Madras High Court
V.C.Murugesan vs The Regional Transport Authority on 5 November, 2024
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.11.2024
CORAM
THE HON'BLE Mr. JUSTICE C.V.KARTHIKEYAN
W.P.Nos.20427, 20428 & 20429 of 2014
and
W.M.P.Nos.2, 2 & 2 of 2014
and
W.M.P.Nos.1, 1 & 1 of 2015
V.C.Murugesan .. Petitioner in W.P.No.20427 of 2014
1.K.Chinnasamy Gounder (Deceased)
2.V.C.Murugesan
Substituted as LR of deceased sole
petitioner vide order dated 12.01.2023
made in W.M.P.No.973 of 2023 in
W.P.No.20428 of 2014 by NSKJ.
.. Petitioner in W.P.No.20428 of 2014
1.K.Chinnasamy Gounder (Deceased)
2.V.C.Murugesan
Substituted as LR of deceased sole
petitioner vide order dated 12.01.2023
made in W.M.P.No.976 of 2023 in
W.P.No.20429 of 2014 by NSKJ.
.. Petitioner in W.P.No.20429 of 2014
Vs.
1.The Regional Transport Authority,
Erode District,
Erode.
https://www.mhc.tn.gov.in/judis
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2.The Secretary,
The Regional Transport Authority,
Erode.
3.The State Transport Appellate Tribunal,
Chennai – 600 104. .. Respondents in all WPs
Prayer in W.P.No.20427 of 2014: Writ Petition filed under Article 226 of
the Constitution of India praying to issue a Writ of Certiorarified
Mandamus, calling for the records of the 3rd respondent made in Appeal
No.146 of 2012 dated 6.5.2014 in dismissing the appeal filed by the
petitioner and confirming the order of the 1st respondent made in proceeding
R.No. 9824/A2/2012 dated 20.9.2012 and quash the same and direct the 3rd
respondent to carry out the entry in the petitioner's permit regarding
operation of his mini bus via Panchayat Office pirivu while operating in
between Erode Bus Stand - Thindal via E.P.B. Nagar or direct to grant the
variation of permit conditions enabling the petitioner to ply his mini bus via
Panchayat Office pirivu while operating his mini bus from Erode Bus Stand
- Thindal via E.P.B. Nagar.
Prayer in W.P.No.20428 of 2014: Writ Petition filed under Article 226 of
the Constitution of India praying to issue a Writ of Certiorarified
Mandamus, calling for the records of the 3rd respondent made in Appeal
No.147 of 2012 dated 6.5.2014 in dismissing the appeal filed by the
https://www.mhc.tn.gov.in/judis
3
petitioner and confirming the order of the 1st respondent made in proceeding
R.No. 9824/A2/2012 dated 20.9.2012 and quash the same and direct the 3rd
respondent to carry out the entry in the petitioner's permit regarding
operation of his mini bus via Panchayat Office pirivu while operating in
between Erode Bus Stand - Thindal via E.P.B. Nagar or direct to grant the
variation of permit conditions enabling the petitioner to ply his mini bus via
Panchayat Office pirivu while operating his mini bus from Erode Bus Stand
- Thindal via E.P.B. Nagar.
Prayer in W.P.No.20429 of 2014: Writ Petition filed under Article 226 of
the Constitution of India praying to issue a Writ of Certiorarified
Mandamus, calling for the records of the 3rd respondent made in Appeal
No.148 of 2012 dated 6.5.2014 in dismissing the appeal filed by the
petitioner and confirming the order of the 1st respondent made in proceeding
R.No. 9824/A2/2012 dated 20.9.2012 and quash the same and direct the 3rd
respondent to carry out the entry in the petitioner's permit regarding
operation of his mini bus via Panchayat Office pirivu while operating in
between Erode Bus Stand - Thindal via E.P.B. Nagar or direct to grant the
variation of permit conditions enabling the petitioner to ply his mini bus via
Panchayat Office pirivu while operating his mini bus from Erode Bus Stand
- Thindal via E.P.B. Nagar.
For Petitioners .. Mr.M.Palani, in all WPs.
For Respondents .. Mr.V.Nanmaran,
Additional Government Pleader,
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in all WPs.
COMMON ORDER
Mr.M.Palani, learned counsel for the petitioners appeared through video conference and submitted that nothing further survives for adjudication in the Writ Petitions and the issues raised have become infructuous.
2. Recording the above submission made by the learned counsel for the petitioners, these Writ Petitions are dismissed as infructuous. No costs.
Consequently, connected Writ Miscellaneous Petitions are also closed.
05.11.2024 Index:Yes/No Internet:Yes/No smv https://www.mhc.tn.gov.in/judis 5 To
1.The Regional Transport Authority, Erode District, Erode.
2.The Secretary, The Regional Transport Authority, Erode.
3.The State Transport Appellate Tribunal, Chennai – 600 104.
https://www.mhc.tn.gov.in/judis 6 C.V.KARTHIKEYAN,J.
smv W.P.Nos.20427, 20428 & 20429 of 2014 05.11.2024 https://www.mhc.tn.gov.in/judis