Fathimuthu Beevi P.C vs Regional Transport Authority

Ziyad Rahman A.A., J

The petitioner has approached this Court seeking a direction to the 2nd respondent for an expeditious disposal of Ext.P6 application submitted along with Ext.P2 and P5 for transfer of permit in favour of the petitioner.

I have heard the learned counsel for the petitioner and the learned Government Pleader.

Considering the limited relief sought for in the writ petition, this Court is of the view that the writ petition can be disposed of, with a direction to the 2nd respondent to consider and pass appropriate orders on Ext.P6 application within a time frame.

Accordingly, the writ petition is disposed of with a direction to the 2nd respondent to consider and pass appropriate orders on Ext.P6 application within a week from the date of receipt of a copy of this judgment. A copy of the writ petition along with a copy of this judgment shall be produced before the 2nd respondent.