A.VENKATESAN Vs. THE REGIONAL TRANSPORT AUTHORITY

JUDGEMENT

(1.) Mr.B.Anandan, learned Government Advocate 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 Government Advocate appearing for the respondent.