M. Jayapal vs The Regional Transport Authority and The Regional Transport Officer

M. Jaichandren, J.—Heard the learned Counsel appearing on behalf of the Petitioner and the learned Government Advocate appearing on

behalf of the Respondents.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner has submitted that it would suffice, if the

first Respondent is directed to dispose of the 2 representation, dated 11.03.2011, on merits, within a specified period.

The learned Government Advocate 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 dispose of the

representation, dated 11.03.2011, after giving an opportunity of hearing to the Petitioner, on merits and in accordance with law, within a period of

4 weeks, from the date of receipt of a copy of this order. The Petitioner is directed to furnish a copy of the representation, dated 11.03.2011, 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.

The writ petition is ordered accordingly. No costs. Consequently connected miscellaneous petition is also closed.