G. Rama Rao vs Andhra Pradesh Road Transport ...
2021 Latest Caselaw 2067 AP

      THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU


             WRIT PETITION NO. 11432 of 2021
ORDER:

In view of the recent judgments of the Hon'ble Supreme

Court, this Court is inclined to dispose of the matters with a

direction to the respondents to consider the representation,

dated 18.02.2021, of the petitioner.

2. The learned Standing Counsel does not raise any objection

and submitted that the representation of the petitioner, dated

18.02.2021, will be considered on its own merits.

3. Therefore, this Court is of the opinion that the writ petition

can be disposed of directing the 3rd respondent to take a decision

on the representation of the petitioner, dated 18.02.2021, within

four weeks from the date of receipt of a copy of this order.

4. It is needless to say, he can proceed to dispose of the

same on its own merits without being influenced by the fact that

the writ petition is disposed of by the High Court.

5. With these observations, the Writ Petition is disposed of.

There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

________________________ JUSTICE D.V.S.S.SOMAYAJULU Date : 21.06.2021

SPP

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

Writ Petition No.11432 of 2021

Date : 21.06.2021

SPP