Madras High Court
G.Marichamy vs The Regional Transport Authority on 21 December, 2020
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.(MD).No.18855 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.12.2020
CORAM
THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
W.P.(MD).No.18855 of 2020
G.Marichamy .. Petitioner
Vs.
The Regional Transport Authority,
Virudhunagar District. .. Respondent
PRAYER: Writ Petition is filed under Article 226 of Constitution of India
for issuance of Writ of Mandamus, directing the respondent herein to
consider, dispose of and pass orders forthwith petitioner's applications dated
27.10.2020 for the grant of Stage Carriage Permit to ply on the routes
Kovilpatti Sidco Estate to Kansapuram via Thiruvengadam.
For Petitioner : Mr.T.Padmanabhan
For Respondent : Mr.C.Ramesh
Special Government Pleader
ORDER
(This writ petition is heard through video conference) This writ petition has been filed for a Mandamus seeking for a direction to the respondent to consider the petitioner's application dated 27.10.2020, seeking for grant of Stage Carriage Permit to ply on the route 1/5 http://www.judis.nic.in W.P.(MD).No.18855 of 2020 Kovilpatti SIDCO Estate to Rajapalyam, within a time frame to be fixed by this Court.
2.Heard Mr.T.Padmanabhan, learned counsel appearing for the petitioner and Mr.C.Ramesh, learned Special Government Pleader, who accepts notice on behalf of the respondent.
3.By consent of both parties, this writ petition is taken up for final disposal at the admission stage itself.
4.It is the case of the petitioner that he applied for grant of Stage Carriage Permit to ply on the route Kovilpatti SIDCO Estate to Kansapuram via Thiruvengadam with the respondent, on 27.10.2020, in prescribed format along with necessary fee and other relevant documents. According to the petitioner, he also sent reminder on 18.11.2020, to the respondent to consider his application for Stage Carriage Permit expeditiously. However, according to him, till date his application has not been considered by the respondent. In such circumstances, this writ petition has been filed. 2/5 http://www.judis.nic.in W.P.(MD).No.18855 of 2020
5.The relief sought for in this writ petition is an innocuous relief. Admittedly, the petitioner has applied for the grant of a new Stage Carriage Permit to ply on the routes Kovilpatti SIDCO Estate to Kansapuram via Thiruvengadam with the respondent on 27.10.2020. It is the case of the petitioner that the said application was submitted in the prescribed format and he has also paid necessary fee and other relevant documents were also produced. Further it is his case that till date, his application has not been considered by the respondent. No prejudice will be caused to the respondent, if the application of the petitioner seeking for grant of Stage Carriage Permit is considered by them on merits and in accordance with law.
6.For the foregoing reasons, this Court directs the respondent to consider the petitioner's application dated 27.10.2020, seeking for grant of Stage Carriage Permit to ply his vehicle on the route Kovilpatti SIDCO Estate to Kansapuram via Thiruvengadam and pass final orders on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order, after hearing all the necessary parties, including the petitioner.
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7.With the aforesaid direction, this writ petition is disposed of. No costs.
21.12.2020 Index : Yes / No Internet : Yes / No TM Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To The Regional Transport Authority, Virudhunagar District.
4/5 http://www.judis.nic.in W.P.(MD).No.18855 of 2020 ABDUL QUDDHOSE,J.
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