G. Munavar, Prop. Rahamania Motor Service vs The Secretary Regional Transport Authority and The Regional Transport Authority

M. Jaichandren, J.—Mr. R. Thirugnanam, the learned Special Government Pleader, takes notice for the Respondents.

The learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the first Respondent is directed to receive the

application, dated 20.1.2011, for the grant of variation of permit conditions, in respect of the Petitioner''s route Jawalagiri to Arulalam, Krishnagiri

District, and to forward the same to the second Respondent for passing appropriate orders, on merits and in accordance with law, within a

specified period.

The learned Special Government Pleader appearing on behalf of the Respondents, has no objection for such an order being passed by this

Court.

In view of the submissions made by the learned Counsels appearing on either side, the first Respondent is directed to receive the application,

dated 20.1.2011, and to forward the same to the second Respondent for passing appropriate orders, on merits and in accordance with law, if the

said application is in order, 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 application, dated 20.1.2011, to the first Respondent, along with a copy of this order. However, it is made clear that this Court, by this

order, has not expressed any opinion on the merits of the matter.

Accordingly, the writ petition is disposed of, with the above directions. No costs.