Madras High Court
P. Balsubramaniam vs State Of Tamil Nadu on 9 January, 2007
Bench: P.Sathasivam, N. Paul Vasanthakumar
In the High Court of Judicature at Madras
Dated: 09.01.2007
Coram
The Honourable Mr.Justice P.SATHASIVAM
and
The Honourable Mr.Justice N. PAUL VASANTHAKUMAR
Writ Petition Nos.16719, 17194 & 20002 of 2004,
951, 999 & 25242 of 2005
and
connected miscellaneous petitions
W.P.No.16719 of 2004:
P. Balsubramaniam ..Petitioner
Vs
1. State of Tamil Nadu
rep. By its Secretary
Home (Transport) Dept.
Fort St. George
Chennai 600 009.
2. The Registering Authority
Erode. ..Respondents
Writ petitions filed under Article 226 of the Constitution of India, praying for issuance of a writ of Declaration as stated therein.
For Petitioner in WP.16719/04 : Mr. S. Kaithamalai Kumaran
For petitioner in WP.17194/04 : Mr. N. Manokaran
For petitioner in WP.20002/04 : Mr. D.S. Rajasekaran
For petitioner in WP.951/05 : Mr. R. Natesan
For petitioner in WP.999/05 : Mr. D. Neveen Durai Babu
For petitioner in WP.25242/05 : Mr. C. Kathiravan
For Respondents : Mr.K.Elango, Spl. Govt. Pleader
COMMON ORDER
(Order of the Court was made by P.SATHASIVAM,J.) It is not in dispute that in view of the decision of Division Bench of this Court in the case of K.M. Vijayan vs. State of Tamil Nadu reported in 2005 (4) CTC 337, the above writ petitions are liable to be dismissed. Accordingly, the above writ petitions are dismissed. No costs. Consequently, connected miscellaneous petitions are also dismissed.
kh To
1. The Secretary State of Tamil Nadu Home (Transport) Department Fort St. George Chennai 600 009.
2. The Registering Authority Erode.
[PRV/9205]