Madras High Court
D.R.Naren Adhithya vs The Regional Transport Officer on 22 September, 2025
W.P.No.34893 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.09.2025
CORAM
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
W.P.No.34893 of 2025
D.R.Naren Adhithya,
Represented by his Power Agent,
P.Rajkumar,
No.59, Pannakadu,
Suriampalayam – Post,
Tiruchengode, Namakkal District. .. Petitioner
Vs.
1.The Regional Transport Officer,
Namakkal (South),
Namakkal.
2.The Motor Vehicle Inspector, Grade-I,
Office of the Regional Transport Office,
Paramathi,
Namakkal District. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents herein to
consider the petitioner's representations dated 08.07.2025 and 09.07.2025
and take appropriate action in accordance with law within a time frame as
fixed by this Court.
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W.P.No.34893 of 2025
For Petitioner : Mr.M.R.Thangavel
For Respondents : Mr.L.S.M.Hasan Fizal
Additional Government Pleader
ORDER
The petitioner moved this writ petition alleging that the respondents are not taking action on the representations dated 08.07.2025 and 09.07.2025.
2.The petitioner is an operator of a Stage Carriage. He operates a bus between Thiruchengode and Karur. Two mini buses, namely 'Viji Mini Bus' and 'Sri Venkarai Amman Mini Bus' bearing Registration Nos.TN 88 Y 4140 and TN 33 P 7177 have been permitted to operate between Agraharam Vengarai to Nanjai Edaiyar and from Velur bus stand to Ponmalar Palayam respectively. Though the routes are not supposed to overlap in entirety, on the routes the petitioner is operating, to his shock and surprise, the petitioner found that the two mini buses are consistently deviating from their route and are operating on the route for which the petitioner has permit. Hence, the petitioner gave the authorities a complaint on 08.07.2025 and 09.07.2025.
3.The petitioner states that he had given the video proof of the two 2/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/10/2025 11:33:36 am ) W.P.No.34893 of 2025 mini buses violating the permits granted to them and requested the respondents to initiate action in terms of Section 86 of the Motor Vehicles Act, 1988. As nothing was forth coming, he was before this Court.
4.When the matter came up for admission on 15.09.2025, I directed Mr.L.S.M.Hasan Fizal, Additional Government Pleader to get instructions from the respondents in this regard.
5.When I took up the matter today, both Mr.M.R.Thangavel and Mr.L.S.M..Hasan Fizal, Additional Government Pleader reports that an enquiry was conducted on 10.09.2025 by the 1st respondent. Mr.M.R.Thangavel relying upon the proceedings issued to him, states that the mini bus operators had informed the 1st respondent that they will hereafter make an endeavor to ensure that the mini buses ply only on the permitted routes. The proceedings given by Mr.M.R.Thangavel is scanned and extracted hereunder:
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6.Mr.LSM.Hasan Fizal, Additional Government Pleader has produced the instructions of the 1st respondent. In the said proceedings, the 1st respondent has stated as follows:
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7.A perusal of the report shows that the petitions given by the writ petitioner on 08.07.2025 and on 09.07.2025 had been considered, enquiry conducted and disposed of, as per the instructions dated 22.09.2025. 5/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 03/10/2025 11:33:36 am ) W.P.No.34893 of 2025
8.The statement of the RTO that the Motor Vehicle Inspector Grade-I Paramathi Velur Unit Office has been advised to issue Check Report in terms of Section 86 of the Motor Vehicles Act, 1988, and if violations are found is recorded.
9.The respondents are directed to strictly enforce the permit conditions on the basis on which the vehicles are plying. In case of persistent violations and no action as stated in the instructions are initiated, then the petitioner can approach this Court by initiating appropriate proceedings.
10.Accordingly, this Writ Petition is disposed of with the above directions. No costs.
22.09.2025
krk
Index : Yes / No
Internet : Yes / No
Neutral Citation : Yes / No
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W.P.No.34893 of 2025
To
1.The Regional Transport Officer,
Namakkal (South),
Namakkal.
2.The Motor Vehicle Inspector, Grade-I,
Office of the Regional Transport Office,
Paramathi,
Namakkal District.
V.LAKSHMINARAYANAN, J.
krk
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W.P.No.34893 of 2025
W.P.No.34893 of 2025
22.09.2025
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