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Madras High Court

G.Parvatham vs The Regional Transport Authority on 30 August, 2022

Author: C.Saravanan

Bench: C.Saravanan

                                                                               W.P.No.23227 of 2022

                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 30.08.2022

                                                      CORAM

                                  THE HON'BLE MR.JUSTICE C.SARAVANAN

                                             W.P.No.23227 of 2022


              G.Parvatham                                                  ... Petitioner

                                                       Vs.

              The Regional Transport Authority
              Coimbatore South,
              Coimbatore.                                                  ... Respondent

              Prayer: Writ Petition filed under Article 226 of Constitution of India, for
              issuance of a Writ of Mandamus to direct the respondent herein to consider
              and pass orders on the petitioner's renewal of permit applications for the
              Town bus permit (Route number 19) “PSG Arts college to Vellalore” for the
              period starting from 2005 to 2025 in respect of vehicle number TN-38/Q-
              4543.

                                     For Petitioner     : Mr.K.Hariharan

                                     For Respondent     : Mr.M.Shahjahan
                                                          Special Government Pleader


                                                      ORDER

Mr.M.Shahjahan, learned Special Government Pleader takes notice on behalf of the respondent.

____________ https://www.mhc.tn.gov.in/judis Page No. 1 of 4 W.P.No.23227 of 2022

2. The writ petition is being disposed of at the time of admission after hearing the learned counsel for the petitioner and the learned Special Government Pleader for the respondent without expressing any opinion on merits by directing the respondent to consider the petitioner's application for the renewal of permit under the provisions of the Motor Vehicles Act, 1988, in the light of subsequent development and order passed by the Hon'ble Division Bench of this Court in W.A.Nos.1670 to 1672 of 2003 and 1722 to 1725 of 2003 vide order dated 05.03.2008.

3. In view of the above, this writ petition is disposed of by directing the respondent to consider the application of the petitioner and pass appropriate orders on merits and in accordance with law within a period of four weeks from the date of receipt of a copy of this order. No cost.

30.08.2022 Index : Yes/No Internet : Yes/No Speaking/Non-speaking Order rgm ____________ https://www.mhc.tn.gov.in/judis Page No. 2 of 4 W.P.No.23227 of 2022 To The Regional Transport Authority Coimbatore South, Coimbatore.

____________ https://www.mhc.tn.gov.in/judis Page No. 3 of 4 W.P.No.23227 of 2022 C.SARAVANAN, J.

rgm W.P.No.23227 of 2022 30.08.2022 ____________ https://www.mhc.tn.gov.in/judis Page No. 4 of 4