

(3.) THEREAFTER, the present petitioner filed a representation to the RTA to consider and pass orders on the remaining applications but, since the representation remained unheeded, the petitioner filed W.P.No.18703 of 1998. The High Court by its order dated 30.11.1998 issued a direction to the RTA to consider such application. The RTA passed an order to the following effect:-